SANDDEP Vs. POOJA

JUDGEMENT

(1.) This petition has been moved under Section 482 Cr.P.C. seeking quashing of FIR No. 5/08 registered under Section 498A/406/34 IPC and Section 3/4 of the Dowry Prohibition Act, on 04.01.2008 at Police Station Nand Nagri, Delhi, and proceedings emanating therefrom.

(2.) It is stated that the FIR came to be registered as a result of certain matrimonial disputes between the petitioner No. 1, Sandeep @ Sandeep Kumar @ Sandeep Rohilla and respondent No. 1/complainant, Pooja @ Varsha Rohilla, and that all disputes and differences have since been resolved between the parties. The terms and conditions upon which the differences have been resolved are stated to have been duly recorded by a joint statement on oath before the ADJ (HMA), Karkardooma Court on 08.12.2009 in HMA No. 470/2009. A certified copy of said joint statement has also been annexed as Annexure 'C' to this petition.

(3.) The complainant/respondent No. 1, Pooja, who is also present in Court, is identified by her counsel, as well as the investigating Officer, SI Nitin, Police Station Nand Nagri. She states that she has received all the amounts mentioned in the said statement, and that she also has custody of the minor child in terms of the said statement. She further states that she does not wish to pursue the aforesaid FIR any further, and that she has no objection to the same being quashed by this Court. She also approbates all the terms and conditions as set out in the aforesaid joint statement recorded on 08.12.2009.