MOHD. IMTIYAZ KHAN Vs. STATE & ANR

JUDGEMENT

(1.) The present petition under Section 482 Cr.P.C. has been filed by the petitioner, namely, Sh. Mohd. Imtiyaz Khan for quashing of FIR No.53/2012 dated 14.01.2012, under Sections 498 -A/406/34 IPC registered at Police Station Jamia Nagar on the basis of the Mediation Report of Mediation Centre, Saket Courts, Delhi in view of the settlement arrived at between the petitioner and respondent no.2, namely, Smt. Farah Islam on 15.02.2016.

(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 Babu Lal.

(3.) The factual matrix of the present case is that the marriage was solemnized between the petitioner and respondent no.2 on 25.04.2005 as per Muslim rites and ceremonies. Out of the said wedlock a son and a daughter were born. A week after the marriage, the in -laws of the complainant started to abuse her in filthy language, demanding a flat in Delhi. The complainant's in -laws threatened her that they would not accept her as their daughter -in -law until she purchased a flat for them in Delhi. The father and brother of the complainant took a loan of Rs.60,000/ - from Janta Cooperative Bank for the husband of the complainant, which he complainant did not pay back and instead, absconded from his house. The loan had to be repaid by the parents of the complainant. The husband and in -laws of the complainant continued to torture her and later, the complainant's husband left her company. Thereafter, the complainant got lodged the complaint following which the FIR in question was registered against the petitioner. During the pendency of the proceedings, the matter was settled between the accused persons and respondent no.2.