NAVEEN AND OTHERS Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) CRL.M.A. 1656/2024 : Exemption allowed, subject to just exceptions. Application stands disposed of. CRL.M.C. 421/2024 : 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. 1182/2018 under Ss. 489A/406/34 IPC registered at P.S.: Mangolpuri, Delhi and proceedings emanating therefrom.

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

(3.) In brief, as per the case of the petitioner, marriage between petitioner No. 1 and respondent No. 2 was solemnized according to Hindu rites and ceremonies on 10/12/2012. No child is stated to be born out of the wedlock. Due to temperamental differences, respondent No. 2 and petitioner No. 1 could not live together and have been living separately since August, 2017. On complaint of respondent No. 2, present FIR was registered.