SABRA KHAN Vs. STATE OF M P

JUDGEMENT

(1.) Inspite of service of notice, there is no appearance on behalf of the respondent No.2 and therefore, the matter is heard finally.

(2.) The present petition has been filed for quashment of FIR by the petitioners who are the family members.

(3.) The facts of the case reveal that the respondent No.2 ­ Smt. Ashima Khan was married to Shri Asif Khan who is the petitioner No.4 and she has lodged a FIR in the year 2014 stating that she is being harassed since 2005 by her in -laws. On the basis of the FIR, a crime has been registered against all the family members for an offence under Sec.498 -A/34 of IPC. The FIR lodged in the matter is on record and the same reads as under: -