RAJ KUMAR PANDEY 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. 0421/2023 under Ss. 498A/406/34 IPC registered at P.S.: Farsh Bazar, Delhi and proceedings emanating therefrom. Sec. 377 IPC and Sec. 4 of Dowry Prohibition Act were subsequently invoked by prosecution.

(2.) Issue notice. Learned APP for the State and respondent No. 2 in person appear on advance notice and accepts 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 27/1/2019. No 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 27/9/2023.