MOHD. NAVED AND ORS. Vs. STATE AND ORS.

JUDGEMENT

(1.) The present petition under Sec. 482 Cr.P.C. has been filed by the petitioners, namely, Sh. Mohd. Naved, Sh. Sheikh Mohd. Rasheed, Sh. Mohd. Shariq and Mst. Nafa for quashing of FIR No. 91/2014 dated 15.06.2014, under Ss. 498A/406/34 IPC registered at Police Station Bara Hindu Rao on the basis of a compromise deed arrived at between petitioner No. 2 and respondent No. 2, namely, Mst. Mehak on 24.08.2015.

(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 SI Mohd. Farhaz.

(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 16.03.2013 according to Muslim rites and customs. All the dowry articles presented at the time of the marriage were handed over to Sheikh Mohd. Rasheed Qureshi. Just after the marriage, the accused persons started to taunt the complainant that she had not brought the dowry articles as per their expectations. They even threatened the complainant to bring a four wheeler from her parents. The husband of the complainant was suffering from depression and thus, Modh. Sharik started obscene gestures towards the complainant. The complainant complained about the same to her father -in -law who asked her to keep quite. Later, on the instance of Mst. Nafa, the complainant was turned out from her matrimonial home and also turned out the husband of the complainant out of the house and asked him to demand property from the parents of his wife.