ESHAN GUPTA 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. 513/2023, dtd. 17/7/2023, registered at P.S Begam Pur, District Rohini, 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 18/6/2021 as per Hindu Rites and ceremonies at Gurugram. No child was born out of the said wedlock. However, on account of temperamental differences Petitioner No. 1 and Respondent No. 2 are living separately since 12/7/2022.

(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 coerced her into unnatural sex. Chargesheet has since been filed under Sec. 498A/406/377/354/325/323/354(C)/34 IPC against the Petitioners.