KULMEET SINGH KOCHHAR & ANR Vs. STATE

JUDGEMENT

(1.) The present petition under Section 482 Cr.P.C. has been filed by the petitioner, namely, Sh. Kulmeet Singh Kochar for quashing of FIR No.473/2008 dated 31.07.2008, under Sections 498 -A/406/34 IPC registered at Police Station New Friends Colony on the basis of the mediation report of the Mediation Centre, Saket Courts, New Delhi in view of the settlement arrived at between the petitioner and respondent no.2, namely, Ms. Raminder Kaur @ Ginny on 19.05.2014.

(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 Lokender Tyagi.

(3.) The factual matrix of the present case is that the marriage was solemnized between petitioner no.1 and the respondent no.2 on 31.10.2004 as per Sikh rites and ceremony. The dowry articles given in marriage, allegedly, seemed insufficient to the husband of the complainant and to her in -laws and they started taunting her for the same. The father -in -law, mother -in -law and husband of the complainant demanded Rs. 5 Lacs from the complainant and when the complainant refused to comply, she was allegedly beaten and abused in front of the other family members. On 16.12.2004, the complainant found out that she was with child and when her in -laws found out about the same, they asked the complainant to abort the child. On 05.08.2005, she gave birth to a male child, the expenses of which were borne by the parents of the complainant. On 21.05.2007, the complainant was not allowed to enter in her flat and she had to call the local police to seek the entry in her flat. On 26.09.2007, the complainant was threatened by her in -laws and in fear of her and her son's life she left the house leaving behind all her belongings and reported the matter to the police. Thereafter, the complainant got lodged the complaint following which the FIR in question was registered against the petitioners. During the pendency of the proceedings, the matter was settled between the accused persons and the respondent no.2.