HARISH & ORS Vs. STATE & ORS

JUDGEMENT

(1.) Present petition under Section 482 Cr.P.C. has been preferred by the petitioners for quashing of the FIR No.78/2010 registered under Sections 498A/406/34 IPC PS Rajouri Garden. It is stated that the matter has been settled with the respondent No.2 / complainant Ms.Jyoti amicably before Mediation Centre.

(2.) It is relevant to note that earlier the petitioners had filed similar petition W.P.(Crl.) 1580/2012 & Crl.M.A.No.18591/2012 titled "Harish & ors. vs. State" for quashing of the FIR in question. Complainant Ms.Jyoti was impleaded as petitioner No.6 in the said petition. The said matter was taken up on 07.11.2012 before this Court (Justice V.K.Shali). The Court was of the view that the settlement was not with the free consent of the complainant Ms.Jyoti. Specific observations in the order dated 07.11.2012 need reproduction :

(3.) On 30.01.2013, parents of the complainant Ms.Jyoti appeared and informed the Court that the complainant was pressurized to settle the dispute with the petitioners No.1 to 5. Status report filed by the State indicated that the settlement was not with the free consent of the complainant Ms.Jyoti.