KAVITA DASS Vs. NCT OF DELHI

JUDGEMENT

(1.) Vide this common judgment, I shall dispose of both the above mentioned petitions.

(2.) The petitioner has sought to quash FIR No.157 dated 07.12.2011 registered under Section 448 Indian Penal Code, 1860 at PS. Defence Colony, New Delhi against petitioner/wife and to set aside order dated 28.11.2011 passed by learned Additional Sessions Judge, Saket District Courts, New Delhi in Appeal CA No.35/11 in case titled Kavita Dass Vs Ranjit Dass?.

(3.) Brief facts of the case are that the petitioner got married to respondent No.2 on 26.12.1975 at Delhi. After marriage, the petitioner and respondent No.2 lived together in abroad (Sri Lanka and Australia) as husband and wife for 12 long years. Two sons were born out of the said wedlock in 1978 and 1981 respectively. The elder son Rajad Das is married and settled in London while the younger son has been living in Delhi.