JAI BHAGWAN Vs. THE STATE

JUDGEMENT

(1.) THIS application has been moved under Section 482 Cr.P.C. praying that FIR No. 634/2006 registered under Section 408 -A/406/34 IPC at Police Station Nangloi, and the proceedings emanating therefrom, be quashed.

(2.) ALL the accused in the said FIR are arrayed as petitioners to this petition, and are stated to be present in Court today. The complainant, Naresh Kumari, is stated to have expired on 13.11.2008. The trial is stated to be at the stage of recording of evidence. It is stated that the dispute between the parties has ultimately been settled at the Mediation Centre, Tis Hazari, Delhi and terms and conditions, whereupon the settlement has arrived at, has also been recorded before the Mediation Centre on 17.05.2014. A copy of the said order is annexed to this petition.

(3.) COUNSEL for the State also submits that looking to the circumstances, and the fact that the matter has arisen primarily out of a domestic dispute; and since the complainant has already expired; and the complainant's father, who is the main witness in the matter, is also not interested in supporting the prosecution; no useful purpose will be served in continuing with the same.