RAVINDER KANOJIA Vs. STATE

JUDGEMENT

(1.) This petition under Section 482 Cr.P.C. seeks quashing of FIR No.186/2009 dated 01.08.2009 registered under Sections 498-A/406/34 IPC at Police Station Nihal Vihar. It is stated that the petitioner was married to the complainant Sangeeta Kanojia, who is arrayed as respondent No.3 to this petition; and that a decree of divorce has been granted to the parties on 16.02.2012 in HMA No.335/2011 by the Additional District Judge pursuant to a joint petition moved under Section 13 (B) (1) of the Hindu Marriage Act, 1955 seeking divorce by mutual consent. During the course of proceedings in the divorce petition in HMA No.335/2011, the statement of the complainant Sangeeta Kanojia was also recorded, setting down the following terms;

(2.) The respondent, Sangeeta Kanojia, is present in person, and is identified by the Investigating Officer. She states that she has now received the remaining amount of Rs.10,000/- in cash in Court. She further approbates her aforesaid statement made on 16.02.2012 and also prays that the matter be closed, and the relief sought in the application be granted.

(3.) Charge sheet is also stated to have been filed.