CHAMANLAL VERMA & ORS Vs. STATE & ANR

JUDGEMENT

(1.) The present petition under Section 482 Cr.P.C. has been filed by the petitioner, namely, Sh. Chamanlal Verma, Sh. R.K. Verma, Smt. Prem and Smt. Ganga for quashing of FIR No.25/2013 dated 30.01.2013, under Sections 498 -A/406/34 IPC registered at Police Station Najafgarh on the basis of the Memorandum of Understanding executed between petitioner no.1 and respondent no.2, namely, Ms. Soni on 17.09.2014.

(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 Tej 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 23.04.2006 according to Hindu rites and ceremonies. The in -laws of the complainant would torture her for dowry. It is alleged that the complainant's husband is impotent and that the same is revealed by the medical examination reports from Suman Path Labs dated 01.03.2009. It has been further alleged that the complainant's husband would beat the complainant mercilessly and that she had to be treated in Rao Tula Ram Hospital on 01.07.2011. On 09.03.2012, the complainant was beaten mercilessly by her husband for refusing to hand in her ATM card, GPA, Bank account papers, cheque book, jewellery etc. The complainant's husband signed a cheque of Rs. 3.49 Lacs himself, from the complainant's cheque book and got transferred the same amount into his account. 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.