ARVIND & ORS Vs. THE STATE & ANR

JUDGEMENT

(1.) The present petition under Section 482 Cr.P.C. has been filed by the petitioners, namely, Sh. Arvind, Sh. Mahesh Chandra and Smt.Meera for quashing of FIR No.120/2010 dated 07.06.2010, underSections 498A/406/34 IPC registered at Police Station Farsh Bazar on the basis of the mediation report of the Delhi Mediation Centre,Karkadooma Courts, Delhi in view of the settlement arrived at between the petitioner no.1 and respondent No.2, namely, Smt. Shalu on 31.01.2012.

(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 petitioner no.1 and the respondent no.2 was solemnized on 31.01.2009 as per Hindu rites and customs. The accused persons were not satisfied with the gifts etc. given in the marriage by the mother of the complainant. After the marriage, on the very first day, the mother -in -law of the complainant took all her jewellery and entire stridhan. The accused persons started to torture the complainant for bringing more dowry. The brother -in -law and the mother -in -law of the complainant used to taunt her. The petitioner no.1 was a habitual drinker and he used to give beatings to her. Some times, the brother - in -law of the complainant also used to beat her up. Sister -in -law of the complainant also used to pick quarrel with the complainant on petty matters and used to abuse her. In February, 2009, the complainant was thrown out of her matrimonial home and was asked to bring Rs. 2 lacs and one motor cycle. After some time the complainant came back to her matrimonial home but the behavior of the accused persons remained very cruel towards her. On 01.07.2009, the petitioner no.1 forcibly took the complainant to Jaipur and misbehaved with her. On 02.08.2009, also the complainant was again thrown out of her house for demand of dowry.