YOGENDER KUMAR & ORS Vs. STATE & ANR

JUDGEMENT

(1.) The present petition under Section 482 Cr.P.C. has been filed by the petitioners, namely, Sh. Yogender Kumar, Sh. Sunil Kumar, Sh. Mahender Singh and Smt. Davendri Devi for quashing of FIR No.664/2013 dated 14.11.2013, under Sections 498-A/406/34 IPC registered at Police Station Nand Nagri on the basis of compromise Deed executed between petitioner no.1 and respondent no.2, namely, Smt. Sapna on 07.05.2015.

(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 ASI Omveer Singh.

(3.) The factual matrix of the present case is that the marriage was solemnized between petitioner no.1/accused no.1 and the complainant/respondent no.2 on 08.02.2011 according to Hindu rites and customs and a daughter namely; Angel was born out of the said wedlock. The accused persons were allegedly not satisfied with the dowry as a result of which they started torturing the complainant from the very first day of marriage. On 13.03.2013, the accused persons allegedly took the complainant to the police station at a false pretext and forced her to sign blank papers in order to use them against her in future and also called the father of the complainant to sign the blank papers. When the father of the complainant refused to sign them, the accused persons allegedly turned the complainant out of the matrimonial house.