SONU KUMAR Vs. STATE

JUDGEMENT

(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. 0071/2018 under Ss. 498A/406 IPC registered at P.S.: Vivek Vihar, Delhi and the proceedings emanating therefrom. Chargesheet has been filed under Sec. 498A/406/323/34 IPC.

(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, the marriage between petitioner No.1 and respondent No.2 was solemnized according to Hindu rites and ceremonies on 25/4/2016. No child was born out of the wedlock. Due to temperamental differences, respondent No. 2 and petitioner No. 1 started living separately since 29/11/2016. On complaint of respondent No.2, present FIR was registered on 21/2/2018.