SURJEET SINGH Vs. STATE (GNCTD)

JUDGEMENT

(1.) The present petition under Sec. 482 Crimial P.C. has been filed by the petitioners, namely, Sh. Surjeet Singh and Rajni Kaur for quashing of FIR No. 194/2009 dated 26.05.2009, under Sections 498A/406/34 Penal Code registered at Police Station Sultan Puri on the basis of the settlement arrived at between the petitioner no. 1 and respondent No. 2, namely, Ms. Renu Kaur.

(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 Ramesh Kumar.

(3.) The factual matrix of the present case is that the marriage between the petitioner no. 1 and the respondent no. 2 was solemnized on 09.03.2007 as per Hindu rites and customs. From the day of the marriage, the husband of the complainant started to beat her for dowry and used to ask her to bring motorcycle and Rs. 50,000.00. Even the expenses for the birth of the child of the complainant were borne by her parents. The husband of the complainant got a passport issued and was planning to go out of India due to the present case. The accused persons namely, Surjeet Singh, Rajni Kaur, Chamkaura Kaur and Nabu Singh used to torture the complainant. The respondent no. 2/complainant lodged the FIR in question against the petitioners. Later on, both the parties compromised their matter with each other.