ANKUSH DAWAR 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. Ankush Dawar and Sh. Sanjeev Dawar for quashing of FIR No. 202/2008 dated 08.04.2008, under Ss. 498A/406/34 IPC registered at Police Station Shalimar Bagh on the basis of the compromise entered into between petitioner no. 1 and respondent No. 2, namely, Smt. Bindiya before the Court of Sh. Amit Bansal, ASJ -04 (N/W), Rohini Courts, Delhi on 30.04.2014.

(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 petitioner no. 1 and respondent no. 2 was solemnized on 11.05.2005 according to Hindu rites and ceremonies. Even before the marriage, the behavior of the in -laws and the husband of the complainant was very rude and embarrassing towards the parents of the complainant and were demanding a car and other electronic items from her parents. After the marriage, the mother -in -law of the complainant asked her to hand over all her jewellery and other istridhan articles. The mother -in -law of the complainant used to scold and abuse her on one pretext or the other. All the accused persons used to treat her very badly and used to harass her. The complainant was not given sufficient food and was made to starve and work like a servant. After the marriage, whenever the parents of the complainant used to visit her, the accused persons used to treat them very badly and used to harass them. On 17.07.2006, the accused persons called up the brother of the complainant and he was asked to take back the complainant to her parental home until their demands are fulfilled. On 31.07.2006, the husband of the complainant came to the parental house of the complainant and threatened her and her family with dire consequences. The in -laws of the complainant on seeing that her health in deteriorating day -by -day and seeing that their dowry demands are not being met, sent the complainant to her parental home. On 11.06.2007, the in -laws of the complainant called the police and made false allegations against her father and other relatives.