DANISH & ORS Vs. STATE

JUDGEMENT

(1.) The present petition under Section 482 Cr.P.C. has been filed by the petitioners, namely, Sh. Danish, Sh. Bhikam Singh and Ms. Moni for quashing of FIR No.156/2013 dated 12.09.2013, under Sections 498-A/406/34 IPC registered at Police Station Crime (Women) Cell on the basis of the settlement arrived at between petitioner no.1 and respondent no.2, namely, Ms. Monika.

(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 ASI Dharmvir Singh.

(3.) The factual matrix of the present case is that the marriage was solemnized between the petitioner no.1 and respondent no.2 on 21.10.2011. It is the case of the complainant that her in-laws used to harass her for dowry. The complainant was not given sufficient food to eat. Accused no.3 used to instigate accused nos.1 & 2 against her.