SHOBHIT VIJENDRA ATTRAY Vs. NISHA MADANLAL SHARMA

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith with consent.

(2.) This is a Petition for quashing of the proceedings pending before the Metropolitan Magistrate, Railway Mobile Court, Andheri vide C.C. No.2512/PW/16 under Sections 323, 324, 504, 506 read with 34 of the Indian Penal Code.

(3.) Petitioner No.1 was the husband of Respondent No.1. Petitioners No.2 & 3 are his parents.