RAJAT SETHI Vs. STATE

JUDGEMENT

(1.) In the above captioned first petition [Crl.M.C. 591/2021], quashing of FIR No. 270/2019, under Sections 406/498A/34 IPC, registered at police station North Rohini, Delhi is sought. In the above captioned second petition [Crl.M.C. 613/2021], quashing of FIR No. 122/2019, under Sections 323/354B/341/506/509/34 IPC, registered at police station Rajouri Garden, New Delhi, is sought.

(2.) Petitioner No.1 in the first captioned petition [Crl.M.C. 591/2021] is the husband, petitioner No.2 & 3 are the parents in laws and petitioner No.4 is the brother-in-law of respondent No.2/wife, who is the complainant of FIR No. 270/2019. The basis of this FIR is matrimonial dispute between petitioner No.1/husband and respondent No2/wife.

(3.) The matrimonial dispute resulted in registration of cross FIR bearing No. 122/2019 at police station Rajouri Garden, at the instance of mother of husband against the parents and family members of wife. In the above captioned second petition [Crl.M.C. 613/2021] quashing of the said FIR is sought by the parents and family members of wife.