RAJAT MALHOTRA & ORS Vs. STATE & ANR

JUDGEMENT

(1.) The present petition under Section 482 Cr.P.C. has been filed by the petitioners, namely, Sh. Rajat Malhotra, Smt. Surender Malhotra @ Rekha, Smt. Vinita Lamba and Sh. Tarun Lamba for quashing of FIR No.496/2012 dated 28.11.2012, under Sections 498-A/406/34 IPC registered at Police Station Uttam Nagar on the basis of the settlement arrived at between petitioner no.1 and respondent no.2, namely, Smt. Pujan Khurana on 29.10.2014.

(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 her counsel.

(3.) The factual matrix of the present case is that the marriage was solemnized between the petitioner no.1 and respondent no.2 on 28.06.2012 as per the Hindu rites and ceremonies. It is the case of the complainant that soon after their marriage, the husband as well as inlaws of the complainant started harassing her for dowry. The husband of the complainant refused to take her to Doha where he was working, despite promising her this before marriage. That on 25.07.12, the complainant telephoned her parents and told them about all the atrocities committed on her by her in-laws. Thereafter, the parents of the complainant came and took her back to her parental home. 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 petitioners and respondent no.2.