RAVINDER Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) CRL.M.A. 767/2024 :

(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, the marriage between petitioner No.1 and respondent No.2 was solemnized in Delhi according to Hindu rites and ceremonies on 12/2/2013. Due to temperamental differences, respondent No.2 and petitioner No.1 could not live together and have been living separately since 9/3/2014. Further, on the basis of complaint of respondent no. 2, the present FIR was registered on 22/2/2016.