SURENDRA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Members of the Bar are abstaining from work today.

(2.) Petitioner has preferred this misc. petition under Sec. 482 of Cr.P.C. for quashing of FIR No. 01/2019 lodged at Police Station Tibbi, Hanumangarh for the offences under Ss. 498-A, 406 and 323 of IPC.

(3.) The petitioner No. 1 is the husband of respondent No. 2, as the marriage was solemnized on 18/4/2018 between them. The petitioner No. 1 present in person submits that he is a Junior Engineer in Panchayat Samiti and though the marriage is recent but the discord has resulted into lodging of the present FIR.