SANJEEV NAGPAL Vs. STATE OF DELHI

JUDGEMENT

(1.) This is a petition under Section 482 of the Code of Criminal Procedure, 1973 for quashing the FIR No.16/2003 registered at P.S. Kirti Nagar under Sections 498-A/406/34 IPC and the proceedings arising out of the said FIR.

(2.) Briefly stated, the facts are that the marriage between petitioner no.1, Sanjeev Nagpal and respondent no.2, Sonia Nagpal was solemnized on 19.8.96 as per Hindu rites and ceremonies. Unfortunately, the marriage turned sour and they started living separately since June, 2001. A boy named Shrey was born to the parties.

(3.) A complaint dated 7.1.2003 was filed by the respondent no.2 against the petitioner no.1, his father (petitioner no.2), mother (petitioner no.3), sister (petitioner no.5) and brother-in-law (petitioner no.4). The complaint contained the allegations of harassment for dowry, illegal retention of istridhan etc.