RAVI MALIK 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. 635/2018, dtd. 16/11/2018, registered at P.S Dabri, Delhi under Ss. 498A/406/34 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. 1and Respondent no. 2/complainant was solemnized on 8/3/2007 as per Hindu Rites and ceremonies. Two children were born out of the said wedlock. However, on account of temperamental differences Petitioner No. 1 and Respondent No. 2 were living separately, however presently they are residing together with their children.

(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. FIR No. 635/2018 was lodged at the instance of respondent no. 2 at PS Dabri under Sec. 498A/406/34 IPC against the petitioners. Subsequently Chargesheet was filed.