VIJAY KUMAR MONGA Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) I have heard the learned APP for the State and perused the record.

(2.) THIS is a petition filed by the petitioner for quashing of FIR No. 170/2006 under Section 498 A/406 registered by P. S. Rajinder Nagar, New Delhi and the consequent proceedings initiated on the basis of the same and pending in the competent Court.

(3.) BRIEFLY stated the facts of the case are that the petitioners are the parents of Vikas Monga. Vikas Monga is alleged have got married to respondent no. 2 Ms. Bharti Monga as per Hindu Customs and ceremonies on 23. 7. 2000. From the wedlock one female child named Akanksha Monga was born on 17. 9. 2001. It is alleged in the complaint that after marriage most of the time, the respondent no. 2/complainant had been living and accompanying her husband at different places and countries. It is stated that from October, 2002 to January, 2004 she had accompanied her husband to Muscat and thereafter from 26. 7. 2005 onwards she along with Vikas Monga and their daughter Akanksha had migrated to Canada.