SAURABH Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) The present petition is filed seeking quashing of FIR No. 136/2016 dtd. 6/2/2016, registered at Police Station Shalimar Bagh, for offences under Ss. 498A/406/34 of the Indian Penal Code, 1860 ('IPC'), including all consequential proceedings arising therefrom.

(2.) It is averred that the marriage between Petitioner no.1 and Respondent No. 2 was solemnized on 7/12/2012 as per Hindu rites and ceremonies. One child was born out of the said wedlock. Thereafter, due to matrimonial discord, some misunderstandings took place between the parties, due to which, Petitioner No.1 and Respondent No. 2 started living separately. Petitioner Nos. 2 and 3 are the family members of Petitioner No.1.

(3.) Subsequently, Respondent No.2 made a complaint against Petitioner No. 1 and his family members alleging that she was subjected to cruelty by them, which later culminated into the aforementioned FIR. Chargesheet has been filed in the present case.