ANSHU SONI Vs. STATE

JUDGEMENT

(1.) By this petition under Section 482 of the Code of Criminal Procedure, 1973 (the Code, for short), petitioners seeks quashing of FIR No. 343/2012 under Sections 3 and 4 of Dowry Prohibition Act, 1961 and Section 506 of the Indian Penal Code (IPC) registered at Police Station Tilak Nagar, in view of the settlement arrived at between the parties before the Mediation Centre, Tis Hazari Courts, Delhi.

(2.) It emerges from the records that the FIR was registered against the petitioner no1 and his relatives, that is, petitioner nos. 2 to 7, on the complaint of respondent no.2. As per the FIR, petitioner no. 1 was engaged with Ms. Kavita Gera, daughter of respondent no.2 on 13 th April, 2012. Petitioner no. 1 and Ms. Kavita Gera were working in a hotel, namely, "The Silver Ferns" and were known to each other right from 2006. Their marriage was scheduled for 26 th November, 2012. After the engagement, petitioner no.1, his father Raj Kumar Soni, his mother Gulshan Soni, brother Arun Bhola, sister Divya Bhola demanded dowry from the parents of Ms. Kavita Gera. They asked the complainant party to fully furnish their house at Rohini before solemnization of the marriage. They threatened to break the engagement if it was not done. On 9 th June, 2012 petitioner no. 1 reiterated this demand.

(3.) During the hearing of bail application Additional Sessions Judge, Delhi referred the matter to Mediation Centre on the request of parties. On 14 th September, 2012 respondent no. 2 along with her husband and daughter-Kavita Gera along with her lawyer participated in the mediation proceedings. Petitioner no. 1 and his father along with their counsel also attended the mediation proceedings. After deliberations parties arrived at an amicable settlement on the following terms and conditions:-