NAVEEN SHARMA AND ORS. Vs. STATE AND ORS.

JUDGEMENT

(1.) The present petition under Sec. 482 Cr.P.C. has been filed by the petitioners, namely, Naveen Sharma and Smt. Nirmal Sharma for quashing of FIR No. 42/2010 dated 29.03.2010, under Ss. 498A/406/34 IPC registered at Police Station Crime (Women) Cell on the basis of the mediation report of the Mediation Centre, Tis Hazari Courts, Delhi arrived at between the petitioners and respondent No. 2, namely, Smt. Goldie Anand on 20.11.2010.

(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 ASI Rajender Singh.

(3.) The factual matrix of the present case is that the marriage between the petitioner no. 1 and the respondent no. 2 was solemnized on 20.04.2008. After the marriage, it was disclosed to the complainant that whatever was stated by her husband and his family about his status was farce. The complainant was taunted by the accused persons for bringing less dowry. The accused persons made false excuses accusing the complainant and demanded Rs. 4 lakhs and accepted gifts like crockery, sweets, clothes etc. and the petitioner no. 1 even used to steal money sent by the complainant's father. The husband of the complainant was a heavy drunkard and used to come home late and when the complainant objected to the same she was beaten up by her husband and the petitioner no. 2 used to encourage the petitioner no. 1. During the month of October, while the complainant was cooking, her husband pulled her hair and the mother -in -law of the complainant slapped her. The husband of the complainant even twisted her right arm. During the festival of Karvachauth and Diwali, the accused persons demanded expensive gifts, clothes, jewellery etc. from her parents. In the first week of November, the husband of the complainant told her that he is shifting to Mumbai for work. The petitioner no. 1 then left the complainant in Delhi and went to Mumbai. But then he stopped answering the calls of the complainant.