JITENDER Vs. STATE (GOVT OF NCT OF DELHI)

JUDGEMENT

(1.) The present petition under Section 482 Cr.P.C. has been filed by the petitioners, namely, Sh. Jitender, Sh. Mahesh, Smt. Asha, Sh. Ved Parkash, Sh. Vinod, Smt. Mama, Smt. Suman and Smt. Chanderwati for quashing of FIR No.216/2010 dated 17.06.2010, under Sections 498-A/406/34 IPC registered at Police Station Jahangir Puri on the basis of the mediation report arrived at Mediation Centre, Tis Hazari Courts, Delhi in view of the settlement arrived at between petitioner no.1 and respondent no.2, namely, Smt. Neelam @ Seema.

(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 was solemnized between petitioner no.1 and the respondent no.2 on 15.02.2009 as per Hindu rites and ceremony. The dowry articles given in marriage seemed insufficient to the husband of the complainant and to her in-laws. The husband and the mother-in-law of the complainant started beating the complainant and demanded Rs. 50,000/- in cash and a car. On refusal to comply with the demands, the complainant was beaten and was sent back to her parental home. On 05.04.2009, the complainant was beaten by her husband upon her bringing a sum of Rs. 25,000/- only and not the whole demanded sum of Rs. 50,000/-. On 13.01.2010, the complainant was beaten profusely by the accused persons. On 14.01.2010, upon visiting Babu Jagjivan Ram with her father, the complainant found out that her ear drum was torn. Thereafter, the complainant got lodged the complaint following which the FIR in question against the petitioners. Thereafter, the matter was settled between the accused persons and the respondent no.2 in the mediation centre.