MANOJ KUMAR Vs. STATE

JUDGEMENT

(1.) CRL .M.A. No.16290/2014 Exemption, as prayed for, is allowed, subject to all just exceptions. This application is disposed off.

(2.) ISSUE notice. Mr. O. P. Saxena, Additional Public Prosecutor for the State and Mr. B.K. Dubey, Advocate for respondent No.2/ complainant, enter appearance and accept notice. The complainant, as well as the petitioners, are present in person. They are also identified by the Investigating Officer, Sub Inspector Ombir Singh.

(3.) IT is stated that the aforesaid FIR came to be lodged by the complainant as a result of domestic and matrimonial disputes that had arisen pursuant to her marriage to the first petitioner Manoj Kumar on 20.01.2008.