VIKAS GARG Vs. STATE

JUDGEMENT

(1.) THIS is a petition U/s 482 Cr.P.C. for quashing of FIR No. 281/2011 U/s 302/304-B/498-A/34 IPC registered at P.S. Nangloi, Delhi and the related proceedings pending in the court of Learned M.M. tis Hazari Courts, Delhi.

(2.) THE above mentioned FIR was registered on the complaint of respondent No.2 Vishnu Kumar Aggarwal, the father of the deceased Bhumi @ Bhawna. It was stated in the said FIR that the marriage of his daughter Bhawna was solemnized with petitioner No.1 Vikas Garg on 24.02.2008 and his daughter was continuously harassed by her in-laws, namely, Petitioner Nos. 2 to 8 in relation to demand of dowry. It was alleged that his deceased daughter was time and again taunted, harassed and also beaten up in order to pressurize him to fulfil their unending demand for dowry. It was further alleged that even at the time of the birth of a son, the deceased was harassed by her in-laws who complained that very few items were given by her parents on this It was submitted that on 28th September, 2011 the occasion. complainant got a call from the father in law of the deceased at around 11.00 p.m. stating that Bhawna had consumed Salfas and was admitted in Satyabhama Nursing Home and he should reach there. Unfortunately, Bhawna passed away the same night before her family could reach Delhi. It was specifically urged in the FIR by respondent No.2 that the petitioners were responsible for untimely death of his daughter and had made her consume poison forcefully and that his grand son should not be allowed to live with the petitioners.

(3.) HOWEVER, the embargo placed by Section 320 Cr.P.C. against compounding of certain offences does not come in the way of this court in permitting the quashing of an FIR or a criminal complaint and the proceedings arising therefrom in the exercise of its inherent power U/s 482 Cr.P.C. if such quashing serves the ends of justice.