DHANENDER KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS order shall dispose of Crl. Misc. Nos. 55902-M and 11293-M of 2003, for quashing of FIR No. 456 dated 23.9.2002 registered under Sections 323/406/498-A/506/34 IPC at Police Station Sector 5, Panchkula and all the proceedings arising therefrom.

(2.) THE petitioners in Crl. Misc. No. 55902-M of 2003 are husband, parents-in- law and brother-in-law (Jeth) of respondent No. 2, whereas the petitioners in Crl. Misc. No. 11293-M of 2003 are her brother-in-law (Nandoia) and sister-in-law (Nanad).

(3.) IN pursuance of the notice issued by this Court, respondent No. 2- complainant, has appeared. Her husband Dhanender Kumar petitioner is also present and has made the following statement :-