NITIN AHLUWALIA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Questioned in this appeal by the appellant, is the rejection of his prayer to quash a First Information Report filed by the respondent, the former wife of the appellant namely, Tina Khanna Ahluwalia[Respondent No. 2 herein. Referred to as respondent], under Sec. 498-A of the Indian Penal Code, 1860[IPC], before the Police Station, Women, SAS Nagar bearing particulars- FIR No. 65 of 2016, filed on 7/12/2016[FIR], by the High Court of Punjab and Haryana in Criminal Misc. No. M-850 of 2017 (O&M), by judgment dtd. 23/3/2017.

(2.) The facts and sequence of events, as are necessary to appreciate the context of the FIR, are as follows:

(3.) Aggrieved by the registration of the FIR, which we already have noticed, took place finally on 7/12/2016, the appellant approached the High Court, seeking quashing thereof. Certain grounds were agitated before the Court, but they were ultimately rejected by the Learned Single Judge. It was observed: