RAKESH SHARMA Vs. THE STATE OF MADHYA PRADESH

JUDGEMENT

(1.) HEARD on I.A. No.16349/2014, an application for taking additional documents on record.

(2.) THE same is allowed because in compliance of earlier order dated 23.07.2014 a copy of judgment dated 04.08.2014 is filed herewith which is passed in the divorce petition Civil Suit No.13 A/2014 Rakesh Sharma vs. Smt. Varsha Sharma (Vishwakarma) pending before learned First Additional Principal Judge, Family Court, Jabalpur.

(3.) THIS petition under Section 482 Cr.P.C. has been filed by the applicants for quashment of the proceeding pending before J.M.F.C. Jabalpur in Criminal Case No. 8302/2011 for the offence punishable under Sections 498 -A, 323 and 34 of IPC and r/w Section 3 and 4 of Dowry Prohibition Act.