PRITHI PAL SINGH & ORS. Vs. STATE OF DELHI

JUDGEMENT

(1.) THIS petition under Section 482 CrPC seeks quashing of the FIR No. 202/2009, under Sections 498A/406/34 IPC and Section 4 of the Dowry Prohibition Act, registered at P.S. Yamuna Vihar/Gokul Puri. Petitioner No. 1 Prithi Pal Singh was married to Shashi Sarita on 17.02.2006. After the marriage, the couple started living at Chandigarh. The other petitioners are the father, mother, sister and brother of the petitioner No. 1 Prithi Pal Singh. A girl child was also born on 23.8.2007 out of the wedlock. Due to misunderstanding and matrimonial discord, a complaint was made by Shashi Sarita to CAW Cell on 19.06.2008. Unfortunately, Shashi Sarita died on 24.3.2009 at Delhi at her parents' house due to heart failure. Now, the case was being pursued by B.L. Suman, father of deceased Shashi Sarita. He lodged the instant FIR against petitioners on 29.06.2009. The FIR is sought to be quashed on various grounds.

(2.) I have heard learned counsel for the petitioners and complainant Mr. B.L. Suman as also APP and perused the record.

(3.) IN addition to seeking quashing of FIR, the petitioners filed anticipatory bail application, which came to be disposed by this court on 25.1.2012 on the conditions that they shall deposit Rs. 1.25 lakhs with Registrar General of this court within two weeks from the date of the order and subject to their joining the investigation, as and when required.