GUNEET SINGH DHINGRA Vs. STATE OF NCT DELHI

JUDGEMENT

(1.) This is a petition seeking quashing of FIR No. 685/2021 under Sec. 498A/406/323/506/34 Indian Penal Code, 1860 ("IPC') dtd. 6/8/2021 registered at Police Station ' Rajouri Garden.

(2.) As per the petitioners, the facts giving rise to the filing of the present petition are:

(3.) The petitioner No. 1 (husband) and the complainant i.e. Respondent No.2 were married on 29/6/2003 as per Hindu rites and customs at Greater Kailash Gurudwara, New Delhi. The marriage was consummated and parties were blessed with a daughter on 22/11/2004 and another daughter on 31/1/2006.