JAYENDRA VIJAY AYARE & ORS. Vs. PRIYANKA ANKUSH CHAVAN @ RUCHITRA & ANR.
LAWS(SC)-2018-9-137
SUPREME COURT OF INDIA
Decided on September 10,2018

Jayendra Vijay Ayare And Ors. Appellant
VERSUS
Priyanka Ankush Chavan @ Ruchitra And Anr. Respondents

JUDGEMENT

- (1.) Leave granted.
(2.) Aggrieved by the order of the High Court refusing to quash the criminal proceedings against the accused appellants under Sections 420, 354, 509 and 34 IPC the present appeal has been filed.
(3.) We have heard the learned counsels for the parties. None has appeared on behalf of the respondents in spite of due service of notice.;


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