SATPAL SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Petitioners seek quashing of FIR No.241 of 2020 under Sections 498-A, 377, 504 and 506 IPC and Section 3/4 of Dowry Prohibition Act, 1961, Police Station Nanakmatta, District Udham Singh Nagar.

(2.) Heard learned counsel for the parties through video conferencing and perused the records.

(3.) According to the FIR, the informant, who is respondent no.3 herein and petitioner no.1 were married on 26.03.2020. For one year, they were staying cordially but subsequent to it, the informant was harassed for the demand of additional dowry and a car and two lakhs rupees were demanded. For this reason, the informant was tortured mentally and physically. There are other details as well in the FIR that parties earlier settled the dispute but still it continued and also about the sexual preferences of the petitioner no.1, etc. Notice was issued to respondent no.3 the informant to explore the possibility of settlement, but, on behalf of respondent no.3, it is straightaway stated that there are no chances of settlement. In fact, respondent no.3 Smt. Randeep Kaur, as identified by Mr. Deep Prakash Bhatt, Advocate, has stated that she does not want to stay with petitioner no.1 because he beats her. Petitioner no.1 Satpal Singh, as identified by Mr. B.M. Pingal, Advocate urged that he wants to keep his wife with him because he has a small daughter out from the wedlock. Settlement did not arrive. It has been stated that in the past also, efforts were made to settle the dispute but it reoccurred again. Now, the Court proceeds to decide the matter.