YATENDER SHARMA Vs. STATE AND ORS.

JUDGEMENT

(1.) THIS petition has been filed under Section 482 of the Code of Criminal Procedure seeking quashing of FIR No. 253/2003 registered under Sections 498A/406/34 IPC at Police Station Farsh Bazar on the ground that the matter has been settled between the parties and the complainant, Rajani Sharma, who is also arrayed as second respondent herein.

(2.) ISSUE notice.

(3.) AFTER the investigation, the chargesheet is stated to have been filed by the State only against the petitioner. The matter is stated to be pending before the trial court. In addition, the complainant is also stated to have instituted the proceedings under Section 125 Cr.P.C. being Maintenance Petition No. M.C. No. 93/A/03. The complainant also instituted two execution petitions being Execution Nos. 147/3/07 and 149/09. Ultimately, both parties moved a joint petition before the Family Court under Section 13B(2) of the Hindu Marriage Act seeking divorce by mutual consent, and the said court referred the matter to the Delhi Mediation Centre, Karkardooma Courts, Delhi, for settlement.