MANISH TANDON Vs. STATE

JUDGEMENT

(1.) BY way of the present petition filed under Section 482 Code of Criminal Procedure, 1973 petitioners seeks quashing of complaint case bearing No. 156/1 titled as Gunjan Tondon v. Sh. Manish Tondon and Ors. filed by the respondent No. 2 against the petitioners under Section 12 of the Protection of Women from the Domestic Violence Act, 2005.

(2.) THE brief facts of the case relevant for deciding the present petition as set out by the petitioners are as under:

(3.) THAT after the aforesaid marriage, the respondent No. 2 joined the conjugal company of the petitioner No. 1 at her matrimonial home in Bareily (UP), at H.No. 17, Madaari Gate, Bada Bazaar. However on account of his employment with M/s. Malayalam Manorma, in Delhi, the petitioner No. 1 has been living in a rented accommodation in Ghaziabad at the aforesaid address.