SATINDER MEHRA Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) The present petition is filed under Section 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as "Cr.P.C.") for quashing of FIR No. 288/2005 under Sections 498A/406/34 of Indian Penal Code ("I.P.C." in short), registered at Police Station Civil Lines on 08-09-2005.

(2.) It is alleged in the present petition that the marriage between petitioner no. 1 and respondent no. 2 was solemnized as per Hindu rituals and customs on 25.09.1998. Petitioner no. 2 is mother-in-law and petitioners no. 3 and 4 are sisters-in-law of respondent no.2 and petitioner no. 5 is the brother-in-law of petitioner no. 1. Respondent no. 2 lodged a complaint with the police on 08.09.2005. It was alleged by the complainant respondent no. 2 herein that despite having spent huge amount on the wedding, the parents of respondent no. 2 could not satisfy the insatiable demands of the petitioners and during her stay at the matrimonial house she was consistently harassed and tortured by the petitioners for bringing less dowry and not fulfilling their expectations.

(3.) In pursuance to the above said registration of FIR at the behest of respondent no. 2, the petitioners moved the application for seeking anticipatory bail under section 438 Cr.P.C. before the Court of learned Additional Sessions Judge. During the pendency of the application, the parties appeared before the Mediation Cell, Tis Hazari, Delhi and during the course of mediation proceedings, complainant and the petitioners settled all their disputes. In view of the settlement, application seeking anticipatory bail under section 438 Cr.P.C. was allowed.