NEELAM SATIJA Vs. GOVT OF NCT DELHI

JUDGEMENT

(1.) CRL W. NO. 4/2000This is a joint petition by the husband and wife as well as the complainant theauthor of FIR seeking quashing of FIR and the proceedings pending before theMetropolitan Magistrate, Tis Hazari. Delhi which was registered under Section 498-A/34 Indian Penal Code against the petitioner No. 2, the husband and petitioner No. 3, the brother-in-law, petitioner No. 4, the father-in-law and petitioner No. 5, the mother-in-law ofpetitioner No. 1. The said case was registered as FIR No-306/94 within the jurisdictionof Police Station Model Town. The report was lodged by the father of petitioner No. 1Shri Raj Kumar Gambhir alleging therein that his son-in-law petitioner No. 2 ShriBharat Bhushan Satija had been ill-treating his daughter Smt. Neelam Satija, petitionerNo. 1 on account of the demand for dowry.

(2.) During the pendency of these proceedings before the Metropolitan Magistrate,Tis Hazari, Delhi, at the intervention of the relations, a compromise was arrived atpursuance to which the petitionerNo.l wentto petitioner No. 2 and they started livingas husband and wife. Now for the last one and half years they are living as husbandand wife. From this wedlock they have got a son Master Sidharth Satija aged aboutseven years.

(3.) That since the husband and wife i.e. petitioner Nos. 1 and 2 are living happily forthe last one and half years, therefore, petitioner No. 6, author of the FIR has decidedto get the FIR lodged by him under Section 498-A of Indian Penal Code to be quashed.