VIJAY Vs. STATE

JUDGEMENT

(1.) THESE petitions under Section 482 of the Code of Criminal Procedure, 1973 ( Crpc ) seek the quashing of FIR No. 177 of 2004 under Sections 498a/406 IPC registered at Police Station Jaffarpur Kalan pending in the court of learned metropolitan Magistrate ( MM ), New Delhi and all proceedings consequent thereto.

(2.) THE Petitioners in Criminal Misc. Case No. 1860-61 of 2006 are the cousin brothers of the complainant s husband. The Petitioners in Criminal Misc. Case no. 1862-63 of 2006 are the brother-in-law (Nandoi) of the complainant and the father of the Nandoi. The Petitioners in Criminal Misc. Case No. 1880-82 of 2006 are Smt. Sukhma the sister of the husband s father, her husband Hukam Singh and their daughter Smt. Magan.

(3.) THE narration in the FIR is that Shri Mamraj Yadav son of Shri D. R. Yadav married the complainant Smt. Lalita on 15th May 2002. It is stated that in 2004 the complainant lodged a complaint in the Crime Against Women Cell ( CAW Cell )Police Station Vasant Vihar but stopped cooperating in those proceedings on 9th august 2004 She thereafter filed another complaint before the CAW Cell Police station Nanak Pura which was also not pursued. A third complaint was filed before the CAW Cell Police Station Maya Puri. The Petitioners obtained anticipatory bail in those proceedings.