INDU BALA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) By this criminal misc. petition under Section 482 Cr.P.C., the petitioner has prayed for quashing of criminal proceedings pending against the non-petitioners in the court of Judicial Magistrate, Sheo Ganj, District Sirohi in Criminal Regular Case No.95/2005 for offence under Sections 498-A and 406 I.P.C.

(2.) Heard learned counsel for the the petitioner as well as learned Public Prosecutor and the learned counsel appearing on behalf of the non-petitioners.

(3.) It is contended by the learned counsel for the petitioner that the petitioner is daughter-in-law of the non-petitioner No.2 and 3, who lodged an FIR against them for offences under Sections 498-A and 406 I.P.C. After investigation, the police filed final report. However, on protest petition filed by the petitioner, the trial court took cognizance against the non-petitioners. Further, learned counsel for the petitioner states that it is a matrimonial dispute between the parties which has resulted into criminal proceedings against the non-petitioners under Sections 498-A and 406 IPC pending before the trial court.