MOHAN YADAV Vs. STATE

JUDGEMENT

(1.) Petitioners herein seeks quashing of FIR No. 65/2021 dtd. 12/2/2021, registered at P.S. Jait Pur, for commission of offences under Ss. 498-A/406/34 IPC and Sec. 3/4 Dowry Prohibition Act, 1961, 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 18/1/2020, as per Hindu rites and customs.

(3.) However, on account of some matrimonial discord and temperamental differences, parties could not live together and started residing separately within two months of marriage.