PRADEEP KUMAR & ORS Vs. STATE AND ANR

JUDGEMENT

(1.) Vide the present petition, petitioners seek directions thereby quashing of FIR No. 82/2013 registered at PS-Shahbad Dairy for the offences punishable under Sections 498A/406 IPC 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, Smt. Rajni, wife of petitioner no. 1. Thereafter, good sense prevails and the matter has been settled between the parties vide settlement deed dated 22.01.2014. Since then, respondent no. 2 is staying with petitioner no. 1 happily as husband and wife. Thus, she does not want to pursue the case further against the petitioners.

(3.) Respondent no. 2 is personally present in the Court with her Counsel who on instructions submits that petitioners and respondent no.2 have settled all their disputes and respondent no. 2 is staying with petitioner no. 1 happily as husband and wife. She has no complaint whatsoever against the petitioners and if the present petition is allowed, she has no objection.