RAM CHARAN Vs. STATE

JUDGEMENT

(1.) Vide the present petition, the petitioners seek quashing of FIR No. 367/2014 registered at P.S. Dabri under Section 354-B/509/34 IPC and consequent proceedings arising therefrom.

(2.) Notice issued.

(3.) Notice is accepted by learned APP for the State and the respondent no.2 who is present in Court.