SANTOSH Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS petition has been filed under Section 482 of the Code of Criminal Procedure for quashing of FIR No. 1131 dated 24.12.2006 under Sections 498-A, 323, 506 and 34 of the Indian Penal Code, Police Station City Bhiwani, Tehsil and District Bhiwani, Haryana and all subsequent proceedings arising therefrom.

(2.) THE present petition has been filed on behalf of Santosh wife of Rajinder petitioner No. 1, who is the sister-in-law of the complainants and Mana Devi wife of late Shri Ram Kumar petitioner No. 2, who is the mother of the husband of the complainants.

(3.) ACCORDINGLY, the present petition qua petitioner No. 2 stands dismissed as withdrawn.