SACHIN JINDAL AND ORS Vs. STATE AND ANR

JUDGEMENT

(1.) Status report has been filed.

(2.) The petitioners have filed this petition under section 482 of the Code of Criminal Procedure, 1973 (in short 'Cr.PC') for quashing of the FIR bearing No. 332/2016, registered on 12.04.2016 with Police Station Khajuri Khas, North East Delhi, under Sections 498A/406/354/34 IPC and section 4 of the Dowry Prohibition Act, 1961.

(3.) The marriage of the petitioner no. 1 and the respondent no. 2 was solemnized on 10.12.2013 as per Hindu rites and ceremonies in Delhi.