SANDEEP Vs. STATE & ANR.

JUDGEMENT

(1.) The present petition under Section 482 Cr.P.C. has been filed by the petitioner, namely, Sh. Sandeep for quashing of FIR No.369/2012 dated 25.11.2012, under Sections 498 -A/406/34 IPC registered at Police Station Kirti Nagar on the basis of the Mediation Report of the Mediation Centre, Tis Hazari Courts in view of the settlement arrived at between the petitioner and respondent no.2, namely, Ms. Richa Saluja on 09.07.2014.

(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 SI Kulbir Singh.

(3.) The factual matrix of the present case is that the marriage was solemnized between petitioner no.1 and the respondent no.2 on 08.12.2010 as per Hindu rites and ceremonies. A week after the marriage, the in -laws of the complainant started to abuse her in filthy language, demanding money for a flat. Upon refusal, the complainant was dragged by her hair and beaten mercilessly. On 20.10.2011, the complainant gave birth to a male child and all the expenses of the delivery of the child were borne by the parents of the complainant. On 30.10.2011, the complainant was thrown out of house her matrimonial house along with her son and when the complainant demanded her stridhan, the same was not given to her by her in -laws. On 02.07.2012, the husband of the complainant, along with 4 persons, came to the parental house of the complainant and threatened the complainant to pay him money for purchasing a separate house or else, he would kill the complainant and her son. 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 the respondent no.2.