JAGBIR Vs. STATE & ANR

JUDGEMENT

(1.) CRL.M.A.14062/2014

(2.) Issue notice. The counsel for the State as well as the counsel for the second respondent Pinki, who is the complainant in the matter, enter appearance and accept notice. The I.O. is also present and identifies the petitioner and the complainant.

(3.) The second respondent got married to the petitioner on 13.12.2006 and a son was also born to them. The aforesaid FIR came to be filed due to certain matrimonial disputes between the parties which are now stated to have been amicably settled in terms of settlement between the parties at Mediation Centre, Dwarka Courts, Delhi where the matter was referred by the Metropolitan Magistrate. It appears that there are a number of connected matters which have been initiated by the parties against each other, a list thereof has also been mentioned in the settlement arrived at before the Mediator on 19.12.2013. As envisaged in the said settlement, the parties are stated to have withdrawn all the pending litigation; and they have now resumed their conjugal life, and are living together. The complainant, who is present in person, also states that she does not wish to continue with the proceedings and prays that the same be quashed with a view to ensuring harmony within her family.