RAJESH AGGARWAL Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) This petition has been filed under Sec. 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as 'Cr.P.C.'), praying for the quashing of FIR No. 0451/2017 registered at Police Station: Govindpuri, New Delhi, under Ss. 498A/406/34 of the Indian Penal Code, 1860 (hereinafter referred to as 'IPC'), against, inter alia, the petitioners herein.

(2.) The above FIR has been registered on the complaint of the respondent no.2, who is married to the nephew of petitioner no.1, that is, his sister's son. In the FIR itself, it is recorded that respondent no.2 got married to the nephew of petitioner no.1, namely, Yogesh Gupta, on 23/4/1994. It is alleged that right from the date of the marriage, the relatives of Yogesh Gupta, including his mother and the petitioners herein, as also his other maternal uncle and his wife, had been harassing the respondent no.2 for dowry and had even given physical beatings to her.

(3.) Apart from the general allegations, the specific allegation against the petitioners is that on 18/7/2007, at about 9:00 PM, Mr. Yogesh Gupta along with petitioners and the mother-in-law of the complainant asked the complainant to pay Rs.10,00,000.00 to them as dowry, and when the complainant refused to pay, the petitioner no.1 caught hold of the hands of the complainant from back and Mr.Yogesh Gupta gave merciless beating to the complainant. It is further alleged that petitioner no.2 along with the mother-in-law of the complainant also gave 10-15 slaps on the face of the complainant, due to which the complainant fell unconscious. Upon regaining consciousness, she was again mercilessly beaten by Mr. Yogesh Gupta.