ACHIN GUPTA Vs. STATE OF HARYANA

JUDGEMENT

(1.) Leave granted.

(2.) This appeal arises from the judgment and order passed by the High Court of Punjab and Haryana dtd. 5/4/2022 in the Criminal Main No. 14198-2022 (CRM-M-14198-2022) filed by the Appellant herein (sole accused in the chargesheet) by which the High Court rejected the petition and thereby declined to quash the chargesheet dtd. 13/10/2021 for the offences punishable under Sec. 323, 406, 498A and 506 of the Indian Penal Code, 1860 (for short, the "IPC") arising from the First Information Report No. 95 of 2021 lodged by the Respondent No. 2 (wife of the Appellant) at the Urban Estate Hisar Police Station, District Hisar.

(3.) The FIR dtd. 9/4/2021 reads thus: -