MANAV SHARMA Vs. STATE (NCT OF DELHI)

JUDGEMENT

(1.) The present petition under Section 482 Cr.P.C. has been filed by the petitioners, namely, Manav Sharma, Neelam Sharma, Vikaran Sharma, Anchal Sharma and Shri Prem Nath for quashing of FIR No.0077/2014 dated 07.04.2014, under Sections 498A/406/34 IPC registered at Police Station CAW Cell, Nanakpura on the basis of settlement arrived at between the petitioners and respondent no.2, namely, Poonam Sharma.

(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 in the FIR in question by her counsel.

(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 15.04.2012 at New Delhi. The husband of the complainant was an alcoholic. In the first week of May 2012, the husband of the complainant came home drunk and gave beatings to the complainant. The complainant used to complaint about the same to her in -laws but they never paid any heed. The mother -in -law of the complainant used to tell her that she has committed a big mistake by getting her son married to the complainant. In August, 2012, the complainant started working in a Company and her husband started taunting her saying that she is having an extra marital affair. In January, 2013 the complainant got pregnant and her husband was very displeased with the same. The mother -in -law of the complainant threatened her that if she gives birth to a female child then she will be killed. One day, the in -laws of the complainant tied her hands and poured petrol on her and forced her to get the child aborted. All the jewelry articles of the complainant were still at her matrimonial home. The complainant gave birth to a female child and her in -laws did not even come to see them in the hospital. The respondent no.2/complainant lodged a complaint which resulted into the registration of the FIR in question against the petitioners. Later on, the matter was settled between both the parties.