ALOK JOLLY 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. 0470/2015, under Ss. 498A/406/34 IPC and Sec. 4 of the Dowry Prohibition Act, registered at P.S.: Mansarovar Park (North East) 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 petitioners, marriage between petitioner No. 1 and respondent No. 2 was solemnized according to Hindu rites and ceremonies on 24/4/2014. No child was born out of the wedlock. Due to temperamental differences, respondent No.2 and petitioner No.1 started living separately. On the complaint of respondent No. 2, present FIR was registered on 2/10/2015.