YOGESH KUMAR & ORS Vs. STATE & ANR

JUDGEMENT

(1.) The present petition under Section 482 Cr.P.C. has been filed by the petitioners, namely, Sh. Yogesh Kumar, Sh. Jaipal and Smt. Anita for quashing of FIR No.146/2013 dated 30.03.2013, under Sections 498-A/406/34 IPC registered at Police Station Hari Nagar on the basis of the Mediation Report of Delhi Mediation Centre, Tis Hazari Courts, Delhi in view of settlement arrived at between petitioner no. 1 and respondent no.2, namely, Ms. Namita on 25.08.2015.

(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 her counsel.

(3.) The factual matrix of the present case is that the marriage was solemnized between the petitioner no.1 and respondent no.2 on 30.04.2006 according to Hindu rites and customs. Out of the said wedlock, two daughters were born. It is the case of the complainant that the in-laws of the complainant used to instigate her husband for dowry. The husband of the complainant used to bear her. After 2-3 months of the marriage, the accused persons started demanding money from the complainant. Allegedly, the accused persons were not happy with the complainant as she gave birth to two daughters, and not to sons.