PRATAP SINGH SAINGAR Vs. STATE ( NCT OF DELHI)

JUDGEMENT

(1.) The present petition under Section 482 Cr.P.C. has been filed by the petitioners, namely, Pratap Singh Saingar, Smt. Omwati Sengar, Rajiv Singh Saingar, Ashok Kumar, Smt. Dolly @ Pratibha Singh and Vinod Kumar Sengar for quashing of FIR No. 0769/2015 dated 10.12.2015, under Section 406 IPC and Sections 3/4 Dowry Prohibition Act registered at Police Station Badarpur on the basis of the compromise deed arrived at between petitioners and respondent No.2, namely, Rakesh Kumar on 12.01.2016.

(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 B.D.Meena.

(3.) The factual matrix of the present case is that the marriage between the petitioner no.3 and the daughter of respondent no.2 was to be solemnized on 27.11.2015. The engagement ceremony was completed with great pomp and show on 19.10.2015. On 22.10.2015, Pratap Singh called the complainant and asked him to come to Aligarh otherwise the marriage would not take place. When the complainant reached there, the groom's side insisted that the marriage would take place at Aligarh and not at Delhi and the complainant and his family were harassed. On 28.10.2015, Mr. Pratap Singh demanded a Honda City car and when the complainant expressed his inability, Pratap Singh refused to solemnize the marriage. On 04.11.2015, a meeting was organized and there too, the petitioners completely refused to get the marriage solemnized even after repeated requests of the complainant. The respondent no.2/complainant got registered the FIR in question against the petitioners. Thereafter, with the intervention of the family members, both the parties entered into a compromise and settled all their disputes.