TANWAR SINGH AND ORS Vs. STATE AND ANR

JUDGEMENT

(1.) By way of this petition filed under Section 482 of the Code of Criminal Procedure, 1973, petitioners seek quashing of FIR No.210/2014 registered at Police Station Khyala, Delhi, for the offences punishable under Sections 498A/406/34 of the IPC and the consequential proceedings emanating therefrom against them.

(2.) Learned counsel appearing on behalf of the petitioners submit that the aforesaid case was registered on the complaint of respondent No.2, namely, Ms.Neha, consequent upon certain matrimonial and domestic violence having arisen between the parties pursuant to her marriage with the petitioner. After the investigation, police filed the charge sheet, however cognizance is yet to be taken by learned Magistrate. Meanwhile, the good senses prevailed and respondent No. 2 and the petitioners have resolved their disputes. Consequently, petitioner No.1 and respondent No.2 started living together as husband and wife. The respondent No.2 has no complaint whatsoever against the petitioner or his family members, thus, she does not want to pursue the case further against the petitioners.

(3.) Respondent No.2 is personally present in the Court and has been duly identified by the Investigating Officer WSI Bimla Devi. Respondent No.2 submits that she has settled all the disputes with the petitioners and thereafter she is living with petitioner No.1 as his wife. She has no complaint whatsoever either husband/petitioner No.1 or family members.