SANJAY SANDHYA Vs. STATE

JUDGEMENT

(1.) This is a petition under Section 482 of the Code of Criminal Procedure by Dr. Sanjay Sandhya and his parents, praying for quashing of the F.I.R. No.lO of 1994, recorded at Police Station Trilok Puri, Delhi against them, under Sections 406, 498-A read with Section 34 IPC, at the instance of Dr. (Ms.) Sucheta Sanadhya.

(2.) Briefly stated, the facts leading to the filing of this petition are that the petitioner No. 1 was married to Dr. (Ms.) Sucheta Sanadhya, respondent No. 2 on i9.7.1991, Petitioners No. 2 and 3 are the parents of petitioner No. 1. On account of differences, Dr. (Ms.) Sucheta Sanadhya, respondent No. 2 made a complaint against the petitioners, on the basis of which, F.I.R. No. 10 of 1994 was registered in P.S. Trilok Puri, Delhi, in which. Dr. Sanjay Sanadhya and his parents have been impleaded as accused. The matter is still under investigation.

(3.) At the intervention of family friends and others, the parties have entered into a compromise and the petitioners have returned the dowry articles and Istridhan to the respondent No. 2. A sum of Rs. 25,000.00 has already been paid while another sum of Rs. 25,000.00 has been kept with Shri Adarsh B. Dial, 127 Advocate, Delhi High Court, New Delhi, which would be paid to the respondent No. 2, at the time of the passing of the decree for divorce. In view of the compromise, the respondent No. 2 did not want to proceed further with her complaint made to the police at Delhi as also the complaint, which she filed against the petitioners in the Court of Additional District Magistrate (City), Agra under Sections 3, 4 &6 of the Dowry Prohibition Act.