H.R. Panwar, J. - (1.) Petitioner No.2 Rajshree and her father respondent No.2 Trilok Chand are present in Court.
(2.) By the instant criminal misc. petition under Section 482 Cr.P.C, the petitioners seek quashing of F.I.R. No. 234/2007 dated 25.9.2007 Police Station-Gangashahar, district Bikaner for the offence under Section 366 I.P.C.
(3.) I have heard learned counsel for the parties as also the parties present in Court. Perused the F.I.R.;