VIJAY KUMAR & ORS Vs. STATE & ORS

JUDGEMENT

(1.) The present petition under Section 482 Cr.P.C. has been filed by the petitioners, namely, Sh. Vijay Kumar and Sh. Mangat Ram for quashing of FIR No.250/2014 dated 18.04.2014, under Sections 498- A/307/34 IPC registered at Police Station Gandhi Nagar on the basis of the Mediation Report of the Delhi Mediation Centre, Karkardooma Courts, Delhi executed between petitioner no. 1 and respondent no.2, namely, Smt. Mamta on 24.01.2015.

(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 the petitioner no.1 and respondent no.2 on 08.05.1998 according to Hindu rites and customs. Out of the said wedlock, two female children were born. It is the case of the complainant that the accused persons used to harass and beat her. The accused persons were not happy with the complainant as she gave birth to two daughters and not sons. Allegedly, the accused persons poured kerosene oil upon the complainant and tried to set her ablaze. Thereafter, the complainant got lodged the complaint following which the FIR in question was registered against the petitioners. During the pendency of the proceedings, the matter was settled between the accused persons and respondent no.2.