Matrimonial Disputes: If allegations are found to be false, the trial court should take necessary steps to prosecute the concerned complainant to the full extent of law [Read the Order]

Delhi High Court has observed in a matrimonial dispute that if allegations are found to be patently false, the trial court shall take necessary steps to prosecute the concerned complainant to the full extent of law.

A bench of Justice Bakhru has passed the order in the case titled as SAMEER GARG & ANR vs STATE & ANR on 25.09.2019.

The petitioners have filed the present petition, inter alia, praying that FIR No.270/2019 under Sections 506/354(B)/509/452/34 IPC registered with PS Ashok Vihar and all other consequential proceedings arising therefrom, be quashed.

High Court observed "Plainly, the relief as sought for by the petitioners cannot be granted, since certain offences are alleged against the petitioners".

Then the High Court noted "However, it does appear that there are matrimonial disputes that appear to have taken an ugly turn. This Court expects the investigation agencies to conduct a fair investigation and submit a status report before the trial court".

High Court also observed "It is also necessary to observe that if any of the allegations are found to be patently false, the trial court shall take necessary steps to prosecute the concerned complainant to the full extent of law".

Read the Order here: