SAHIL SHARMA Vs. STATE

JUDGEMENT

(1.) The second respondent was married to the first petitioner as per Hindu rites and ceremonies on 25.07.2013. The marriage ran into rough weather, the second respondent raised allegations of she having been subjected to cruelty and deprived of her stridhan, first information report (FIR) no.1250/2014 having been registered on 28.11.2014 by Police Station Sarai Rohilla, on her complaint involving offences punishable under Sections 498-A/406/34 of Indian Penal Code, 1860 (IPC), the case being directed against her husband (first petitioner), his parents (second and third petitioners), his sister (fourth petitioner), his uncle (fifth petitioner) and his cousin (sixth petitioner).

(2.) On conclusion of the investigation, police filed report (chargesheet) under Section 173 of the Code of Criminal Procedure, 1973 (Cr.PC) on which cognizance was taken, the said matter being pending on the file of the Metropolitan Magistrate.

(3.) The parties also came to be involved in certain other cases including petition under Protection of Women from Domestic Violence Act, 2005 and a petition for maintenance under section 125 of the Code of Criminal Procedure, 1973 (Cr.P.C.) by the second respondent, besides a petition under section 11 of Hindu Marriage Act, 1955 filed by the first petitioner. They, however, entered into a compromise on 18.08.2018 and executed its terms formally by a document described as "Deed of Compromise".