CHHATTER PAL Vs. STATE

JUDGEMENT

(1.) By way of present petition filed under Sec. 482 of the Code of Criminal Procedure Code, 1973 ('Cr.P.C'), quashing of FIR bearing no. 519/2012, registered at Police Station Uttam Nagar, for the offences punishable under Ss. 498A/406/34 of the Indian Penal Code, 1860 ('IPC') has been sought qua the present petitioners. I. HISTORY AND FACTS OF THE CASE

(2.) Brief facts of the present case are that the marriage between the complainant i.e. respondent no. 2 and co-accused Lalit was solemnized on 23/1/2011. It is stated that there was irretrievable breakdown of the marriage due to incompatible behaviour, conduct and temperament of the parties. Thereafter, on the complaint of respondent no. 2 alleging physical and mental cruelty for demand of dowry and beating by her husband and in-laws, the present FIR was registered against the husband as well as the petitioners i.e. brother of husband's father, his son, and elder brother of husband.

(3.) The matter was referred to mediation centre at the time of hearing of anticipatory bail application of the accused husband. Fortunately, the matter was amicably settled before the mediation centre and all the disputes were resolved between the parties which were reduced to writing by way of a mediated settlement agreement dtd. 30/7/2014.