BIRENDER 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. 0005/2020, under Ss. 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 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 23/2/2017. Two children were born out of the wedlock. Due to temperamental differences, respondent No.2 and petitioner No.1 started living separately. Present FIR was registered on the complaint of respondent No.2 on 21/2/2020.