VIPIN RASTOGI Vs. STATE

JUDGEMENT

(1.) THIS petition has been moved under Section 482 of the Code of Criminal Procedure, 1973 seeking quashing of FIR No. 334/2005 registered under Sections 498 -A/406/34 IPC at Police Station Gandhi Nagar, on the ground that the matter has been settled between the parties.

(2.) ISSUE notice.

(3.) IT is stated that the aforesaid FIR came to be lodged at the instance of the complainant due to certain domestic and matrimonial disputes that have arisen between the parties pursuant to the marriage of the complainant with the first petitioner on 12.12.2002. After the FIR came to be registered, the complainant also moved the Family Court seeking divorce from the first petitioner under Section 13(1)(i -a) and (i -b) of the Hindu Marriage Act in HMA No. 221/06/05. The said petition was ultimately allowed and the marriage of the complainant with the said petitioner was ultimately dissolved by a decree of divorce on the ground of cruelty under Section 13(1)(i -a) of the Hindu Marriage Act on 17.04.2007. A copy of the said decree is also annexed to this petition.