- (1.) This is a petition under Section 482 of the Code of Criminal Procedure for quashing of FIR No.239 dated 14.9.2004, under Sections 498A/406 IPC, P.S.Sadar, Bahadurgarh, Distt. Jhajjar, and all consequent proceedings.
(2.) The only ground agitated before this Court is that even though the charge was framed in the year 2005, yet no evidence has been recorded and, therefore the proceedings deserves to be quashed and moreover, no offence is made out against the petitioners.
(3.) I have perused the averments made in the petition and have appraised the contentions which have been raised by the learned counsel for the petitioners before this Court.;