TUSHAR VARSHNEY Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Petitioner-husband has filed instant criminal miscellaneous petition under Sec. 482 Cr.P.C. seeking to quash entire criminal proceedings in connection with FIR No. 375/2021, registered at Police Station Mahila Thana, Kota wherein Police after investigation submitted charge-sheet against petitioner for offence under Sec. 498-A I.P.C. and Trial Court took cognizance for such offence vide order dtd. 24/2/2022 and criminal case No. 972/2021 State Vs. Tushar Varshney, at the stage of arguments for framing charge, is pending before Judicial Magistrate No. 3 (North) Kota.

(2.) Heard Counsel for petitioner-Husband, Counsel for complainant- respondent No. 5-Wife, learned Public Prosecutor and perused the record.

(3.) Necessary and relevant facts of case, as culled out from the record, to consider the issue in the present petition are as under:--