PARAMJIT SINGH Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) The present petition has been filed, on behalf of the petitioners, under Sec. 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023, seeking to quash the FIR bearing No. 699/2016 dtd. 22/11/2016 for offences punishable under Ss. 498A/406/34 of the Indian Penal Code, 1860 registered at Police Station Binda Pur, Delhi, ('subject FIR') and all consequential proceedings emanating therefrom.

(2.) The learned counsel for the petitioners submits that petitioner no. 1 is the husband of the respondent no. 2 and their marriage was solemnized on 9/10/2010, in accordance with the Hindu rites and customs. A male child, namely, Harsimran Singh was born out of the said wedlock on 27/6/2013. He submits that due to the irreconcilable and temperamental differences, the marriage of the petitioner no.1 and the respondent no. 2 has suffered an irretrievable breakdown and the parties have been living separately since 15/3/2016.

(3.) The learned counsel submits that the incompatible behaviour, conduct and temperament of the parties, coupled with raising demands of dowry and increasing harassment, led to registration of the subject FIR and filing of litigation by the respondent no. 2.