JITENDER @ RAJA & ORS Vs. STATE & ANR

JUDGEMENT

(1.) The petitioner no.1 was married to respondent no.2 in the year 2013 in accordance with Religious Rites. After about 4 months, because of some differences between the spouses, they started staying separately. A case came to be lodged vide FIR no. 0735/2014 (PS Punjabi Bagh) by respondent no.2 against the petitioners under Sections406/498A/34 of the IPC.

(2.) The present petition is for quashing of FIR no. 735/2014 (P.S. Punjabi Bagh) instituted for offences under Sections 406/498A/34 of the IPC.

(3.) The aforesaid petition has been filed on the strength of the settlement arrived at between the petitioners and respondent no. 2. Petitioner no. 1 is the husband of the respondent no. 2 whereas petitioners no. 2, 3 and 4 are the mother and married sisters of the petitioner no. 1 respectively.