MANISH RAWAT Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) Petitioners herein seek quashing of FIR No.352/2022 dtd. 16/7/2022, registered at P.S. North Rohini, for commission of offences under Ss. 498A/406/34 IPC, along with all consequential proceedings arising therefrom, on the basis of compromise arrived at between the parties.

(2.) Petitioner No.1 got married to respondent No.2 on 21/6/2018, as per Hindu rites and ceremonies. They were blessed with a baby girl from the abovesaid wedlock in the year 2019.

(3.) However, on account of some compatibility issues, the parties started living separately and, on account of such matrimonial discord, a complaint was lodged by respondent No.2, which resulted into registration of abovesaid FIR.