RANBIR SINGH Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) THE parties are present. This is a petition seeking quashing of the FIR No. 707/1998 under Sections 498A, 406/34, IPC registered at P.S. Mehrauli, arising out of marital discords and disputes between the parties. Complainant wife who is present in Court states that they have patched up their differences amicably and started living together since 21st January, 2003. She further states that she is living happily and does not want to continue with these proceedings. It appears that good senses have prevailed upon the parties as they have started living together. Continuation of these proceedings will serve no purpose and will be rather counter productive to their smooth marital life. THE petition is allowed. Impugned FIR and the proceedings arising therefrom stand quashed.

(2.) THE proceedings against the accused which has been shown in column No. 2 also stand quashed. Petition is disposed of. Petition disposed of.