JATIN WALIA & ORS Vs. STATE & ANR

JUDGEMENT

(1.) Crl.M.C. No.4288/2014 & Crl.M.A. No.14824/2014

(2.) Issue notice.

(3.) It is stated that the aforesaid FIR came to be lodged by the complainant on account of certain matrimonial and domestic disputes that had arisen after her marriage to the first petitioner Jatin Walia on 28.02.2000. The complainant has also moved an application under Section 24 of the Hindu Marriage Act. Thereafter, the marriage between the complainant and the first petitioner has also been dissolved by a decree passed on 07.05.2014 consequent upon a petition moved by the parties under Section 13 (B) (2) of the Hindu Marriage Act, 1955 seeking dissolution of marriage by mutual consent.