HARDEEP SINGH Vs. STATE

JUDGEMENT

(1.) Matrimonial discord has led to the filing of the present proceedings against the Petitioner. Commonly used provisions of Section 498A, IPC by the wife levelling charges of cruelty have been pressed into service in order to initiate the proceedings against the Petitioner. As a result of this, an FIR came to be registered on 23rd of March 2007 before the police station, Women, Rambagh, Srinagar, which has consequently resulted into filing of the report under Section 173 of the Code of Criminal Procedure.

(2.) Aggrieved by the proceedings initiated against the Petitioner, recourse to quashment of the same has been taken before this Court.

(3.)