MADAN LAL AND OTHER Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This order shall dispose of Crl. Misc. No.M-4223 of 2009 and Crl. Misc. No.M-4223 of 2009 Crl. Misc. No.M-13892 of 2009 as the FIR in both the cases is same.

(2.) This is a petition under section 482CR.PC for quashing of FIR NO.264 dates 26.11.2008 under section 406,498-and 323 Indian Penal Code registered at police station sadar, hoshiarpur and also the subsequent proceedings arising therefrom.

(3.) In Crl.Misc.No.M-13892 of 2009, the petitioner No .1 is the mother -in-law and petitioner No.2 is the sister -in -law of respondent NO.2, WHEREAS, IN crl .Misc NO.M-4223 of 2009,the petitioner No.1is the maternal uncle and petitioner NO2 is the cousin of the husband of the complainant.