JITENDER SAHNI AND ORS. Vs. STATE AND ORS.

JUDGEMENT

(1.) The present petition under Sec. 482 Cr.P.C. has been filed by the petitioners, namely, Sh. Jitender and Sh. Singheswar Sahni for quashing of FIR No. 72/2004 dated 22.02.2004, under Ss. 498 - A/406/34 IPC registered at Police Station Bawana on the basis of the settlement agreement executed at the Mediation and Conciliation Centre, District Court, Rohini, Delhi between the petitioner no.1 and respondent No. 2, namely, Ms. Kiran Devi on 11.07.2008.

(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 10.04.1996 as per Hindu rites and ceremony at Delhi. Thereafter, the complainant spent 3 years in her matrimonial home and her husband used to regularly threaten her for cash and dowry. When the accused persons demands were not fulfilled, the complainant was left at her paternal home. Thereafter, 100 people of panchayat collected and tried to pacify the matter but the behavior of the husband and his parents did not change. After that, the mother -in -law of the complainant poured kerosene oil on her and the husband of the complainant caught her hand and the father -in -law of the complainant tried to burn her alive.