VIBHOR SAHAI Vs. STATE GOVT. NCT OF DELHI

JUDGEMENT

(1.) CRL.M.A. 5429/2024 : Exemption allowed, subject to just exceptions. Application stands disposed of. CRL.M.C. 1372/2024 : 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. 0793/2021, under Ss. 498A/406/34 IPC, registered at P.S.: Vikaspuri, 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 7/7/2019. No child was born out of the said wedlock. Due to temperamental differences between the parties, petitioner No. 1 and respondent No. 2 started living separately since 26/2/2021. On complaint of respondent No. 2, present FIR was registered on 17/12/2021.