DEEPAK DASS & ORS Vs. STATE & ANR

JUDGEMENT

(1.) This petition has been filed under Section 482 of Code of Criminal Procedure, 1973 seeking quashing of FIR No.333/2011, registered under Section 498A/406/34 IPC at Police Station Palam Vihar, Delhi, on 16.12.2011, on the ground that the matter has been settled between the parties.

(2.) Issue notice. Counsel for the State enters appearance and accepts notice. The complainant Parul Dass is also present in person. The I.O.- WSI Asha Rani also identifies the petitioners as well as the complainant.

(3.) It is stated that the aforesaid FIR came to be lodged by the complainant as a result of certain matrimonial disputes after their marriage on 29.02.2004. A daughter was also born to the complainant and the first petitioner on 01.01.2005. Thereafter, the marriage of the complainant and the first petitioner has also been dissolved by mutual consent under Section 13(B)(2) of Hindu Marriage Act on 20.03.2014 in HMA No.131/2014. Copy of the said judgment of the Family Court granting divorce by mutual consent along with the relevant decree-sheet has also been annexed with this petition.