RAVI KUMAR Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) THE present petition is filed under Section 482 of the Code of Criminal procedure, 1973 (hereinafter referred to as Cr. P. C.) for quashing of FIR No. 38/2003 under Sections 498-A/406/34 of Indian Penal Code (I. P. C. in short), registered at Police Station, Kalkaji on 11-01-2003 and the criminal proceeding which are pending in the Court of Ms. Pinki, Metropolitan magistrate, Mahila Court, New Delhi.

(2.) THE petitioner during the pendency of the aforesaid criminal proceedings after the charges were framed preferred a revision petition against the order framing charges dated 26. 09. 2003 passed by the ld. MM before the Sessions Court. The Ld. ASJ dismissed the same on 02. 04. 2004.

(3.) THE present petition has been filed four years thereafter on the ground that that the allegations made by the complainant in her complaint does not makes out a case against him under section 498-A/ 406 IPC.