TANI Vs. STATE

JUDGEMENT

(1.) PETITIONER got married to Sandeep Arora and the two fell apart.

(2.) PETITIONER lodged a complaint with the police for alleged offences under Section 498A/406 IPC against her husband and his family members pursuant whereto an FIR stands registered. The family is facing trial.

(3.) THE incriminating evidence relied upon is an alleged birth certificate pertaining to the petitioner as per which her date of birth is 18.7.1975; which date of birth is recorded in the school record in which petitioner studied and was the date notified to CBSE when Roll No.6336921 was issued in the name of the petitioner. She failed in the examination.