BADAM SINGH Vs. STATE OF M.P.

JUDGEMENT

(1.) HEARD .

(2.) THE petitioners have requested to invoke the inherent powers of this Court under Section 482 of Cr.P.C. for quashing the FIR registered as Crime No. 283/2013 dated 03.11.2013 at Police Station Bhitarwar district Gwalior under Sections 498 -A, 506, 294, 323 and 34 of IPC and also the Police Challan No. 248 dated 11.11.2013 submitted before JMFC, Bhitarwar district Gwalior, which are marked as Annexures P -1 and P -2 respectively.

(3.) ON 10.10.2013, the complainant was beaten by her husband Roop Singh, father -in -law Khemu, mother -in -law Puniya Bai, brother -in -law (Jeth) Arjun Kushwaha, sister -in -law (Jethani) Leela Bai with fists and kicks and also with wooden stick. She was thrown out from her matrimonial house along with her children.