MANISH SONI Vs. STATE

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. 0212/2022, under Ss. 498A/406/34 IPC registered at P.S.: Ghazipur and proceedings emanating therefrom.

(2.) Issue notice. Learned APP for the State and learned counsel for respondent No. 2 along with respondent No. 2-in-person appear on advance notice and accept notice.

(3.) In brief, as per the case of the petitioners, marriage between petitioner No. 1 and respondent No. 2 was solemnized according to Hindu rites and ceremonies on 24/11/2020. No child was born out of the wedlock. Due to temperamental differences, petitioner No. 1 and respondent No. 2 started living separately. On complaint of respondent No. 2, present FIR was registered on 15/2/2022.