- (1.) None appears for the respondent No.2 despite service of notice.
(2.) By this criminal misc. petition, a prayer is made to quash FIR No.89/2012 registered with Police Station - Vaishali Nagar, Jaipur City (South) under section 498A IPC qua petitioner. It is submitted that petitioner is father-in-law and having no nexus with the allegations made in the FIR. The marriage between Dr. Amit Gulati and complainant Dr. Ritu Gulati took place almost 12 years back and after residing with the petitioner's son for long, FIR has been lodged by the complainant alleging offence. Dr. Amit Gulati is residing in Germany not only before marriage but even subsequent to it.
(3.) So far as petitioner is concerned, he resides at Ambala in Punjab (India) and was never resided with the complainant or with the accused - Dr. Amit Gulati. In view of above, impugned FIR qua the petitioner may be quashed as it does not disclose offence by the petitioner and otherwise it suffers from mala fide.;