SUMAN SHARMA Vs. MAHENDER SHARMA

JUDGEMENT

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

(2.) This is an appeal challenging the Order dtd. 17/8/2024 (hereinafter referred to as 'Impugned Order') passed by the learned Judge, Family Court, North District, Rohini, New Delhi (hereinafter referred to as the 'Family Court'), in HMA No. 598/2015 (58950/2016) titled Mahender Sharma v. Suman Sharma, whereby the application under Sec. 340 of the Cr.P.C. (corresponding Mat. App.(F.C.)127/2025 AND CM Appls. 19031/2025 & 19033/2025 Sec. 397 of the B.N.S.S., 2023) filed by the appellant was dismissed by the learned Family Court holding that the same is devoid of merits and no case for holding of inquiry under Sec. 340 of the Cr.P.C. is made out.

(3.) In brief, the facts leading to the filing of this appeal are that the appellant and the respondent got married on 25/4/2002 in accordance with the Hindu Rites and Customs, and one male child was born from their wedlock on 6/6/2003.