KAILASH & ORS Vs. STATE & ANR

JUDGEMENT

(1.) The present petition under Section 482 Cr.P.C. has been filed by the petitioners, namely, Sh. Kailash, Sh. Uday Chandra, Smt. Vimla for quashing of FIR No.246/2012 dated 18.08.2012, under Sections 498-A/406/34 IPC registered at Police Station New Ashok Nagar on the basis of the settlement arrived at between petitioner no.1 and respondent no.2, namely, Smt. Rajni in the Court of Sh. R.P. Pandey Ld. Principal Judge, Family Court, East Vishwas Nagar, Delhi on 20.05.2015.

(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 12.12.2009 according to Hindu rites and ceremonies. The husband and in-laws of the complainant used to harass her for dowry. The in-laws of the complainant took away all her clothes and jewellery that she owned and refused to return the same.