AKASH GILL & ANR. Vs. STATE & ANR.

JUDGEMENT

(1.) The present petition under Section 482 Cr.P.C. has been filed by the petitioners, namely, Sh. Akash Gill and Sh. Vikas Gill for quashing of FIR No.252/2009 dated 28.08.2009, under Sections 498 - A/406/34 IPC registered at Police Station Keshav Puram on the basis of the settlement arrived at between petitioners and respondent no.2, namely, Ms. Parul vide H.M.A. Petition no. 486/2013 dated 19.09.2013 before Principal Judge, Family Court, Rohini.

(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 petitioner no.1 and the respondent no.2 on 07.11.1997 as per Hindu rites and ceremonies at Arya Samaj Mandir. The dowry articles given in marriage, allegedly, seemed insufficient to the husband of the complainant and to her in -laws and the in -laws of the complainant started to torture her for the same. The in -laws of the complainant started pressurizing the complainant to find a job and start working. When the complainant started working, she was further tortured for being late from work and her husband would be suspicious of her all the time. In 1998, the complainant suffered an abortion. On 29.08.2008, the brother -in -law of the complainant came to the complainant's brother's home and gave life threats to them. On 13.01.2009, the complainant's brother -in -law and sister -in -law came to the complainant's brother's house and beat the complainant using abusive language. Thereafter, the complainant got lodged the complaint following which the FIR in question was registered against the petitioners. During the pendency of the proceedings, the matter was settled between the accused persons and the respondent no.2.