MUKHTAIR AND ORS. Vs. THE STATE AND ANR.

JUDGEMENT

(1.) The present petition under Sec. 482 Crimial P.C. has been filed by the petitioners, namely, Sh. Mukhtair, Ms. Noor Jahan, Ms. Anisha and Sh. Latafat for quashing of FIR No.254/2012 dated 03.10.2012, under Sections 498-A/406/506/34 Penal Code registered at Police Station Nangloi on the basis of Mediation Report of Mediation Centre, Tis Hazari Courts, in view of the settlement arrived at between the petitioner no.1 and respondent no.2, namely, Smt. Shamma on 07.03.2013.

(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 was solemnized between petitioner/husband of the complainant and the complainant/respondent no.2 on 20.05.2004 according to Muslim customs. The accused persons/petitioners herein, were allegedly not satisfied with the dowry as a result of which they used to torture the complainant. When the complainant expressed her inability to bring in more dowry, husband of the complainant allegedly gave merciless beatings to the complainant and took all her jewellery. When the complainant asked her husband to return the jewellery, he allegedly gave life threats to her.