TAHIR ANSARI & ORS Vs. STATE & ANR

JUDGEMENT

(1.) The present petition under Section 482 Cr.P.C. has been filed by the petitioners, namely, Sh. Tahir Ansari, Smt. Afroz, Smt. Farhat, Smt. Rehnuma @ Soni, Sh. Mohd. Amir and Sh. Asif Akhtar for quashing of FIR No. 1219/2014 dated 03.12.2014, under Sections 498-A/406/34 IPC registered at Police Station Jamia Nagar on the basis of settlement arrived at between petitioner no.1 and respondent no.2, namely, Smt. Asta Bee before Mediation Centre, Saket Courts, New Delhi on 14.03.2016.

(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 her counsel.

(3.) The factual matrix of the present case is that the marriage was solemnized between petitioner no.1 and the complainant/respondent no.2 on 15.02.2014 as per Muslim rites and customs. The in-laws of the complainant were allegedly not satisfied with the dowry as a result of which they started torturing the complainant. On 30.08.2014, the mother in-law of the complainant called the sisters of the complainant and asked them to take the complainant back to her parents' house. When the sisters of the complainant reached the matrimonial house of the complainant, the accused persons allegedly started beating them too along with the complainant and kicked them out of the house.