ROHIT KHARERA Vs. STATE OF NCT DELHI

JUDGEMENT

(1.) Allowed, subject to all just exceptions.

(2.) Application stands disposed of.

(3.) The present Petition has been filed under Sec. 528 of Bharatiya Nagarik Suraksha Sanhita, 2023 (BNSS) by the Petitioners, who are the Husband, Father-in-law, Mother-in-law and Brother-in-law of the Complainant / Respondent No. 2, seeking to quash the FIR No. 79/2021 dtd. 5/2/2021 (subject FIR) registered at the Police Station Shalimar Bagh under Ss. 498A/406/34 of the Indian Penal Code, 1860 ('IPC').