SHYAM SUNDAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) In wake of onslaught of COVID-19, abundant caution is being taken while hearing the matters in Court.

(2.) The instant misc. petition under Section 482 Cr.P.C. has been filed on behalf of the petitioners seeking quashing of the F.I.R. No.10/2021 lodged at P.S. Mahila Thana, Jodhpur City East for the offence under Sections 406 & 498A of IPC.

(3.) The present matter relates to a matrimonial dispute and the petitioners does not include husband.