NARINDER SINGH SAINI Vs. STATE AND ORS

JUDGEMENT

(1.) In the instant petition, the petitioner seeks quashment of FIR's, which have been filed by the respondent No. 3, namely, Deepika Saini on false and flimsy grounds against the petitioner and his family members. As the said FIRs are the abuse of process of law and the parties have finally settled their dispute through a mutual Decree of Divorce passed by the Additional District Judge, Matrimonial Court, Jammu through a judgment decree dated 14th November, 2013. The details of the FIR's are as under:-

(2.) FIR No. 108/2013 dated 04th May, 2013 registered at Police Station Gandhi Nagar, Jammu for the offence under Sections 294, 354, 341 and 34 RPC. At present, the case is pending disposal before the Railway Magistrate, Jammu.

(3.) FIR No. 73/2012 dated 10th July, 2012, registered at Police Station Gangyal, Jammu for the offence under Sections 341, 109, 500 and 506 RPC. At present, the case is pending disposal before the Railway Magistrate, Jammu.