ANGURI DEVI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This is a petition under Section 482 Code of Criminal Procedure for quashing of FIR No. 568 dated 05.11.2009 under Sections 406, 498-A and 506 IPC registered at Police Station Sadar Patiala, District Patiala and for staying the further proceedings of above said FIR during the pendency of the present petition.

(2.) The Petitioner No. 1 is the widowed mother-in-law of the complainant and is residing with his son Mukhtiar Singh, Petitioner No. 3 at Village Buddanpur, Tehsil and District Patiala.

(3.) However, learned Counsel for the Petitioners has very fairly withdrawn the petition qua Petitioner No. 1. Accordingly, the present petition survives only qua Petitioners Nos. 2 to 6.