AJAY KHURANA Vs. MEENU KHURANA

JUDGEMENT

(1.) Notice to the respondents. Mr. M.S. Butalia, learned APP accepts notice on behalf of respondent No. 2/State. Let a copy of the petition be supplied to him.

(2.) Mr. Sandeep Kapoor, Advocate states that -he waives the service and accepts notice on behalf of respondent No. 1. He further states that respondent No.1 is present in court and that he would file power of attorney on behalf of respondent No.l. It is further stated that he has filed affidavit of respondent No.1 in support of the prayer for quashing of the FIR and that necessary order quashing the FIR filed by respondent No.1 he passed today.

(3.) In this petition under Section 482 Cr.P.C., the petitioners have been praying for the quashing of the FIR No. 393/97 P.S. Kalkaji, New Delhi for the offence under Sections 498-A/406 Indian Penal Code initiated by respondent No.1 (complainant).