MANISH GUPTA Vs. STATE & ANR

JUDGEMENT

(1.) Crl.M.A. No.18188/2014

(2.) Issue notice.

(3.) It is stated that the aforesaid FIR came to be lodged as a result of certain domestic and matrimonial differences that had arisen between the parties pursuant to the marriage of the complainant with the petitioner Manish Gupta on 26.01.2004. At the same time, a petition under Section 9 of the Hindu Marriage Act, 1955 was also filed by the petitioner.