SUNNY ARORA AND ORS. Vs. STATE AND ORS.

JUDGEMENT

(1.) BY way of this petition filed under Section 482 of the Code of Criminal Procedure, 1973, petitioners seek quashing of FIR No. 908/2015 registered at Police Station Rajouri Garden, 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 submits that the aforesaid case was registered on the complaint of respondent No. 2, namely, Rashi Grover, consequent upon certain matrimonial and domestic disputes having arisen between the parties pursuant to her marriage with the petitioner No. 1. After the investigation, police has filed the charge sheet, however, the charges are not yet framed and the case is thus, at the initial stage of trial. Meanwhile, the good senses prevailed and respondent No. 2 and the petitioners have resolved their disputes vide settlement deed dated 28.09.2015. Consequent thereto, the petitioner No. 1 and respondent No. 2 started living together happily as husband and wife. Thus, respondent No. 2 has no complaints whatsoever against any of the petitioners and she does not want to pursue the case further against them.

(3.) LEARNED Additional Public Prosecutor appearing on behalf of the State submits that after completion of investigation chargesheet has been filed by the police against the petitioners, however, matter is at the initial stage of trial as cognizance has not yet been taken. He further submits that present case is a matrimonial one and since the respondent No. 2 has settled all the disputes with petitioners and does not wish to pursue the case further against them, no purpose would be served if the petitioners are directed to face trial. Therefore, the State has no objection, if this Court allows the present petition.