MANGAL CHAUHAN Vs. RINA RAI CHAUHAN

JUDGEMENT

(1.) Heard Mr. S. C. Biswas, learned counsel for the petitioner. Also heard Mr. A. Tiwari, learned counsel for the sole respondent.

(2.) This Criminal Petition has been registered on filing of an application under Sec. 482 of the Code of Criminal Procedure, 1973, filed by the petitioners, namely, (1) Mangal Chauhan, (2) Nisha Chauhan and, (3) Poonam Chauhan, praying for quashing of C.R. Case No. 195C/2023, which was instituted by the sole respondent on filing of a criminal complaint and same is pending before the Court of learned Judicial Magistrate First Class, Kamrup (M).

(3.) The facts relevant for consideration of the instant criminal petition, in brief, are as follows: