SANDEEP TOMAR Vs. STATE

JUDGEMENT

(1.) CRL.M.A. 9015/2024 : Exemption allowed, subject to just exceptions. Application stands disposed of.

(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 17/7/2021. No child was born out of the wedlock. Due to temperamental differences, respondent No.2 and petitioner No.1 started living separately since 10/11/2021. On the complaint of respondent No.2, present FIR was registered on 31/3/2023.