NAEEM Vs. STATE AND ORS.

JUDGEMENT

(1.) The present petition under Sec. 482 Cr.P.C. has been filed by the petitioner, namely, for Mohd. Naeem for quashing of FIR No. 342/2006 dated 06.11.2006, under Ss. 498A/406/34 IPC registered at Police Station Chandni Mahal on the basis of the mediation report, Delhi Mediation Centre, Tis Hazari Courts, Delhi in view of the settlement arrived at between the petitioner and respondent No. 2, namely, Smt. Samreen on 12.11.2013.

(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 between the Mohd. Muqeem and the respondent no.2 was solemnized on 21.04.2003 as per Muslim rites and customs. The complainant was maltreated, misbehaved with and taunted by the accused persons. The husband of the complainant was a daily drinker and he at the instance of his mother sold all the gold ornaments of the complainant. On 15.05.2006, after snatching the child from the complainant, she was given beatings and she was thrown out of the matrimonial home. On 30.05.2006, the husband of the complainant came to her parental home and threatened the complainant with dire consequences.