RAKESH KUMAR & ORS Vs. STATE & ORS

JUDGEMENT

(1.) The present petition under Section 482 Cr.P.C. has been filed by the petitioners, namely, Sh. Rakesh Kumar, Smt. Rekha, Sh. Mahender Singh Dalal and Smt. Azad Kaur for quashing of FIR No.497/2009 dated 15.10.2009, under Sections 498-A/406 IPC registered at Police Station Vasant Kunj on the basis of the Settlement Deed/Memorandum of Understanding executed between petitioner no.1 and respondent no.2, namely, Ms. Manisha on 29.06.2015.

(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 the petitioner no.1 and respondent no.2 on 21.02.2007 according to Hindu rites and ceremonies. Out of this wedlock, a child was born on 27.12.2007. The husband and in-laws of the complainant used to harass her for dowry. It is the case of the complainant that her husband and in-laws used to taunt her as well as physically and mentally harass her. The complainant was turned out of the matrimonial house by the accused persons.