MANMOHAN GUPTA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present petition has been filed under Sec. 482 Cr.P.C. seeking quashing of FIR No. 406/2018 registered at Police Station Ramganjmandi, District Kota (Rural) for the offences under Ss. 498A and 406 IPC.

(2.) Mr. Abdul Kalam Khan, on instructions from the respondent No. 6 has submitted that even though the matter has been referred to Mediation and Conciliation Center, but amicable settlement is not possible.

(3.) This Court, in the present petition on 27/11/2018 had passed the following order:-