RAJESH DAHIMA AND ORS. Vs. STATE OF NCT

JUDGEMENT

(1.) This petition under Section 482 Cr.P.C. for quashing of FIR No.92/2011 dated 05.04.2011 under Section 498-A/406/34 IPC registered at police station Janak Puri, and the proceedings emanating therefrom. It is alleged that the first petitioner, Rajesh Dahima married to Sonal Dahima, who is arrayed as respondent No.2 to this petition, at whose instance, the aforesaid FIR was registered. The charge sheet is stated to have been filed in the matter.

(2.) Issue notice.

(3.) Ms. Nishi Jain, Additional Public Prosecutor for the State accepts notice, and the complainant Sonal Dahima is also present in person, and is identified by her counsel as well as the Investigating Officer.