BHAGWAN DASS Vs. STATE OF HARYANA

JUDGEMENT

(1.) BHAGWAN Dass (1), his father-Kasturi Lal (2), his mother- Shanti (3) and his sister-Sarswati (4) have approached this Court under Section 482 of the Code of Criminal Procedure for quashing the First Information Report No. 143 dated 26.10.1993 of Police Station Bhatu Kalan under Sections 498-A, 406 and 34 I.P.C., and the consequential proceedings pending before the Judicial Magistrate Ist Class, Fatehabad.

(2.) THE First Information Report was registered on the basis of a complaint given by the second-respondent Jagdish, who is the father of Sushila, the wife of the first-petitioner Bhagwan Dass. The material allegations in the First Information Report (Annexure P-1) are as follows :-

(3.) THE Deputy Superintendent of Police, Fatehabad, filed a reply on behalf of the State urging as follows :-