MADHU CHATWANI Vs. STATE

JUDGEMENT

(1.) THIS petition under Section 482 of the Code of Criminal Procedure, 1973 (CrPC) seeks the quashing of FIR No. 51/2003 registered at Police Station Mansarovar Park against the Petitioner under Sections 385/500/504/506 of the Indian Penal Code (IPC).

(2.) THE petitioner was married to Shri Ranjan Kumar Mattoo on 22nd July 2001. As a result of differences that arose between them, the marriage stood dissolved by a decree of divorce by mutual consent dated 1st February 2003.

(3.) THE Respondent No. 2 was asked to remain present in court by an order dated 13th March 2008 in order to ascertain whether he was still interested in pursuing the criminal proceedings. However, on the next date, i.e., 26th May 2008, counsel for respondent No. 2 stated that his client was unwell and therefore could not remain present in Court. On the next date, i.e., 22nd July 2008, the respondent No. 2 was not present. Today despite one pass over neither respondent No. 2 nor his counsel is present in Court.