RATTAN KUMAR GOEL Vs. STATE

JUDGEMENT

(1.) THIS is a petition filed by the petitioner for quashing of the FIR No.335/2005 registered at P.S. Sarai Rohilla under Section 498A/406/34 IPC.

(2.) THE ground for quashing of the aforesaid FIR is that the respondent no.2/complainant has started living with her husband/respondent no.3 since 03.9.2008.

(3.) RESPONDENT no.2 is present in Court and is duly identified by her counsel. On inquiry, the respondent no.2 has stated that FIR may not be quashed at this stage as she would like to wait for another year or so before she makes a statement for quashing of FIR. The reason given by the respondent no.2 for this is that the petitioners were allegedly instigating her husband and her in-laws who are respondents 3 to 5 and subjecting the respondent no.2 to demand of dowry and the consequent cruelty.