CHARANJEET SINGH Vs. STATE OF HARYANA & ANR

JUDGEMENT

(1.) Reply filed on behalf of respondent No.2 in Court is taken on record.

(2.) This is a petition under Section 482 Cr.P.C praying for quashing of FIR No.29 dated 16.03.2013 registered under Sections 498-A, 406, 323, 504 & 34 IPC at Police Station Shahzadpur, Ambala and all consequential proceedings arising therefrom.

(3.) The petitioner is brother-in-law (devar) of the complainant and the backdrop of the dispute would indicate a marital discord.