SAHEB LAL Vs. STATE & ANR

JUDGEMENT

(1.) The present petition under Section 482 Cr.P.C. has been filed by the petitioner, namely, Sh. Saheb Lal for quashing of FIR No.204/2013 dated 24.08.2013, under Sections 498-A IPC registered at Police Station Maya Puri on the basis of Mediation Report of Delhi Mediation Centre, Tis Hazari Courts, Delhi in view of the settlement arrived at between the petitioner and respondent no.2, namely, Smt. Vidyawati on 04.01.2016.

(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 Yogesh Kumar.

(3.) The factual matrix of the present case is that the marriage was solemnized between petitioner and the complainant/respondent no.2 on 13.04.2004 according to Hindu rites and ceremonies and a male child, namely, Shiv was born out of the said wedlock on 25.02.2005. The husband of the complainant used to beat her and demand money from her instead of giving her enough money to run the house.