VICKY AND ANR 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.163/2004 registered at Police Station Gandhi Nagar, Delhi, for the offences punishable under Sections 498A/406/34 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, Smt. Maya Devi, consequent upon certain matrimonial and domestic disputes having arisen between the parties. Thereafter, the matter was settled between the parties amicably and petitioner no.1 and the respondent no.2 started living together as husband and wife since 2004 itself. Moreover, four children have been born out of their marriage after 2004. Respondent no.2 now has no disputes whatsoever qua the petitioners.

(3.) Respondent No.2 is personally present in the Court and she has been duly identified by the Investigating Officer of the case. She supports the submissions made by the ld. Counsel for the petitioner and states that now no dispute with petitioners survives and so the proceedings arising out of the FIR in question may be brought to an end.