GAURAV KUMAR & ORS Vs. STATE & ANR

JUDGEMENT

(1.) The present petition under Section 482 Cr.P.C. has been filed by the petitioners, namely, Sh. Gaurav Kumar, Sh. Bindravan, Smt. Nirmala, Sh. Vikas @ Babloo, Smt. Rinku @ Renu and Sh. Darshan for quashing of FIR No. 871/2014 dated 24.08.2014, under Sections 498A/406/34 IPC registered at Police Station Bindapur on the basis of the mediation report of the Delhi Mediation Centre, Dwarka Courts, New Delhi in view of the settlement arrived at between the petitioners and respondent No.2, namely, Smt. Neha Sharma on 03.03.2015.

(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 ASI Manju Dhyani.

(3.) The factual matrix of the present case is that the marriage between the petitioner no.1 and the respondent no.2 was solemnized on 29.04.2013. On the very next day of the marriage, the accused persons snatched away all the jewellery and cash brought by the complainant. The complainant was also beaten up by her husband and mother -in -law on the very next day. The husband of the complainant used to taunt her that her father did not give her even a car in marriage and used to beat her day and night after drinking alcohol. The husband of the complainant was also joined by other accused persons in his misdeeds. Later on 27.04.2014, when the parents of the complainant came for mediating the matter, the accused persons told them that they do not wish to keep the complainant and abused her mother.