SANJEEV KUMAR AGGARWAL Vs. STATE

JUDGEMENT

(1.) PETITION under Section 482 of the Code of Criminal Procedure, 1973 prays for quashing the FIR No. 1006/2002 registered at P.S. Nangloi under Sections 498 -A/406/34 IPC and the proceedings arising out of the said FIR.

(2.) BRIEFLY stated, the facts are that the marriage between petitioner No. 1, Sanjeev Aggarwal and respondent No. 2, Sunita Aggarwal was solemnized on 17.7.94 as per Hindu rites and ceremonies. Unfortunately, the marriage turned sour and they started living separately since the year 1999. A daughter was born to the parties out of the said wedlock.

(3.) ON the basis of the aforesaid complaint, FIR No. 1006/02 dated 18/112002 was registered.