KALPANA WALIYAN Vs. ASHISH WALIYAN

JUDGEMENT

(1.) Learned counsel for the rival parties are heard on the question of admission.

(2.) This petition under section 482 of Cr.P.C. invoking inherent power of this Court seeks recalling of the order dated 09.07.2012 passed in MCRC No. 5107/2011 by the learned Single Bench of this Court, whereby, the petition under section 482 of Cr.P.C. was allowed quashing the FIR bearing crime No. 47/2011 registered at police station Mahila Thana, Padav, District Gwalior alleging offence punishable under section 498-A and 506/34 of IPC and also consequential criminal proceedings triggered by the said FIR.

(3.) Several grounds are raised herein seeking recalling of the impugned order, but the one in regard to which, the learned counsel for the petitioner has restricted his arguments to the ground of denial of opportunity to the victim (complainant wife) before the FIR registered on her behest, was quashed.