RAJA KHAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant misc. petition under Sec. 482 Cr.P.C. has been filed by the petitioners for quashing of FIR No.02/2023, Police Station Mahila Thana, District Bhilwara for offences under Ss. 498-A, 406 and 323 of IPC and Sec. 4 of Dowry Prohibition Act.

(2.) After hearing learned counsel for the petitioners and taking into consideration the material available on record, I am not inclined to quash the FIR. However, liberty is granted to the petitioners to file representation alongwith relevant documents before the concerned Superintendent of Police and concerned Investigating Officer within a period of fifteen days. The Superintendent of Police and concerned Investigating Officer shall take up all the facts as well as representation, if any, filed on behalf of the petitioners and complete the investigation by considering them strictly in accordance with law within a period of one month from the date of filing of the representation.

(3.) The instant misc. petition filed by the petitioners is disposed of accordingly.