SANDEEP Vs. STATE (NCT OF DELHI)

JUDGEMENT

(1.) THIS is a Petition under Section 482 of the Code of Criminal Procedure, 1973 (Cr.P.C.) preferred by the Petitioners for quashing of FIR No.697/2007, under Section 498-A/406/34 IPC, Police Station Okhla Industrial Area and consequential proceedings arising out of the same.

(2.) FIR No.697/2007 dated 17.08.2007 was registered in the Police Station Okhla Industrial Area on the statement of Smt. Lalita (Respondent No.2) with regard to allegations of cruelty, demand of dowry and non return of the dowry articles.

(3.) IT goes without saying that the offence punishable under Section 498-A IPC is a non compoundable. In the case of Gian Singh v State of Punjab & Anr. 2012 (9) SCALE 257, the three Judges Bench of the Supreme Court dealt with the issue of quashing of FIR in non compoundable offences. Para 57 of the report is extracted hereunder:-