MUNNI DEVI AND OTHERS Vs. STATE OF U P AND OTHERS

JUDGEMENT

(1.) Heard learned counsel for the petitioner, learned counsel who appeared for respondent no. 3 and learned A.G.A.

(2.) This writ petition has been filed for quashing of an FIR in case crime no. 329 of 2011, under sections 498-A, 306 I.P.C., police station Kerakat, district Jaunpur.

(3.) This petition is by three petitioners who are Nanand (married), Jethani (married) and Bateeja of Vikramaditya.