Vijay Bishnoi, J. - (1.) This criminal misc. petition under section 482 CrPC has been filed by the petitioners for quashing the FIR No.5/2015 lodged at Police Station Women, Bikaner against the petitioners for the offences punishable under sections 498-A, 406, 307, 323, 382, 504 and 506 IPC.
(2.) While assailing the impugned FIR, learned counsel for the petitioners has confined his challenge up to the jurisdiction of the police of District Bikaner to investigate into the allegations levelled in the FIR. Hence, the only issue for consideration in this criminal misc. petition is whether the Women Police Station, Bikaner can investigate into the allegations levelled in the FIR.
(3.) The respondent No.2 has lodged the impugned FIR alleging ill treatment by the petitioners after her marriage with the petitioner No.1.;