(1.) The present petition has been filed for quashing FIR No. 51/2014 registered at Police Station CWC Nanakpura under Sec. 498A/406/506/34 of IPC along with all the consequential proceedings.
(2.) Briefly stated, Respondent no. 2 filed a complaint in SPUWAC on 31/12/2013 against the petitioners for harassment, cruelty, torture for the demand of dowry, and criminal breach of trust. In her complaint, the complainant inter-alia stated that she got married to Petitioner No. 1 on 12/12/2008 according to Hindu Rites and rituals at Air-Force Auditorium, Dhaula Kuan, New Delhi. Her parents spent money in marriage beyond their capacity. After the marriage, she was harassed, taunted, and tortured mentally and physically for dowry by her husband and in-laws i.e., the present petitioners. Thereafter, both parties were called at SPUW&C, Nanakpura, New Delhi for counseling/mediation proceedings, but they failed in the mediation proceedings and resultantly the present case FIR No. 51/2014 was registered at PS CWC under Sec. 498A/406/34 of IPC.
(3.) Learned Counsel for the petitioner submits that both the parties instituted multiple litigations against each other and their respective families including the present FIR. It is submitted that the chargesheet, in this case, has already been filed and the matter is pending before the Learned MM, Dwarka Courts, New Delhi.