NAVIN GUPTA 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. Navin Gupta, Sh. Narendra Gupta and Smt. Mithlesh Gupta for quashing of FIR No. 115/2009 dated 19.08.2009, under Ss. 406/498A/34 IPC registered at Police Station Crime Women Cell on the basis of the mediation report of the Delhi High Court Mediation & Conciliation Centre, Delhi High Court, New Delhi arrived at between the petitioner no.1 and respondent No. 2, namely, Ms. Richa Gupta on 06.10.2015.

(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 ATO Vijay Kumar, PS Vasant Vihar.

(3.) The factual matrix of the present case is that the marriage between the complainant/respondent no.2 and the petitioner no.1 was solemnized on 11.05.2013 as per the Hindu rites and ceremonies. After the marriage, the in -laws and the husband of the complainant started demanding more money. Whenever there used to be some delay in fulfilling their demands, the complainant used to be beaten up by her husband on the instigation of her in -laws. At one time, the complainant managed to fill the registration form for seeking enrollment as an Advocate, on which she was beaten up very badly by her husband and father -in -law. After an unfortunate incident, when the brothers and other relatives of the complainant were beaten up by some people, the complainant expressed her desire to visit them, on which she was again beaten up by her husband on 02.05.2008. On 20.05.2008, the husband and the mother -in -law of the complainant started pressurizing her for bringing more money from her parents. One day, the complainant told her husband that she would give all her income to her parents, on which he started abusing her and called parents. When the parents of the complainant visited her, the husband of the complainant abused her parents too. The complainant thereafter left with her parents. Later on, the complainant went to her matrimonial home for two days i.e. 01.06.2008 and 02.06.2008. On 02.06.2008, the husband of the complainant left the complainant again at her parental home. Since then, the complainant has been residing at her father's place. On 30.09.2008, the complainant along with her father and brothers, went to her matrimonial home to meet her son but she was manhandled by her in -laws and her husband.