JASMIN Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS petition under Section 482 of the Code of Criminal Procedure has been moved by the petitioners for quashing of FIR No. 25 dated 24th January 2005, registered under Sections 4068-A and 506/34 of the Indian Penal Code at Police Station Pehowa, District Kurukshetra as well as further proceedings arising therefrom. The FIR registered against the petitioners reads as under :

(2.) PETITIONER No. 1 is sister, whereas petitioner No. 2 is unmarried brother of Naveen Kumar, the husband of the complainant.

(3.) LEARNED counsel for the petitioners contends that continuation of proceedings against the petitioners is nothing, but misuse of the process of the Court and the process of the Court is being used as a tool to harass and humiliate the petitioners because of their relations with the husband of the complainant and the petitioners are being victimised of prevalent syndrome of roping in every member of family in such type of matrimonial criminal litigation.