RAJ KUMAR AND ORS. Vs. STATE AND ORS.

JUDGEMENT

(1.) The present petition under Sec. 482 Cr.P.C. has been filed by the petitioners, namely, Sh. Raj Kumar, Smt. Ratnesh, Smt. Poonam and Smt. Bharti for quashing of FIR No. 313/2009 dated 16.10.2009, under Ss. 498A/406/34 IPC registered at Police Station Binda Pur on the basis of the settlement arrived at between petitioner no.1 and respondent No. 2, namely, Smt. Shalu @ Shalini.

(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 Ghasi Ram.

(3.) The factual matrix of the present case is that the marriage between petitioner no.1 and respondent no.2 was solemnized on 22.06.2004. After the marriage, the in -laws of the complainant told her that her parents had not fulfilled their demands. All the jewellery given to the complainant from both the sides was taken away by the mother -in -law of the complainant. The complainant was blessed with two children but the in -laws of the complainant never took care of the children. As a result, the complainant, made a complaint before the CAW Cell, Kirti Nagar, New Delhi. Before the IO, the husband and the in -laws of the complainant felt sorry and assured to take care of the complainant. But after a few days, the in -laws of the complainant started taunting her again. The mother -in -law and the sisters -in -law of the complainant always used to taunt her saying that they will kick her out of the matrimonial home and then they will marry her husband in a rich family. On 19.06.2009, the in -laws of the complainant kicked her out of the matrimonial home.