GAUTAM SEHGAL Vs. STATE (NCT OF DELHI)

JUDGEMENT

(1.) The present petition under Section 482 Cr.P.C. has been filed by the petitioner, namely, Sh. Gautam Sehgal, Sh. Ashok Sehgal, Smt. Pooja Sehgal all through their SPA Holder Sh. Bobby Kapoor for quashing of FIR No.140/2012 dated 10.10.2012, under Sections 498A/406/34 IPC registered at Police Station Crime (Women) Cell on the basis of the agreement in view of the settlement arrived at between petitioner no.1 through his SPA holder Sh. Bobby Kapoor and respondent no.2, Ms. Anika Singh through her SPA Holder Sh. Amarjit Singh Khurana on 11.05.2015.

(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 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 30.06.2007. The complainant's in -laws weren't satisfied with the dowry brought by the complainant. The complainant was taunted and tortured by her in -laws for bringing in less dowry. The complainant moved to Australia with her husband where she was taunted and tortured by her husband for dowry. On 26.07.2012, the complainant was compelled to leave her matrimonial house in Australia and all attempts to join him back were in vain. The complainant came back to India on a temporary passport as all her belongings at her matrimonial house in Australia were refused to be given back to her by her in -laws. Thereafter, respondent no.2/complainant lodged a complaint which resulted into the registration of the FIR in question against the petitioners. The complainant/respondent no.2 filed a petition under Section 13(1) (i -a) of H.M.A bearing no. 1265/2014, pending in the Court of Ms. Reena Singh Nag, Ld. Judge, Family Court, West, Tis Hazari Courts, Delhi. During the pendency of the above mentioned cases, the parties arrived at an amicable settlement.