NEETA VAIRAGI 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.234/2020 lodged at P.S. Hiranmagari, Udaipur.

(3.) Learned counsel for the petitioners submits that the allegations levelled by the father against his daughter and related persons are that his daughter has taken away the ornament from her matrimonial home.