(1.) Rule returnable forthwith. Heard finally with consent of learned Counsel for the parties.
(2.) This application is filed by applicants for quashing of chargesheet being Final Report No. 43/2017, which is registered as Regular Criminal Case No.56/2017 on the file of Judicial Magistrate, First Class, Manora for the offences punishable under Sections 498A, 504 and 506 read with Section 34 of Indian Penal Code.
(3.) Respondent no.2 is the complainant. Applicant no.1 is brother of respondent no.2's husband while applicant no.2 is his wife. Applicant no.3 is husband of respondent no.4, who is sister of respondent no.2.