(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. 0028/2023 under Sec. 498A/377/406/34 IPC registered at P.S.: Greater Kailash, Delhi and the proceedings emanating therefrom.
(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 petitioner, marriage between petitioner No. 1 and respondent No. 2 was solemnized according to Hindu rites and ceremonies on 16/4/2022. Due to temperamental differences, respondent No. 2 and petitioner No. 1 could not live together and have been living separately since 21/5/2022. On complaint of respondent No. 2, after she returned back from U.K. to Delhi, present FIR was registered on 5/3/2023.