PRIYANK MEHTA Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) Priyank Mehta and others, the petitioners herein have filed this petition under Section 482 Cr.P.C. seeking an order quashing FIR No. 16 dated 13th January, 2010 registered against them at police station Malviya Nagar, New Delhi on the complaint of respondent No. 2 as also the proceedings consequent thereupon.

(2.) Briefly stated, facts relevant for this petition are that respondent No. 2 Abha Mehta was married to petitioner No. 1 at Jaipur on 11th November, 2003. Petitioners No. 2 and 3 are the parents and petitioners No. 4 and 5 are brother and sister of petitioner No. 1.

(3.) Respondent No. 2 filed a complaint on 07th September, 2009 in CAW Cell, South District, New Delhi being complaint No. 186/CAW Cell followed by one other complaint dated 04.01.2010 addressed to ACP, CAW Cell, police station Vasant Vihar alleging commission of the offences punishable under Sections 498A & 406 IPC against the petitioners. On the basis of the complaint sent to ACP, CAW Cell, FIR No. 16 was registered at P.S.Malviya Nagar on 13th January, 2010.