MANISH GULATI Vs. STATE (GNCT OF DELHI)

JUDGEMENT

(1.) CRL.M.A. 2817/2024 : Exemption allowed, subject to just exceptions. Application stands disposed of. CRL.M.C. 696/2024 : 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. 20/2019 under Sec. 498A/406/34 IPC registered at P.S. : Crime (Women) Cell, nanakpura, Delhi and proceedings emanating therefrom.

(2.) Issue notice. Learned APP for the State and learned counsel for respondent No. 2 (through VC) 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 11/8/2012. A female child was born out of the wedlock on 11/5/2013. Due to temperamental differences, respondent No. 2 and petitioner No. 1 could not live together and have been living separately since 18/2/2018. On complaint of respondent No. 2, present FIR was registered.