VICKY MALHOTRA Vs. STATE OF DELHI

JUDGEMENT

(1.) Status report filed. Copy given.

(2.) The petitioners have filed this writ petition seeking quashing of FIR No.485/2004 registered against them under Section 307 IPC and Section 3 and 4 of Dowry Prohibition Act read with Section 25/27 of the Arms Act with Police Station Mukherjee Nagar.

(3.) Briefly stated, the facts of this case are that the FIR in question was registered against the petitioners on 18.11.2004 on the statement of respondent No.2. As per the contents of the FIR, the matrimonial alliance for marriage of respondent No.2 with petitioner No.1 was fixed on 30.4.2004 and the marriage was fixed for 22.11.2004 and as such her parents started preparation for the marriage. However, later on, her mother-in-law, Raj Rani Malhotra, her fiancee Vicky Malhotra, his uncle (Mausa) Hardeep Sodhi and Vicky's elder sister Bittoo started making demands of a flat, one Santro car and Rs. 5 lacs in cash failing which her parents were threatened that the marriage would not be performed. Upon this, the parents of respondent No.2 refused to perform the marriage. The respondent No.2 has further alleged in the FIR that the petitioner No.1 Vicky Malhotra got annoyed with her and that day at about 6.20 PM while she was at the house of her friend Gurpreet Kaur @ Ritu, she saw Vicky roaming in the area in his car bearing registration No. DL 8 CJ 1770 make Santro and thereafter she asked her friend Ritu to drop her at her house and while she was climbing the stairs of her house, suddenly petitioner No.1 Vicky Malhotra came behind her and in order to kill her, fired upon her and the bullet touching her arm pierced into the wall.