AJAY GUPTA Vs. STATE OF NCT DELHI

JUDGEMENT

(1.) Petition under Sec. 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023 ('BNSS') has been preferred on behalf of the petitioners for quashing of FIR No. 0259/2020 under Ss. 498A/406/34 IPC, registered at P.S.: Sonia Vihar and 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 13/2/2019. No child was born out of the wedlock. Due to matrimonial differences, petitioner No.1 and respondent No. 2 started living separately. On complaint of respondent No. 2, present FIR was registered on 8/7/2020.