ANAND R KALWANI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard. Rule. By consent, the rule is made returnable forthwith.

(2.) The petitioner seeks to quash the FIR No. 408/2004 lodged at the mulund Police Station on 20-12-2004 under section 498-A r/w section 34 of the Indian Penal Code as far as it relates to the petitioner on the ground that the allegations in the complaint do not disclose any offence to have been committed by the petitioner.

(3.) Undisputed facts disclose that the petitioner is the husband of the respondent No. 2, having married on 27-6-2004 and the marriage having been registered on 8-7-2004. The petitioner is employed at Singapore and after the marriage he left for Singapore on 11-7-2004 while the respondent no. 2 continued to reside with the family of her in-laws till 14-10-2004.