(1.) In wake of second surge in the COVID-19 cases, abundant caution is being maintained, while hearing the matters in Court, for the safety of all concerned.
(2.) These criminal misc. petitions under Sec. 482 Cr.P.C. have been preferred seeking quashing of FIR No. 117/2019 registered at Police Station Mahila Thana, Sriganganagar, District Sriganganagar and the entire proceedings in furtherance of the same, for the offences under Ss. 406, 498-A, 313 and 377 IPC against the present petitioners.
(3.) S.B. Criminal Misc. Petition No.1842/2020 has been preferred by Komal Narang (hereinafter also referred to as 'petitioner-husband'), who is husband of complainant/respondent No.2-Shefali (hereinafter also referred to as 'complainant-wife'). S.B. Criminal Misc. Petition No.503/2020 has been preferred by Manju Bala - mother-in-law of the complainant - and Shyamlal Narang - father-in-law of the complainant - (hereinafter also referred to as 'in-laws').
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