NEERAJ Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present petition has been filed under Sec. 482 of the Code of Criminal Procedure 1973 (hereinafter to be referred as "Sec. 482"), by the petitioner for quashing of FIR No. No.566 dtd. 5/9/2018 (impugned FIR) registered under Sec. 346 of Indian Penal Code, 1860 at Police Station Mujesar, Mujesar, District Faridabad and all consequential proceedings arising therefrom.

(2.) It would be pertinent to refer herein to the factual matrix of the present lis:

(3.) Learned counsel for the petitioner has argued that the petitioner and the victim were having an affair whereinafter they got married on 19/9/2018; the petitioner and the victim have been happily living together and the continuation of the proceedings qua the impugned FIR would amount to gross abuse of process of law. Hence, quashing of the impugned FIR as also all proceedings arising therefrom has been sought for.