MANGAT RAM Vs. STATE OF DELHI

JUDGEMENT

(1.) . This is a petition under Section 482, Cr.P.C. for quashing of FIR No. 1207/2001 under Sections 406/498-A, Indian Penal Code, 1860. P.S. Sultanpuri, Delhi.

(2.) . Notice. The same is accepted by Mr. Pawan Sharma, Counsel for State.

(3.) . Learned Counsel for the petitioners submits that petitioner No. 1 married to Manjula; they blessed with one child from the said marriage; that respondent No. 2 was also earlier married with someone else and blessed with a child from that marriage; and that petitioner No. 2 is mother-in-law, petitioner No. 3 is sister-in-law and petitioner No. 4 is brother-in-law of respondent No. 2. However, as respondent No. 2 had some problems with her husband, consequently some arrangements between petitioner No. 1 and respondent No. 2 were made and they started living together. This arrangement could not succeed on account of some misunderstanding, private and personal problems, as a result of which, above noted FIR was registered. As both the parties were already married and blessed with child, in fact petitioner No 1 was not married to respondent No/2, but it was an arrangement between them; and dispute arose on account of some unrecovered Istridhan articles. stated to have been in possession of the petitioners. The matter has already been sorted out and petitioner No. 1 duly compensated to respondent No. 2; both are present in person in the Court. The dispute between the parties resolved by intervention of common friend; and the matter between them has been sorted out, in terms of compromise. There is no other dispute pending between them and that in the larger interest of both the parties, the said FIR and the proceedings thereon be quashed These facts are not contested by learned Counsel for State. The petition is duly supported by the affidavits of petitioners as well as respondent No. 2, who are present in person and are identified by their respective Counsel.