JITENDRA & ORS Vs. THE STATE & ANR

JUDGEMENT

(1.) The present petition under Section 482 Cr.P.C. has been filed by the petitioners, namely, Sh. Jitendra, Sh. Sri Ram, Smt. Kamla, Sh. Ravindra and Smt. Reena for quashing of FIR No.279/2012 dated 02.07.2012, under Sections 498 -A/406 IPC registered at Police Station Jagat Puri on the basis of the Mediation Report of the Delhi Mediation Centre, Karkadooma Courts, Delhi in view of the settlement arrived at between the petitioners and respondent no.2, namely, Smt. Suman Rani on 02.06.2014.

(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 Ms. Sunita, PS Jagat Puri.

(3.) The factual matrix of the present case is that the marriage was solemnized between petitioner no.1 and the respondent no.2 on 12.02.2011. The dowry articles given in marriage, allegedly, seemed insufficient to the husband of the complainant and to her in -laws and that the in -laws of the complainant started to torture her. On 26.07.2011, the complainant, unable to bear the torture, left her matrimonial house and went to her parental house and the complainant's parents refused to send her back without a guarantee in written stating that she would not be tortured any further. The complainant's father was given several threats by the father -in -law of the complainant to send back the complainant without any guarantee or agreement in writing. Thereafter, the complainant got lodged the complaint following which the FIR in question was registered against the petitioners. During the pendency of the proceedings, the matter was settled between the accused persons and the respondent no.2.