ARVIND BHATNAGAR Vs. NEETI BHATNAGAR

JUDGEMENT

(1.) Petition under Sec. 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as 'Cr.PC') has been filed on behalf of the Petitioner Arvind Bhatnagar for quashing of FIR No.0182/2005 under Ss. 498A/ 406 IPC, registered at PS: Tuglak Road, New Delhi.

(2.) Briefly stated, the Petitioner/husband and Respondent No.2/wife got married according to Hindu rites and ceremonies on 25/1/1991 at Lucknow, U.P. Two children namely Ms. Niharika (Daughter) aged 26 years and Mr. Nillay (Son) aged 19 years were born from the said wedlock, who are residing with Respondent No.2.

(3.) It is submitted that relationship between the Petitioner and Respondent No.2 turned sour since 2005 and they are living separately since then. Respondent No.2 made a Complaint on 26/10/2005 accusing the Petitioner and his parents by making allegations of dowry harassment, which resulted in registration of present FIR No.0182/2005.