SHOBHA KAPOOR Vs. STATE OF M.P

JUDGEMENT

(1.) BY this petition under Section 482 of the Cr.P.C., 1973, the petitioners are praying for quashment of criminal case no.1563/2010, pending before the Judicial Magistrate First Class, Mandsaur, for the offence punishable under Section 504 of IPC read with Section 3 (i) (x) of SC & ST (Prevention of Atrocities Act), 1989, herein after referred as 'the Atrocities Act'.

(2.) BRIEF facts which are necessary to dispose of this petition are recapitulated as under : -

(3.) THE petitioners No.1 and 2 are producers of television serial and movies. The petitioners No.3 and 4 are employees working for Balaji Telefilms as the Script/Dialogue writer and the creative Director respectively.