AMIT MALIK Vs. STATE & ANR

JUDGEMENT

(1.) Allowed, subject to all just exceptions.

(2.) The petitioners seek quashing of FIR No. 142 of 2016 under Sections 498A/406/34 Penal Code registered at Police Station Crime (Women) Cell, Nanakpura, New Delhi.

(3.) The subject FIR emanates out of matrimonial discord. Petitioner No.1 is the husband of respondent No.2. Petitioner No.2 and 3 are the father-in-law and mother-in-law of the respondent No.2, respectively. Petitioners No.4 to 6 are the other family members of petitioner no. 1.