SUNIL 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. 244/2012 registered at Police Station Jahangir Puri, 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 submit that the aforesaid case was registered on the complaint of respondent No. 2, namely, Smt. Renu, consequent upon certain matrimonial and domestic violence having arisen between the parties pursuant to her marriage with the petitioner No. 1. After the investigation, police has filed the charge sheet against them and after framing of charges, matter is pending for trial. Meanwhile, the good senses prevailed and respondent No. 2 and the petitioners have resolved their disputes vide reconciliation proceedings dated 30.11.2012 arrived at Mediation Centre, Rohini Courts, Delhi. Consequent thereto, the petitioner No. 1 and respondent No. 2 started living together as husband and wife since then. Thus, respondent No. 2 has no complaints whatsoever against any of the petitioners, accordingly 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 and consequent upon framing of charges, matter is pending trial before learned Trial Court. 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.