P.S.TEJI,J. - (1.) The present petition under Section 482 Cr.P.C. has been filed by the petitioner, namely, Sh. Umang Goel through his SPA Sh. Mahesh Chandra Agarwal for quashing of FIR No.360/2013 dated 16.08.2013, under Sections 498A/406/34 IPC registered at Police Station Pandav Nagar on the basis of Memorandum of Understanding arrived at between petitioner no.1 through his SPA Sh. Mahesh Chandra Agarwal and respondent no.2, Smt. Sonia Rawat on 13.10.2015.
(2.) Learned Additional Public Prosecutor for respondent -State submitted that the respondent No.2, present in the Court has been identified to be the complainant/first -informant in the FIR in question by her counsel.
(3.) The factual matrix of the present case is that the marriage between the petitioner and the respondent no.2 was solemnized on 23.04.2009. The family of the husband of the complainant was not satisfied with the dowry and demanded Rs. 25 Lacs. The husband of the complainant along with his other family members used to daily beat and abuse the complainant. The complainant was forced to leave her job in Nov, 2009 and was put to menial house chores. They strategically extorted an amount of Rs. 9.5 Lakhs and jewellery worth Rs. 15 Lacs from the parents of the complainant while subjecting the complainant to physical and mental torture and thereby putting her into mental depression for which complainant has been seeking medical treatment since 02.03.2012. The respondent no.2/complainant lodged a complaint which resulted into the registration of the FIR in question against the petitioner. Subsequently, on 13.10.2015, during the pendency of the proceedings emanating from the FIR in question, the matter was amicably settled between the petitioner and respondent no.2.;