- (1.) Leave granted.
(2.) This appeal by special leave is preferred against the judgment and order dated 14th September, 2004 of the High Court of Judicature for Rajasthan at Jaipur Bench, whereby the High Court had quashed an FIR dated 31st December, 2001 lodged at the instance of the appellant in the exercise of its inherent powers under Section 482 of Code of Criminal Procedure (hereinafter referred to as 'the Code'). The said FIR was registered by the complainant/appellant (in short "the appellant") against the accused/respondents (in short "the respondents") for the alleged offences under Section 498-A and 406 of IPC.
(3.) Before we take up the questions that were posed before us by the learned counsel for the parties, it is necessary at this stage to state the facts giving rise to the filing of this appeal. Accordingly, the facts in a nutshell are stated below :;