NEELAM CHOWDHARY Vs. STATE

JUDGEMENT

(1.) Crl M No. 1052/2019 : This is an application seeking permission to place on record certified copies of petition under Section 15 of Hindu Marriage Act titled 'Major Sandeep Choudhary vs. Garima Choudhary' filed before the Court of learned Additional District Judge (Matrimonial Cases), Jammu, copies of affidavits containing the statements of Major Sandeep Choudhary, Sh. Ramesh Choudhary, petitioners herein, Garima Choudhary, respondent No.3 herein and her father Sh. Balwant Choudhary filed before the Court of learned Additional District Judge (Matrimonial Cases) Jammu, copy of judgment and decree dated 24.05.2019 passed by the Additional District Judge,(Matrimonial Cases) Jammu in the petition under Section 15 of Hindu Marriage Act in case titled 'Major Sandeep Choudhary vs. Garima Choudhary.

(2.) I have heard the learned counsel for the parties and perused the record of the case.

(3.) The instant petition has been filed by the above named petitioners seeking quashment of F.I.R No. 43/2014 for offences under Ss. 498-A/109 RPC registered against them at Police Station, Women Cell, Jammu.