SUBHASH & ANR Vs. STATE & ANR

JUDGEMENT

(1.) By way of the present petition filed under Section 482 Cr.P.C., petitioners seek directions thereby quashing of FIR No.261/2011 registered at Police Station Farsh Bazar for the offences punishable under Sections 498A/406/34 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, namely, Smt. Radha Sharma. Thereafter, good sense prevailed and both the parties entered into an agreement dated 16.07.2015, whereby they decided to live together as husband and wife. Since, then respondent no. 2 started living with petitioner no. 1 as husband and wife. She has no complaint whatsoever with the petitioner no.1 and his family members.

(3.) Respondent No.2 is personally present in the Court with her Counsel. For her identification she has produced her Voter Identity Card being no. ZSX1975274, issued by Election Commission of India. Original seen and returned. Ld. Counsel on instructions does not dispute whatever stated by the Counsel for the petitioners and submits that matter has been settled between the parties and respondent no. 2 started living with petitioner no.1 as husband and wife. She has no complaint whatsoever against the petitioners and if the present petition is allowed, she has no objection.