VIJAY BAJAJ Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) VIDE the instant petition; the petitioner has sought to quash the FIR No.33/2009, registered at police station Bharat Nagar, Delhi for the offences punishable under Section 120B Indian Penal Code, 1860 against him, also sought to quash the consequential proceedings pending before learned Metropolitan Magistrate, Rohini Courts, Delhi.

(2.) THE petitioner herein is the brother-in-law of respondent No.2, and is resident of Lucknow, (UP). On 31.05.2008, petitioner alongwith other family members visited the house of the respondent No.2 for marriage discussions of the petitioner's brother namely Pramod Kumar Bajaj @ Parmod Bajaj @ P. K. Bajaj ? pursuant to the matrimonial advertisement published on 27.04.2008 wherein the brother of the petitioner did furnish his matrimonial status as 'widowed'. THErefore, on 28.12.2008, the brother of the petitioner got married to respondent No.2 as per Hindu rites and ceremonies.

(3.) RESPONDENT No.2 left her matrimonial house at Mumbai on her own will and choice, after staying a few days only. The petitioner neither visited their house at Mumbai nor talk to his brother (husband of respondent No.2) or mother over phones.