GULZAR AHMED Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) Petition under Sec. 482 of the Code of Criminal Procedure, 1973 ('Cr.P.C.') has been preferred on behalf of the petitioners for quashing of FIR No. 209/2019, under Ss. 498A/406/34 IPC and Sec. 4 of Dowry Prohibition Act, 1961 registered at P.S.: Seemapuri and proceedings emanating therefrom.

(2.) In brief, as per the case of the petitioners, marriage between petitioner No.1 and respondent No. 2 was solemnized according to Muslims rites and ceremonies on 19/9/2016. A child was born out of the wedlock. Due to temperamental differences, respondent No.2 and petitioner No.1 started living separately. On complaint of respondent No. 2 present FIR was registered on 2/4/2019.

(3.) The disputes are stated to have been reconciled between the parties with the intervention of members of family whereupon petitioner No. 1 and respondent No. 2 are residing together.