AMIT KUMAR & ANR Vs. STATE & ANR

JUDGEMENT

(1.) The present petition under Section 482 Cr.P.C. has been filed by the petitioners, namely, Sh. Amit Kumar and Smt. Rani for quashing of FIR No.1/2010 dated 07.01.2010, under Sections 498-A/406/34 IPC registered at Police Station Safdarjung Enclave on the basis of report of Counselling Cell, Saket Courts, Delhi in view of settlement arrived at between the petitioner no.1 and respondent no.2, namely, Smt.Annu @ Aruna on 24.02.2015.

(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 petitioner no.1 and the complainant/respondent no.2 on 20.04.2007 according to Hindu rites and ceremonies. After marriage, the complainant came to know that the petitioner no.1/accused no.1 allegedly consumes drug capsules and that her inlaws knew this fact. The in-laws of the complainant would taunt and torture her for dowry. On 16.10.2009, the complainant gave birth to a male child and all the delivery expenses were borne by the parents of the complainant. Even after the birth of the child, the in-laws of the complainant allegedly tortured her for dowry and made her perform all the household chores even in sickness due to which the complainant had to leave her matrimonial house. On 16.04.2009, when the complainant came back to her matrimonial house, the accused persons again started demanding dowry from her.