- (1.) This is a petition under Section 482 of the Criminal Procedure Code for quashing the Order dated 09.09.2008 passed by the Additional Sessions Judge, Jalandhar, whereby, the revision preferred against the Order dated 30.05.2008 passed by Additional Chief Judicial Magistrate, Jalandhar dismissing prosecution application under Section 319 of the Criminal Procedure Code has been allowed.
(2.) While praying for quashing of the Order dated 09.09.2008 passed by the Additional Sessions Judge, Jalandhar, learned counsel for the petitioners submitted that the petitioners have been falsely implicated in the matrimonial dispute on account of their being a relatives of the husband of the complainant. In the FIR, the entire family members including the distant relatives have been enroped. As a matter of fact, the husband of the complainant is living abroad. The petitioners have no role in the family life of the complainant.
(3.) Learned counsel for the respondent-complainant, on the other hand, submitted that the charges have already been framed against the petitioners and they can challenge the said charges before the Competent Court. The present petition was not maintainable. She was living at the mercy of petitioners because her husband was abroad.;