- (1.) LEARNED counsel appearing for the petitioners submits that the statement made in Para7 of the interlocutory application be permitted to be expunged as those statements have wrongly been mentioned.
(2.) IN view of the submissions, let the statements made in Para7 of this interlocutory application be expunged. Heard the learned counsel for the petitioners and the learned counsel for O.P. No. 2 on the interlocutory application.
(3.) LEARNED counsel appearing for the petitioners submits that initially this application was filed for quashing of the first information report of Mahila P.S. Case No. 21/2011 (G.R. No. 3894/2011) but, while the matter was pending before this Court, the Court, upon submission of the charge sheet, has taken cognizance of the offences punishable under Section 498 A of the Indian Penal Code and Sections 3 and 4 of the Dowry Prohibition Act against the petitioners vide order dated 21/11/2012, which has been challenged to be bad by way of this interlocutory application.;