GURMUKH SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) URGENCY application no. 751 of 2013 is allowed.

(2.) HEARD .

(3.) LEARNED counsel for the petitioners submitted that respondent no. 3 Gurpreet Kaur abusing the process of law got the impugned FIR lodged by obtaining orders under section 156(3) Cr.P.C. not only against her husband, fatherinlaw and motherinlaw but also against the petitioners who are distantly related to the husband of the complainant/ respondent no. 3. No specific role has been assigned to the present petitioners in the FIR.