VINAY SHARMA Vs. STATE & ANR

JUDGEMENT

(1.) The present petition under Section 482 Cr.P.C. has been filed by the petitioner, namely, Sh. Vinay Sharma for quashing of FIR No.343/2015 dated 05.06.2015, under Sections 498-A/308/34 IPC registered at Police Station Jagat Puri on the basis of settlement arrived at between the petitioner and respondent no 2, namely, Mrs. Pooja Sharma on 15.12.2015.

(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 Mukesh Yadav.

(3.) The factual matrix of the present case is that the marriage was solemnized between petitioner and the respondent no.2 on 25.11.2007 and a female child was born from this wedlock on 10.07.2010. The husband of the complainant, on the instigation of his sisters, started torturing the complainant for dowry. The husband was habitual to coming late in the night in drunken condition. He even used to beat the complainant. The complainant was also taunted every time for having given birth to a daughter and not a son.