BRIJESH & ORS. Vs. STATE & ANR.

JUDGEMENT

(1.) LD . Counsel for the parties have jointly stated that vide FIR no. 182 dated 09.06.2010, case under Section 498A/406/34 Indian Penal Code, 1860 was registered against the petitioners on the complaint of respondent no. 2 at PS -Kalyan Puri. It is further submitted that respondent no. 2 has settled all the issues qua the aforesaid FIR with the petitioners and marriage between petitioner no. 1 and respondent no. 2 has been dissolved my mutual consent vide Decree of Divorce dated 25.05.2011 and she is no more interested to pursue the case further, therefore aforesaid FIR be quashed.

(2.) RESPONDENT no. 2 is personally present in the Court with her Counsel. On instruction, ld. Counsel for respondent no. 2 has stated that she is no more interested to pursue the case further as she has settled all the issues qua the aforesaid FIR. Consequent thereto, marriage between petitioner no.1 and respondent no.2 has been dissolved and if the aforesaid FIR is quashed, she has no objection.

(3.) LD . APP on the other hand submits that since in this process Govt. machinery has been pressed into and precious time of the court has been consumed, therefore while quashing the FIR heavy costs be imposed on the petitioners.