SAPNA AGGARWAL Vs. STATE OF HARYANA AND ORS

JUDGEMENT

(1.) The present petition under Section 482 of the Code of Criminal Procedure has been filed for quashing the order dated 3.12.2009 (Annexure P-2) passed by the Judicial Magistrate Ist Class, Faridabad vide which complaint filed under Sections 323, 452, 498A and 506 of the Indian Penal Code has been dismissed and revision petition against the order dated 3.12.2009 passed by the trial Court was dismissed vide order dated 2.3.2010 (Annexure P-3) passed by the Additional Sessions Judge, Faridabad.

(2.) Brief Facts:

(3.) After recording the preliminary evidence, the trial Court has come to the conclusion that it was a love marriage and no complaint under Section 498A I.P.C. is made against Respondent Nos. 3 and 4. A case under the Protection of Women From Domestic Violence Act, 2005 was under consideration between the parties. The complaint was dismissed after observing that the complaint has been filed on insufficient ground.