- (1.) Prayer in the instant miscellaneous petition preferred under Section 482 of the Code of Criminal Procedure, 1973 is for quashing of First Information Report bearing No.88/2014, registered at Police Station, Ranoli District Sikar for offences punishable under Sections 498-A and 406 of Indian Penal Code.
(2.) This Court on 08.08.2014 had passed the following order :- "The lawyers are stated to be on indefinite strike. Perused the contents of the instant petition. In the present case, petitioner Nos.3, 4 and 5, namely Manju, Santosh & Sarita are minor sisters of husband of complainant/respondent No.2 - Savita. Petitioner No.7 - Sharwani is married sister of husband of complainant/respondent No.2, whereas petitioner No.6 - Mahaveer Singh, is husband of petitioner No.7 - Sharwani. Issue notice for affecting service upon complainant/respondent No.2, returnable on 26.09.2014. Till then, the further proceedings arising out of impugned F.I.R. bearing No.88/2014, registered at Police Station, Ranoli, District Sikar, for offences punishable under Sections 498-A and 406 I.P.C., qua petitioners No.3 to 7 are, hereby, stayed. However, the present petition is, hereby, dismissed, qua petitioner Nos. 1, 2 and 8, namely Mohanlal, Gulabi and Raju @ Rajendra @ Raj Kumar Dhaka."
(3.) Thereafter, under the orders of Hon'ble the Acting Chief Justice, the present miscellaneous petition has been listed before this Court.;