DAMODAR KARNANI Vs. STATE

JUDGEMENT

(1.) Respondent no. 2 appears in person. She is duly identified by IO SI Anil Kumar.

(2.) The petitioners have invoked the writ jurisdiction of this court under Article 22/227 of the Constitution of India read with section 482 of Code of Criminal Procedure, 1973 (in short 'Cr.P.C.') for quashing of the FIR bearing No.99/2015, registered against them on 07.03.2015 with Police Station C.R. Park, South East District, Delhi under Sections 498A/406 IPC on the complaint of respondent No. 2.

(3.) The marriage of the petitioner No.1 with the respondent no. 2 was solemnized on 02.12.2007 as per Hindu rites and ceremonies in Delhi. However, out of this wedlock no child was born.