Vijay Bishnoi, J. - (1.) This criminal misc. petition under Section 482 Cr.P.C. has been filed on behalf of the petitioners with a prayer for quashing of FIR No.139/2015 of Police Station Mahila Thana, District Bhilwara for the offences punishable under Sections 406 and 498- A IPC.
(2.) The impugned FIR has been registered at the instance of the complainant respondent No.2, who happened to be the wife of the petitioner No.1, daughter-in-law of the petitioner Nos.2 and 3 and sister-in-law of the petitioner No.4.
(3.) Learned Public Prosecutor has produced the case dairy, as per which, the police has not found involvement of petitioner No.2 Mahendra Nath Sharma and petitioner No.4 Smt. Jayanti in the commission of crime, however, as per the investigation conducted by the police, prima facie involvement of petitioner Nos.1 and 3 is made out.;