ASHISH TANWAR & ORS Vs. STATE & ANR

JUDGEMENT

(1.) The present petition under Section 482 Cr.P.C. has been filed by the petitioners, namely, Sh. Ashish Tanwar, Sh. Braham Singh Tanwar, Smt. Rajbala Tanwar and Sh. Anish Tanwar for quashing of FIR No.150/2013 dated 20.04.2013, under Sections 498-A/406/34 IPC registered at Police Station Malviya Nagar on the basis of the Memorandum of Settlement executed between petitioner no.1 and respondent no.2, namely, Smt. Priyanka Choudhary dated 24.08.2015.

(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 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 09.12.2009 as per the Hindu rites and ceremonies. It is the case of the complainant that the minor child is under her care and custody since his birth as the complainant was thrown out of the matrimonial house at the advance stage of her pregnancy of eight months on 23.08.2010. Allegedly, husband of the complainant never showed any interest in the marriage but only wanted to procure more and more money from complainant's parents. Soon after the roka ceremony, the accused persons started demanding money as well as other costly items.