RAJAN 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. 0411/2019 under Ss. 498A/406/34 IPC and Sec. 4 of Dowry Prohibition Act, 1961 registered at PS: Welcome, Delhi and the proceedings emanating therefrom.

(2.) Issue notice. Learned APP for the State and learned counsel for respondent No. 2 along with 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 18/2/2012. Two baby girls were born out of the wedlock, who are stated to be aged about 09 and 07 years, respectively. Due to temperamental differences, respondent No. 2 and petitioner No. 1 started living separately since 2017. On complaint of respondent No. 2, present FIR was registered.