DEEPAK SHUKLA Vs. MAHENDRA CHANPURIYA

JUDGEMENT

(1.) THIS petition under Section 482 of the Code of Criminal Procedure has been directed for quashing of criminal proceedings initiated against the petitioner for offence under Section 498A, I.P.C.

(2.) THE facts giving rise to this petition are these :

(3.) THE learned Counsel for the petitioner in the present petition has challenged the order passed by the learned IIIrd Additional Sessions Judge, Jabalpur affirming the order passed by the learned Magistrate on the following grounds :