NIKHIL VOHRA & ORS Vs. SATE & ANR

JUDGEMENT

(1.) The present petition under Section 482 Cr.P.C. has been filed by the petitioners, namely, Sh. Nikhil Vohra, Smt. Neelam Vohra and Smt. Nidhi Singhal for quashing of FIR No.582/2014 dated 01.06.2014, under Sections 498-A/406/34 IPC registered at Police Station Govind Puri on the basis of the Settlement arrived at between petitioner no.1 and respondent no.2, namely Smt. Kamiya Handa, before the Counseling Cell, Principal Judge, Family Court, Saket on 06.04.2015.

(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 her counsel.

(3.) The factual matrix of the present case is that the marriage was solemnized between petitioner no.1 and the respondent no.2 on 02.06.2013. From the very first day of the marriage, the in-laws and husband of the complainant started torturing and harassing her. On many occasions, the complainant was also given merciless beatings by her husband/accused no.1. The husband of the complainant would quarrel with her and even beat her on petty matters. Many a times, the husband of the complainant also tried to strangulate her. The accused persons would always demand money to be brought by the complainant from her parental home.