KAMAL VASHISHT AND ORS. Vs. HEMLATA AND ORS.

JUDGEMENT

(1.) WITH the consent of parties matter is finally heard.

(2.) BY invoking the inherent powers of this Court, the instant petition has been filed by the petitioners under Section 482 of Code of Criminal Procedure (in short 'the Code') seeking the relief of quashment of order dated 15 -10 -2008 passed by learned Judicial Magistrate First Class in Criminal Case No. 1892/2008 whereby the cognizance for the offence under Section 498 -A of IPC has been taken against the petitioners.

(3.) IT has further been submitted by complainant that when all this matter was reported to the police, no heed has been paid by them under the influence of father of petitioner No. 1 who was posted at Police Station Gwalior. Thereafter, under the compelled circumstances, complainant has knocked the doors of the Court of law by filing private complaint before learned trial Court. On the aforesaid complaint, after recording the statements under Sections 200 and 202 of the Code, vide impugned order dated 15 -10 -2008 learned trial Court has taken cognizance for the offence under Section 498 -A of IPC and registered the Criminal Case No. 1892/2008 against the petitioners.