SOURABH SHARMA Vs. STATE

JUDGEMENT

(1.) Respondent no. 2 is present in person. She is being represented by her counsel. She is duly identified by IO SI Anju Tyagi.

(2.) The petitioners have invoked the writ jurisdiction of this court under Article 226 of the Constitution of India read with section 482 of the Code of Criminal Procedure, 1973 (in short 'Cr.PC') for quashing of the FIR bearing No.1174/2015, registered on 22.08.2015 against them with Police Station Hari Nagar, West District, Delhi, under Sections 498A/406/354/354(A)/34 IPC on the complaint of respondent No.2.

(3.) The marriage of the petitioner no.1 with the respondent no. 2 was solemnized on 21.02.2015 as per Hindu rites and ceremonies in Delhi. However, out of this wedlock no child was born.