LALITA DEVI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Petitioner has preferred this Criminal Misc. Petition for quashing of F.I.R. No. 148/2019 registered at Police Station Kaman, District Bharatpur.

(2.) It is contended by counsel for the petitioner that petitioner is the natural guardian of her minor daughters. Complainant respondent No. 2 is son of the petitioner but he is being misguided by in-laws of petitioner. It is contended that minor daughters are living with the petitioner and the allegation that she has sold them and married them to some persons is not correct. It is also contended that petitioner has also given representation to the Police.

(3.) I have considered the contentions.