VIVEK AHUJA & ORS Vs. STATE AND ANOTHER

JUDGEMENT

(1.) This Petition has been filed under Section 482 Cr.P.C. for quashing the proceedings pending before the court of learned Civil Judge (JD) and Judicial Magistrate, First Class, Nagar, Bharatpur in Criminal Case no. 117A/10 for the offence u/s 498A, 406 and 323 IPC.

(2.) Heard learned counsel for the parties.

(3.) The petitioners are facing trial before the learned Civil Judge (JD) and Judicial Magistrate, First Class, Nagar, Bharatpur in Criminal Case no. 117A/10 for the offence u/s 498A, 406 and 323 IPC arising out of FIR 108/2009 OS Sikari.