KAPIL RAJ Vs. STATE OF M P

JUDGEMENT

(1.) HEARD

(2.) BY this petition under section 482 CrPC, applicants Kapil Rai and Chand Prakash seek quashment of their prosecution launched under sections 406 and 498A IPC at Gwalior.

(3.) THIS Court vide its order dated 9.9.1997 passed in M.Cr.C. No. 2152/95 has quashed the same prosecution against another co -accused Smt. Satyavati on the same ground that no cause of action has arisen against her at Gwalior. The prosecution against the applicants also, therefore, deserves to be quashed.