URMILA DEVI & OTHERS Vs. RENU VERMA

JUDGEMENT

(1.) Parties are present in Court.

(2.) Both the petitions (being CRMMO No.275 of 2018 & CRMMO No.321 of 2018) under Sec. 482 of the Code of Criminal Procedure (for short Code ) have been preferred by the petitioners for quashing of complaint Number Domestic Violence Act/9005210/2017, titled as Smt.Renu Verma vs. Sandeep Kumar & others, pending in the Court of Judicial Magistrate, 1st Class, Shimla, H.P., and for quashing of FIR No.7, dated 19.04.2017, registered at Women Police Station, Shimla, H.P., under the provisions of Sections 342, 506 & 498-A read with Sec. 34 of the Indian Penal Code, pending before the Judicial Magistrate, 1st Class, Shimla, H.P.

(3.) Smt. Renu Verma (respondent herein) filed a complaint against the petitioners, which led to registration of the aforesaid complaint and FIR. Allegedly, petitioners had been subjecting her to cruelty and maltreatment for bringing insufficient dowry and also threatened her with dire consequences.