JASWANT SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) RESPONDENT No. 2 has refused to accept the service. She is proceeded ex parte. Written statement has been filed on behalf of respondent No. 1.

(2.) JASWANT Singh and Jagmal Singh, petitioners have filed the present petition under Section 482 Cr.P.C. for the quashment of FIR No. 215 dated 21.9.1996, registered at Police Station Mullan under Section 498-A IPC.

(3.) RESULTANTLY , the present petition is hereby allowed. FIR No. 215 dated 21.9.1996 Annexure P.1 is hereby quashed. Petition stands allowed