KAMLESH Vs. STATE OF U P

JUDGEMENT

(1.) Sri Anil Mullick, Advocate, has filed his Vakalatnama on behalf of responent no.3 today in Court,which is taken on record.

(2.) Heard Sri Anoop Trivedi, learned counsel for the petitioners, Sri Anil Mullick, learned counsel for respondent no.3, Sri learned A.G.A. for the State and perused the impugned FIR as well as material brought on record.

(3.) This petition has been filed by the petitioners with a prayer to quash the FIR dated 15.2.2018 registered as Case Crime No.17 of 2018, under Sections 498A, 323, 504, 307 I.P.C. read with Section 3/4 D.P. Act, Police Station Mahila Thana, District Meerut.