MAMTA SINGH Vs. AMAN SINGH @ FAIYAZ AHMED

JUDGEMENT

(1.) The appellant has assailed the order dated 31st July, 2015 passed by the Family Court on HMA No. 706/2014 being the petition under Section 13B(2) of the Hindu Marriage Act, 1956 which had been jointly filed by the parties.

(2.) The parties before us were married in accordance with Hindu rites and ceremonies on 5th October, 2003. From their wedlock and cohabitation, these parties were blessed with a son -Master Ayush Singh who is being brought up as a Hindu child. The parties separated on or about the 18th August, 2012.

(3.) On a complaint of the appellant -wife on 2nd October, 2013, FIR No. 448/2013 was registered under Sections 498A, 406, 419, 440 read with Section 34 of the Indian Penal Code. On completion of investigation, a challan under Section 173 of the CrPC was filed by the police on 2nd October, 2013 against the respondent and his family members. The criminal case is pending against them in the court of Ms. Richa Manchanda, learned Metropolitan Magistrate, Rohini, Delhi.