KULDEEP SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Crl. M. No. 38521 of 2013

(2.) THE present petition filed under Section 482 Cr.P.C. is for quashing of FIR No. 784, dated 19.11.2011, under Sections 498 -A, 323 and 506 IPC, registered at Police Station Gurgaon City, Gurgaon. I have heard learned counsel for the petitioner and have gone through the whole record carefully.

(3.) IT has been contended by learned counsel for the petitioner -accused that baseless allegations have been levelled against the petitioner by the complainant after about 12 years of the marriage as the marriage was solemnized in the year 1998. It is also contended that as per order of this Court passed in Crl. M. No. M -37768 of 2011 filed by the petitioner under Section 438 Cr.P.C., he is bearing expenses of education of children as they are staying in a hostel of a residential School. It is also contended that he already filed a divorce petition against respondent -complainant and that the present FIR has been lodged as a counter -blast to the same.