VIRENDER KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) By way of instant petition, a prayer has been made to quash FIR No.37/2019, dtd. 9/9/2019, under Ss. 498-A, 323 and 506 read with Sec. 34 of IPC, registered at Women Police Station at Bhiuli, District Mandi, H.P. and all subsequent criminal proceedings.

(2.) Petitioner No. 1 and respondent No. 2 are husband and wife. Petitioners No. 2 and 3 are father and mother of petitioner No. 1, respectively. Petitioner No. 4 is his married sister.

(3.) The marriage between petitioner and respondent No. 2 was solemnized on 8/5/2018. Petitioner was employed in Merchant Navy. On 11/6/2018, petitioner left his native village to join his duties. Petitioner came back on 19/8/2019 after availing leave. In the meantime, on 11/2/2019, a son was born to respondent No.2.