GIRISH PANDEY AND ORS Vs. STATE AND ANR

JUDGEMENT

(1.) The present petition under Sec. 482 Crimial P.C. has been filed by the petitioners, namely, Sh. Girish Pandey, Sh. Bhagirath Pandey, Smt. Dharma Pandey and Ms. Hansa Pandey for quashing of FIR No. 653/2013 dated 17.07.2013, under Sections 498-A/406/34 Penal Code registered at Police Station Shakarpur on the basis of Mediation Report of Delhi Mediation Centre, Karkardooma Courts, Delhi in view of the settlement arrived at between the petitioner no.1 and respondent no. 2, namely, Smt. Veena Pandey on 09.10.2013.

(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 Saurabh Chand.

(3.) The factual matrix of the present case is that the marriage was solemnized between petitioner no.1/husband of the complainant and the complainant/respondent no.2 on 24.11.2010 according to Hindu rites and ceremonies. The accused persons/petitioners herein, were not satisfied with the dowry as a result of which they started torturing the complainant. On 09.03.2012, the in-laws of the complainant threw her out of the matrimonial house and the husband of the complainant accompanied her and they started living in a rented accommodation. It is also alleged that the husband of the complainant allegedly demanded dowry from the complainant and when the complainant opposed him, he left her at the rented accommodation on 17.01.2013.