SHASHI ARORA Vs. STATE THROUGH COMMISSIONER OF POLICE

JUDGEMENT

(1.) The present petition is filed seeking quashing of FIR No. 536/2022 dtd. 13/5/2022 registered at Police Station Adarsh Nagar for offences under Ss. 498A/406/34 of the Indian Penal Code, 1860 ('IPC') qua the petitioners.

(2.) Briefly stated, the FIR was registered on a complaint given by Respondent No. 3. It is alleged that Puneet Arora (husband) and his family members including Krishnan Arora (father-in-law), Rama Arora (mother-in-law), Sakshi Arora (sister-in-law), Petitioner No. 1 (massi) and Petitioner No. 2 (daughter of Petitioner No. 1) had tortured, and assaulted Respondent No. 3 in relation to demand of dowry.

(3.) The marriage of Respondent No. 3 and Puneet Arora was solemnized on 9/11/2019. It is alleged that prior to her marriage, her in-laws had strictly instructed Respondent No. 3's parents that the marriage ought to be conducted in a lavish manner, and consequently Respondent No. 3's parents spent approximately Rs.30.00 lakhs in the marriage. It is alleged that prior to the marriage, the sagan ceremony was performed on 20/10/2019 and Respondent No. 3's in-laws on the same day demanded a car from the parents of Respondent No. 3.