VIJAY KUMAR GUPTA Vs. STATE OF NCT DELHI

JUDGEMENT

(1.) The present petition under Section 482 Cr.P.C. has been filed by the petitioners, namely, Vijay Kumar Gupta, Sh. Ram Chand Gupta (deceased), Bhu Devi, Sh. Rahul Gupta, Ms. Poonam, Asha Gupta and Anil Gupta for quashing of FIR No.1106/2006 dated 25.11.2006, under Sections 498 -A/406/34 IPC registered at Police Station Sangam Vihar on the basis of the mediation report arrived at Mediation Centre, Saket Courts, New Delhi between petitioner no.1 and respondent no.2, namely, Mrs. Reena Gupta on 16.11.2015.

(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 SI Sahi Ram.

(3.) The factual matrix of the present case is that the marriage was solemnized between petitioner no.1 and the respondent no.2 on 22.11.2002 as per Hindu rites and ceremony. The dowry articles given in marriage seemed insufficient to the husband of the complainant and to her in -laws. The accused persons started beating the complainant and demanded Rs. 50,000/ -. In April 2003, the parents -in -law, brother - in -law and sisters -in -law of the complainant gave her beatings and pulled her by her hair and locked her in a room. In June 2003, the accused persons even threatened to kill the complainant. On 26.12.2003, the complainant filed a complaint with the CAW Cell, Nanakpura but the husband of the complainant compromised the matter with her. Thereafter, the complainant came to know that her husband has solemnized another marriage and when the complainant protested to the same, she was again beaten up and threatened by the accused persons. Thereafter, the complainant got lodged the FIR in question against the petitioners. The respondent no.2, has obtained divorce from her husband -petitioner no.1 on 22.02.2008. Thereafter, the matter was settled between the accused persons and the respondent no.2 in the mediation centre. The accused -Ram Chand Gupta expired on 17.08.2011 during the proceedings.