ATUL VERMA Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) The present petition under Section 482 Cr.P.C. has been filed by the petitioners, namely, Sh. Atul Verma for quashing of FIR No.13/2013 dated 04.01.2013 under Sections 498-A/406/34 IPC registered at Police Station Dabri on the basis of settlement arrived at between the petitioner and respondent No. 2, namely, Ms. Sneh Verma on 08.04.2016.

(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 ASI Devendra.

(3.) The factual matrix of the present case is that the marriage was solemnized between petitioner/husband of the complainant and the complainant/respondent No. 2 on 17.11.2009. On 04.09.2010 daughter named Kanishka was born out of the said wedlock. It is alleged by the complainant that her in-laws would torture her on several occasions for dowry and money and that her husband was having illicit relations with another woman. It is alleged that on 11.08.2011, the complainant had gone to her parental home for two weeks on the festival of Rakhi and when she informed her parents about all the abuse and torture she was being subjected to at her matrimonial home, the complainant's brother had a heated argument with her brother-in-laws. It is alleged that after such altercation, the complainant was not allowed to enter her matrimonial home by her husband. Thereafter, the complainant got lodged a complaint following which, the FIR in question was registered against the petitioner. An amicable settlement was arrived at between the parties during the pendency of the matter.