HEMANT KUMAR Vs. STATE & ANR

JUDGEMENT

(1.) This is a petition moved under Section 482 of the Code of Criminal Procedure, 1973 seeking quashing of FIR No.127/2003 under Section 498- A IPC registered at Police Station Khajuri Khas, 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 second respondent is also present in person and she accepts notice. The second respondent complainant filed the aforesaid FIR stating therein that she was married to the petitioner on 15th February, 2001 and thereafter some disputes arose between them as a result of marital discord. After filing of the chargesheet, the charge was also framed by the concerned Metropolitan Magistrate, Mahila Court, on 25th May, 2006.

(3.) Counsel for the petitioner submits that in keeping with the aforesaid statement of the complainant before the Metropolitan Magistrate, this petition seeks quashing on the ground of an amicable settlement between the parties; the affidavit of the complainant Neelam Kumari; where she has stated that she is left with no grievance against the petitioner and has no objection if the aforesaid FIR, and the proceedings arising therefrom, are quashed; has also been annexed. The complainant, who is present in Court, also specifically approbates this position and states that she does not wish to continue with the prosecution any further. The complainant is also stated to be an Advocate registered with Bar Council of Delhi. Copies of her Identification Card have also been filed.