KUNAL NARULA Vs. STATE

JUDGEMENT

(1.) Vide the present petitions, the petitioners i.e. petitioners No.1 and 2, namely Kunal Narula and Hemant Suri in Crl.M.C. No.374/2020 in relation to FIR No. 382/2016, Police Station Dabri registered under Sections 324/354/354B/506/34, of the Indian Penal Code,1860 and the petitioners No. 1 to 3, namely, Hemant Suri, Vijay Kumar Suri and Smt. Poonam Suri in Crl.M.C. No. 383/2020 qua FIR No. 523/2016 under Sections 498A/406/34 of the Indian Penal Code seek the quashing of the FIRs in question.

(2.) The respondent No.2 Ms.Neha Suri in both the petitions is the complainant of both the FIRs in question.

(3.) Ms.Neha Suri has since been divorced from Hemant Suri (petitioner No.2 in Crl M.C. 374/2020 and Petitioner no.1 in Crl.M.C. No. 383/2020) vide a decree of divorce through mutual consent under Section 13 B (2) of the Hindu Marriage Act, 1955 vide decree dated 26.9.20219 in HMA 2782/2019 of the Court of the Judge Family Courts, Dwarka Courts, New Delhi and the respondent No.2 has identified all the petitioners. The respondent No.2 has been identified by the Investigating Officer of FIR No. 382/2016, Police Station Dabri registered under Sections 324/354/354B/506/34, of the Indian Penal Code,1860 (Crl.M.C. No. 374/2020) and also by her counsel Mr.Vibhor Verdhan. The respondent No.2 has identified the petitioners of both the petitions.