SUNITA KASHYAP Vs. STATE OF H.P.

JUDGEMENT

(1.) The petitioners have filed the present petition under Sec. 482 of the Code of Criminal Procedure (hereinafter referred to as the 'Cr.P.C.'), with a prayer to quash FIR No. 212 of 2019 dtd. 5/10/2019 under Ss. 342, 323, 355, 500, 504, 506, 201 read with Sec. 34 of the Indian Penal Code (hereinafter referred to as the 'IPC') registered with Police Station, Sadar, District Shimla, H.P., as well as, resultant proceedings, which are stated to be pending before the learned Chief Judicial Magistrate, Shimla (hereinafter referred to as the 'learned trial Court").

(2.) The proceedings are stated to be pending before the learned trial Court in the shape of criminal case No. 46 of 2021 titled as State of H.P vs. Sunita Kashyap and another.

(3.) It is the specific case of the petitioners that on the statement of respondent No.2, FIR in question has been registered against the petitioners. After the registration of FIR, the police has investigated the matter and submitted report under Sec. 173(2) Cr.P.C., upon which, learned trial Court has taken cognizance.