- (1.) The epitome of the facts, which needs a necessary mention for the limited purpose of deciding the core controversy, involved in the instant petition and emanating from the record, is that the marriage of complainant Chanchal (respondent No.2) was solemnized with Ashok (petitioner No.2) son of Banwari Lal (petitioner No.4) on 2.7.2008, according to Hindu rites and ceremonies at Faridabad. After the solemnization of the marriage, they resided together as husband and wife, cohabited as such and a female child was born out of the said wedlock. According to the complainant that although her father gave the sufficient dowry articles at the time of her marriage, but the petitioners-accused were not satisfied with it. They demanded more dowry articles, cash and car. She was tortured and turned out of her matrimonial home.
(2.) Levelling a variety of allegations and narrating the sequence of events, in all, the complainant claimed that the petitioners-accused have treated her with cruelty in connection with and on account of demand for dowry. On the basis of aforesaid allegations and in the wake of complaint of the complainant, the present case was registered against the petitioners-accused, vide FIR No.254 dated 25.8.2011 (Annexure P1), on accusation of having committed the offences punishable under sections 498-A, 406, 304 & 323 read with section 34 IPC by the police of Police Station Old Faridabad, in the manner described here-in-above.
(3.) During the pendency of criminal case, the good sense prevailed and the parties have compromised the matter with the intervention of respectables. The complainant has filed affidavit (Annexure P2) in this respect.;