ABHISHEK ADLAKHA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This petition has been filed for quashing of FIR No.121/2023 registered at Police Station Mahila Thana, Gandhi Nagar (Jaipur East) Jaipur for the offence under Ss. 498A & 406 IPC.

(2.) Heard counsel for parties and perused the material available on record.

(3.) It has been pointed out that during course of instant petition, investigation by the Police in the impugned FIR was continued and after investigation, petitioners No.2,3,4 & 5 have not been found involved in commission of offences under sec. 498A & 406 IPC, however, against petitioner No.1-husband charge sheet for offences under Sec. 498A & 406 IPC has been filed on 25/9/2023. After filing of the charge sheet, the trial Court has taken cognizance for such offences against petitioner No.1-husband and registered criminal case No.166/2023; State v. Abhishek Adlakha, which is pending before the Court of Additional Chief Judicial Magistrate No.9, Jaipur Metropolitan I, at the stage of charge arguments. Counsel for petitioners, by way of moving application dtd. 22/1/2024, placed a certified copy of charge sheet, challenging the same so also proceedings of criminal case pending against the petitioner No.1.