ASEEM KUMAR SHARMA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Pleadings are complete.

(2.) Counsel for the parties have agreed to argue the matter finally. Accordingly, it is finally heard.

(3.) The petitioners have filed this petition under Sec. 528 of B.N.S.S. 2023/Sec. 482 of Cr.P.C. for quashing of FIR registered vide Crime No.100/2024 at Police Station Mahila Thana, Bhopal for the offence under Ss. 498-A, 323, 34 of the Indian Penal Code and Ss. 3 and 4 of the Dowry Prohibition Act, 1961 against the petitioners. The petitioners are seeking quashing of FIR and all consequential proceedings initiated in pursuance of the said FIR.