VIRENDER KUMAR & ORS Vs. STATE & ANR

JUDGEMENT

(1.) The present petition under Section 482 Cr.P.C. has been filed by the petitioners, namely, Sh. Virender Kumar, Smt. Girija Devi, Sh. Vishal Manjhi and Sh. Sham Sunder for quashing of FIR No.90/2003 dated 05.03.2003, under Sections 498 -A/406/34 IPC registered at Police Station Keshav Puram on the basis of the settlement recorded in the Joint Statement of the petitioner no.1 and respondent No.2, namely, Ms. Anju Kumari, before learned, Judge -North West: Family Court, Rohini, Delhi on 26.08.2015.

(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 Suraj Pal.

(3.) The factual matrix of the present case is that the marriage was solemnized between petitioner no.1 and the respondent no.2 on 25.02.2001. The husband of the complainant took all her jewellery on the next day of the marriage and handed over the same to his father. One day, the accused persons tried to set the complainant ablaze. The mother -in -law, the husband and the brother -in -law of the complainant used to beat her up regularly. Thereafter, the husband of the complainant left her at her paternal home for treatment. Then, the husband of the complainant stopped contacting her. Thereafter, the father -in -law of the complainant started to threaten the father of the complainant to send the complainant back.