DIPIKA LAL Vs. VIPIN KUMAR GUPTA

JUDGEMENT

(1.) THESE petitions under Section 482 of the Code of Criminal Procedure 1973 ("crpc") are between the same parties and raise common questions. Accordingly, they are being disposed of by this common judgment.

(2.) THESE petitions have been filed by the wife and father-in-law of the respondent No. 1 seeking quashing of five different complaint cases filed by him against them and certain others under Section 500 of the Indian Penal Code ("ipc") and which pending in the court of the learned Metropolitan Magistrate ("mm"), New Delhi against them.

(3.) PETITIONER No. 1 was married to the respondent No. 1 on 14th February 1997. They have two children, a daughter Damini and a son Timmi. A twin born with Timmi expired 15 days after his birth.