SHILPA AGGARWAL Vs. RUCHIKA GUPTA

JUDGEMENT

(1.) Vide the present petition, the petitioner seeks direction thereby to set aside the order dated 14.1.2019 passed by ASJ-5 South East District, Saket Court, New Delhi, in criminal appeal 204183/2016.

(2.) Brief facts of the case are that the petitioner got married on 30.06.2006 and left House No.538, Sector-37, Faridabad for her matrimonial home and the petitioner till date is happily residing in her matrimonial home and is settled in United States of America.

(3.) On 16.01.2005, the respondent Ms. Ruchika Gupta married with Mr.Nitin Gupta, who is real brother of the petitioner and the respondent is real sister in law of the petitioner. The marriage was solemnised on 16.1.2005 at Pisces Garden, Vasant Kunj, New Delhi as per Hindu rites and ceremonies. Both the parties set up their matrimonial home at H.No. 538 Sector-37 Faridabad.