RAJESH AND ORS. Vs. STATE AND ORS.

JUDGEMENT

(1.) THE present petition under Section 482 Cr.P.C. has been filed by the petitioners, for quashing of FIR No. 66/2007 dated 23.01.2007, under Sections 498A/406/34 of IPC, 1860 registered at Police Station Punjabi Bagh, west district, Delhi on the basis of settlement arrived at between the complainant/respondent No. 2, namely, Smt. Rajrani and the petitioners, namely, Sh. Rajesh (husband of the complainant), Smt. Ram Bai (mother -in -law of the complainant), Sh. Kali Charan (father -in -law of the complainant), Sh. Vishnu (brother -in -law of complainant), Sh. Gunthey (brother -in -law of complainant), Sh. Murrari (brother -in -law of complainant), Sh. Mahesh (brother -in -law of complainant) and Sh. Chimman (brother -in -law of complainant).

(2.) LEARNED Additional Public Prosecutor for respondent -State submitted that the respondent No. 2, present in the Court has been identified to be the complainant/first -informant of the FIR in question by SI - Chhote Lal.

(3.) IN Gian Singh v. State of Punjab : (2012) 10 SCC 303 Apex Court has recognized the need of amicable resolution of disputes in cases like the instant one, by observing as under: -