AJAY KUMAR Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) This is a petition under Sec. 528 of the Bharatiya Nagarik Suraksha Sanhita, seeking quashing of FIR No. 213/2024, dtd. 25/6/2024, registered at P.S Sunlight Colony, Delhi under Ss. 498A/406/34/354(A)/509 IPC and all proceedings emanating therefrom on the basis of settlement between the parties.

(2.) The factual matrix giving rise to the instant case is that the marriage between Petitioner No. 1 and Respondent no. 2/complainant was solemnized on 16/2/2010 as per Sikh Rites and ceremonies at New Delhi. Two children were born out of the said wedlock. Due to temperamental differences Petitioner No. 1 and Respondent no. 2 have been living separately since 15/6/2023.

(3.) As per averments made in the FIR, Respondent No. 2 was subjected to physical and mental harassment on account of dowry demands by the Petitioners. She further alleged that petitioner nos. 4 to 6 molested, inappropriately touched her and passed lewd remarks. Chargesheet has since been filed under Sec. 498A/406/34/354(A)/509 IPC against the Petitioners.