KUSUM PANDAY Vs. STATE OF M.P.

JUDGEMENT

(1.) This order shall also govern the disposal of M.Cr.C.No.6245/2022, as both these cases have arisen out of the same Crime No.418/2021, registered at Police Station-Tilak Nagar, Indore (M.P.).

(2.) These Miscellaneous Criminal Cases have been filed by the petitioners under Sec. 482 of the Cr.P.C., for quashing the First Information Report lodged at Crime No. 418/2021 at Police Station-Tilak Nagar, Indore (M.P.) for the offence punishable under Ss. 498-A, 323, 506 and 34 of the IPC as also for quashing the entire consequential criminal proceedings.

(3.) In brief, the facts of the case are that the petitioners (in M.Cr.C.No.6309/2022) are the parents of Kunal Pandya, the husband of the respondent No.2/complainant-Shiwani Pandya; whereas the petitioners (in M.Cr.C.No.6245/2022) are the elder sisters of Kunal Pandya.