PRAVEEN VERMA Vs. STATE

JUDGEMENT

(1.) Petitioner seeks quashing of FIR No. 578/2005 under section 498A/406/506/34 Indian penal code, police station Shalimar Bagh and all consequential proceedings arising therefrom.

(2.) Contention of the petitioner is that petitioner is a citizen of United States of America and is a permanent resident there. Petitioner married Respondent No. 3 on 04.05.1992. By a decree of divorce dated 10.08.2007 marriage between the parties has been dissolved.

(3.) It is contended that Respondent No.3 had been abusing the process of law in United States of America as well as in India by initiating multiple judicial proceedings civil as well as criminal on concocted allegations in order to harass the petitioner and his family members. It is contended that the present petition has been filed seeking quashing of the subject FIR as the same has been malafidely instituted by Respondent No. 3 and is an abuse of process of law.