SUBHASH CHANDER Vs. STATE

JUDGEMENT

(1.) I have heard learned counsel for the parties. Learned counsel tor the petitioners states that petitioner No. 1 and the complainant, are living together as husband and wife and have settled all their differences. He further states that the complainant who is present in Court today does not wish to pursue the proceedings arising out of her complaint which was then recorded as F.I.R. No. 87/91 under Section 498-A/406 Indian Penal Code registered at Police Station Roop Nagar, therefore, no useful purpose will be served in continuing with the criminal proceedings when the marriage between the parties has survived. Learned counsel for the state also agrees with the same. Learned counsel for the petitioners, Mr. Banati identifies Ms. Kamlesh, let her statement be recorded.

(2.) Statement of Ms. Kamlesh has been recorded. In view of what has been stated by learned counsel for the parties and also the statement of Ms. Kamlesh, it would be proper that the matter is put to rest family as no useful purpose would be served in continuing with the trial in which Ms. Kamlesh is not supporting her case.

(3.) Accordingly, F.I.R. No. 87/91 under Section 49S-A/406 Indian Penal Code registered at Police Station Roop Nagar and all the proceedings emanating therefrom are hereby quashed.The petition is disposed of accordingly.