SACHIN GOYAL AND ORS Vs. STATE AND ANR

JUDGEMENT

(1.) The present petition under Sec. 482 Crimial P.C. has been filed by the petitioners, namely, Sh. Sachin Goyal, Sh. Suresh Chand Aggarwal, Smt. Geeta, Sh. Anup Aggarwal and Smt. Renu Aggarwal for quashing of FIR No.93/2014 dated 11.02.2014, under Sections 498-A/406/34 Penal Code registered at Police Station Krishna Nagar on the basis of settlement arrived at between petitioner no.1 and respondent no.2, namely, Smt. Shalini Aggarwal.

(2.) Learned Additional Public Prosecutor for respondent-State submitted that the respondent No.2, present in the Court has been identified to be the complainant/first-informant of the FIR in question by SI Arvind Kumar.

(3.) The factual matrix of the present case is that the marriage was solemnized between the petitioner no.1 and the respondent no.2 on 08.02.2011 according to Hindu rites and ceremonies and out of the said wedlock a male child was born on 16.10.2011. It is the case of the complainant that the in-laws and husband of the complainant were allegedly unsatisfied with the dowry brought in by the complainant at the time of marriage and that they used to torture her for the same. It is alleged that on 30.11.2011, the complainant was beaten mercilessly by her in-laws for not fulfilling their demand of Rs. 10 Lacs following which she lodged a complaint against the accused persons in the local Police Station at Ballabgarh. It is further alleged that on 30.12.2011, the complainant's husband threatened to withdraw the complaint lodged by her in the Police Station at Ballabhgarh. It is further alleged that on 16.01.2012, the complainant's husband left home at the pretext of buying milk for their son and never returned home, after which, all efforts by the complainant to contact her husband were in vain. The complainant even informed the officials at Police Station Krishna Nagar which was recorded vide DD No. 52. Thereafter, the complainant got lodged the complaint following which the FIR in question was registered against the petitioners. During the pendency of the proceedings, the matter was settled between the accused persons and the respondent no.2.