RAJEEV BHALLA Vs. STATE

JUDGEMENT

(1.) The present petition under Section 482 Cr.P.C. has been filed by the petitioner, namely, Sh. Rajeev Bhalla for quashing of FIR No.216/2010 dated 04.06.2010, under Sections 498A/406 IPC registered at Police Station Shalimar Bagh on the basis of settlement agreement arrived at the Delhi Mediation Centre, Rohini Courts, Delhi between petitioner and respondent no.2, namely, Smt. Vandana Bhalla on 27.08.2014.

(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 in the FIR in question by her counsel.

(3.) The factual matrix of the present case is that the marriage between the petitioner and the respondent no.2 was solemnized on 14.10.1996. After almost six months of the marriage, the petitioner started ill -treating the complainant by beating her and torturing her physically and mentally. The petitioner had been leading an adulterous life. A couple of years back, the petitioner had hit the complainant on her forehead with some blunt weapon causing grave injury to her. On 25.11.2009 at about 9:00pm, the petitioner took extreme step and with an intention to kill the complainant, he put some poisonous pills in her mouth due to which she became unconscious. The complainant was then taken to the hospital. On 09.04.2010, the petitioner took the car bearing No. DL 2C AJ 1251 registered in the name of the complainant along with all the original documents of the car and other important certificates. In the late evening the complainant received a call from the petitioner who threatened to kill her. Since then the whereabouts of the petitioner were unknown. The respondent no.2/complainant lodged a complaint which resulted into the registration of the FIR in question against the petitioner. Subsequently, the parties compromised and resolved all their disputes.