MADHURI SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Since both the applications arise out of Kaji Mohammadpur P.S. Case No. 173 of 2014, as such, they have been taken up together and are being disposed of by this common judgment.

(2.) Heard learned counsel for the petitioners and the opposite party no.2 as well as learned APP for the State. The present petition has been filed by the petitioners for quashing the FIR bearing Kaji Mohammadpur P.S. Case No. 173 of 2014 (G.R. No.2535 of 2014) arising out of Complaint Case No. 803 of 2014, registered for the offences punishable under Ss. 498 A and 420 of the Indian Penal Code and Ss. of the Dowry Prohibition Act, on the ground that both the parties have amicably settled their dispute on 23/9/2019.

(3.) The prosecution case in brief is that marriage of the opposite party no. 2 was solemnized with the petitioner Rakesh Kumar @ Rakesh Kumar Singh but she was subjected to torture by the accused persons, the petitioners herein due to non- fulfillment of demand of dowry, leading to filing of the FIR bearing Kaji Mohammadpur P.S. Case No.173 of 2014 under Ss. 498 (A) and 420 of the Indian Penal Code and Sec. of Dowry Prohibition Act.