DEVINDER AGGARWAL 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. 68/2003 under Sections 498A/406/120B/34/506 of Indian Penal Code ("I.P.C." in short), registered at Police Station Mansarover Park on 17-02-2003 and also the resultant criminal case titled as "State v. Devendra Aggarwal and others" pending trial in the Court of Ms. Anuradha Shukla, Metropolitan Magistrate, Shahdara.

(2.) It is alleged in the present petition that the marriage between petitioner no. 2 and respondent no. 2 was solemnized as per Hindu rituals and customs on 27.11.2001. Petitioners no. 1 and 5 are parents-in-law of the respondent no. 2, petitioners no. 3 and 4 are real brothers of petitioner no. 2 while petitioner no. 6 was a mediator in the marriage and petitioner no. 7 belongs to the native village of petitioner no. 1. The complainant had alleged that after getting married to petitioner no. 2, the petitioners started harassing, taunting and torturing her for bringing less dowry and not fulfilling their expectations which forced her to lodge a complaint dated 23.11.2002 in the Dowry Cell (North-East) Seelam pur, Delhi to recover the dowry articles from the petitioners.

(3.) A criminal complaint was also filed by respondent no. 2 herein under Section 156(3) Cr.P.C. before learned Metropolitan Magistrate upon which an order was passed on 15.02.2003 for registration of an FIR. Upon the directions of the learned Metropolitan Magistrate FIR was then registered against under Sections 498A/120-B/34/506/420/500/323 I.P.C. on 17.02.2003 after which the police investigated the matter and filed its charge sheet in the concerned Court where the case is still pending.