RAM SARUP 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.022/2021 lodged at Mahila Police Station, District Sriganganagar.

(3.) Learned counsel for the petitioners submits that the controversy in question is arising out of the matrimonial dispute and the list of petitioners do not include the husband of the complainant.