CHANDRAKANT Vs. STATE POF M.P.

JUDGEMENT

(1.) This application under Sec. 482 of Cr.P.C. has been filed seeking following relief(s):-

(2.) The FIR lodged by respondent No.2 for offence under Sec. 498-A, 34 of IPC has been challenged on the ground of delay as well as on the ground that it has been lodged by way of counter-blast to the divorce petition filed by applicant No.1.

(3.) It is submitted by counsel for applicants that since the applicant No.3 was suffering from Kidney problem and applicant No.2 has donated Kidney to her, therefore prosecution of applicants No.2 & 3 on account of ailment may be quashed.