RAJ DULARI AND ORS. Vs. STATE AND ORS.

JUDGEMENT

(1.) Petitioners have filed the instant petition under Section 561-A of the Code of Criminal Procedure seeking quashment of FIR No. 173/2013 dated 22.05.2013 registered at Police Station, Domana, Jammu for commission of offence under Sections 452/147/427/506 RPC.

(2.) The brief facts of the case on hand are that the respondent No.2, namely, Shadi Lal Koul, is the estranged husband of petitioner No.1 and father of petitioner No.2. It is alleged that respondent No.2 has kept a mistress and because of the commanding influence of the said mistress the respondent No.2 has deserted the petitioners Nos. 1& 2. It is contended by petitioner No.1 that because of most unreasonable and unethical attitude and activities of respondent No.2, the petitioner Nos. 1& 2 are involved in matrimonial dispute with respondent No.2 and each are also getting the monthly maintenance of Rs. 4500/-. It is also contended that respondent No.2 with ulterior motive to veil his relations with a mistress, who is living in the same house along with him often objects to the entry of the petitioners in the house situated at Durga Nagar, Jammu.

(3.) I have heard learned counsel for the petitioners and learned Senior Additional Advocate General for the State.