NOUSHAD Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) CRL.M.A. 2119/2024 Exemption allowed, subject to just exceptions. Application stands disposed of. CRL.M.C. 537/2024

(2.) Issue notice. Learned APP for the State/respondent No.1 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 Muslim rites and ceremonies on 26/5/2013. Two children were born out of the wedlock. Due to temperamental differences, respondent No.2 and petitioner No.1 could not live together and on the basis of complaint of respondent No.2, present FIR was registered.