KUSHGRA TYAGI Vs. STATE

JUDGEMENT

(1.) CRL.M.A. 2046/2024 :

(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 petitioners, marriage between petitioner No.1 and respondent No.2 was solemnized according to Hindu rites and ceremonies on 17/11/2021. Due to temperamental differences, respondent No.2 and petitioner No.1 could not live together and have been living separately since December, 2021. Further, on the basis of complaint of respondent No.2, present FIR was registered.