RAKESH NIGAM 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. 1115/2005 under Sections 498A/406/34 of Indian Penal Code ("I.P.C." in short), registered at Police Station Uttam Nagar on 11-12-2005.

(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 19.02.1999. Petitioners no. 2 and 3 are parents-in-law, petitioner no. 4 is brother-in-law, petitioners no. 5 and 6 are sister-in-law and brother-in-law of respondent no. 2. The complainant had alleged in her complaint to the police that after getting married to petitioner no. 1, the petitioners started harassing, taunting and torturing her for bringing less dowry and not fulfilling their expectations which forced her to lodge a complaint in the Crime Against Women Cell, West District, Delhi (CAW) cell to recover the dowry articles, stri dhan from the petitioners.

(3.) An FIR was registered on 11.12.2005 pursuant to which the matter was investigated by the police officials but it was stated by the Investigation officer that since the parties have arrived at an amicable settlement, the challan had not been filed by him as yet in the court.