RATANVIR SINGH Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) This petition under Section 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as "Cr.P.C.") has been filed for quashing of FIR No. 795/2003 under Sections 498-A/406/34 of Indian Penal Code registered at Police Station Dabri, New Delhi on 18.10.2003 as well as the on-going trial in the Court of Ms. Navita Kumari, Metropolitan Magistrate, New Delhi.

(2.) The facts leading to the filing of this petition are that the marriage between petitioner no. 1 and respondent no. 2 was solemnized on 15.02.2002. After their marriage disputes started between the respondent no. 2 and her in-laws which led to the registration of an FIR at the instance of the respondent no. 2 against the petitioners herein. Petitioner nos. 2 and 3 are the parents-in-law of respondent no. 2 while petitioner no. 3 was the middleman who appears to have arranged the marriage between the petitioner no. 1 and respondent no. 2. The complainant respondent no. 2 herein had alleged in her complaint dated 18.10.2003 to the police that right from the inception of her matrimonial life, her in-laws started taunting her for giving just Rs. 50,000/- in dowry and started demanding the balance amount and when the parents of the complainant showed their inability to pay, they started harassing and nagging her to bring the balance amount and even turned her out of the matrimonial house. After investigation the police filed charge-sheet in the Court of concerned Metropolitan Magistrate where trial against the petitioners is stated to be going on.

(3.) During the pendency of the above said criminal proceedings, complainant and the petitioners have arrived at an amicable settlement as regards the maintenance, stri dhan/dowry articles etc. The parties have reduced the terms of settlement in writing in the form of a deed of compromise dated 3rd June, 2006, copy of which has been annexed to the present petition as Annexure P-2. The marriage between petitioner no. 1 and respondent no. 2 also stands dissolved vide judgment dated 02.01.2007 in H.M.A. No. 2152/2006. Copy of that judgment has also been placed on record.