MANISHA 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.0020/2021 lodged at P.S. Hanumangarh Junction, District Hanumangarh.

(3.) Learned counsel for the petitioner submits that dispute is pertaining to a counter-blast of an FIR No.0002/2020 lodged at Police Station Mahila, Hanumangarh. It is also contended that the proceedings under Section 9 of Hindu Marriage Act are also going on before the competent court.