SUNNY SEHGAL Vs. STATE

JUDGEMENT

(1.) The present petition under Section 482 Cr.P.C. has been filed by the petitioners, namely, Sh. Sunny Sehgal, Sh. Satish Kumar Sehgal, Sh. Goldie Sehgal and Ms. Sonika Sachdeva for quashing of FIR No.277/2014 dated 16.04.2014, under Sections 498 -A/406/34 IPC registered at Police Station Pandav Nagar on the basis of the Settlement Agreement arrived at Delhi High Court Mediation and Conciliation Centre, Delhi High Court between the petitioner no.1 and respondent No.2, namely, Ms. Shweta Kamboj on 30.05.2015.

(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 Sachin Tomar.

(3.) The factual matrix of the present case is that the marriage between petitioner no.1 and the respondent no.2 was solemnized on 17.05.2011 as per Hindu rites and rituals. On the night of the marriage, the husband of the complainant started to misbehave with her because her parents did not buy a flat in his name. After marriage, the petitioner no.1 and his family members started to harass and torture the complainant. On 29.05.2011, the husband of the respondent no.2 and his family members made undue demands and threatened the complainant. The petitioner no.1 kept forcing her for bringing Rs.50,000/ - from her parents. The husband of the complainant used to abuse her, beat her and threaten her. On 25.08.2011, again the husband of the complainant gave her beatings very badly and kicked her on her stomach. Accordingly, the petitioner no.1 and respondent no.2 have been residing separately since 14.02.2013. Thereafter, the complainant lodged a complaint in the CAW Cell which resulted into registration of the FIR in question against the petitioners. Due to the intervention of the mediation center of this Court, the matter between the petitioners and respondent no.2 was amicably settled.