POOJA & ORS. Vs. STATE

JUDGEMENT

(1.) LEARNED counsel for the petitioners submits that vide FIR No.90/2011 dated 08.03.2011 case under Section 498A/406/34 Indian Penal Code, 1860 was registered against the petitioner Nos. 2 to 6 on the complaint of petitioner No.1 at police station Mandawli Fazalpur, Delhi.

(2.) FURTHER submits that the matter has been resolved between the parties. Petitioner No.1 and petitioner No.2 are living together as husband and wife. In this eventuality, petitioner No.1 does not wish to continue with present case FIR against petitioner Nos.2 to 6.

(3.) PETITIONER No.1 is present in the Court, who has been duly identified by SI Bal Singh, police station Mandawali Fazalpur, Delhi. She submits that she has no grievance against the petitioner Nos.2 to 6 and she is living happily with petitioner No.1 and none of the petitioners are now creating any problem rather keeping her with love and affection. Therefore, she has no objection if the present FIR is quashed against her husband and in -laws.