SUMAN Vs. MAHESH

JUDGEMENT

(1.) This is a petition by the complainant-wife for quashing of FIR No. 95/09 under Section 406/498-A of Indian Penal Code registered at Police Station Delhi Cantt., at her instance. It is stated that the Petitioner No. 1 wife and Respondent husband are happily living together since 14th October 2009 as this matrimonial dispute stood resolved through the Mediation Cell of Family Court at Dwarka, vide Annexure P-2.

(2.) Assistant Sub-Inspector Saroj Bala, Investigating Officer of this case identifies Petitioner No. 1. who is present in person, as the first informant of the FIR in question. Petitioner No. 1 states that she is happily living with Respondent-husband and she prays for quashing of the FIR in question. Respondent ? husband is also present and he has been identified to be an accused of the FIR in question.

(3.) Since this matrimonial dispute stands resolved mutually, amicably and voluntarily, no useful purpose would be served in continuing with the proceedings arising out of the FIR in question, Resultantly, FIR No. 95/09 under Section 406/498-A of Indian Penal Code registered at Police Station Delhi Cantt., and proceedings emanating therefrom, stands quashed qua the Respondent ? accused.