PARVEEN GABA Vs. STATE

JUDGEMENT

(1.) Quashing of FIR No.105/2013, under Sections 498-A/406/34 of the IPC, registered at police station Uttam Nagar, New Delhi is sought on the ground that petitioner-husband and respondent No.2-wife are living together happily since March, 2015.

(2.) Notice.

(3.) Mr. Parveen Bhati, learned Additional Public Prosecutor for respondent-State accepts notice and submits that respondent No.2, present in the Court, is complainant/first-informant of the FIR in question and she has been identified to be so by SI Yogesh Ram on the basis of identity proof produced by her.