SANJIV KUMAR Vs. STATE AND ANR

JUDGEMENT

(1.) By way of this petition filed under Section 482 of the Code of Criminal Procedure, 1973, petitioner seeks quashing of FIR No.72/2009 registered at Police Station Jahangir Puri, Delhi, for the offences punishable under Sections 406/498A/34 IPC and the consequential proceedings emanating therefrom against him.

(2.) Learned counsel appearing on behalf of the petitioner submits that the aforesaid case was registered on the complaint of respondent No.2, namely, Smt.Alka, consequent upon certain matrimonial and domestic disputes having arisen between the parties pursuant to their marriage on 09.11.2006. After investigation, chargesheet has been filed, charges have been framed and the case is pending for prosecution evidence.

(3.) Respondent No.2 is personally present in the Court through counsel Mr.Madhur Sapra and has been duly identified by the Investigating Officer of the case SI Arvind Kumar. Learned counsel for respondent No.2 under instructions does not dispute the submissions made by learned counsel for petitioner and submits that the matter has been settled between the parties and agreed amount has been received by her and marriage between petitioner No.1 and respondent No.2 has already been dissolved vide decree of divorce dated 07.07.2015. Thus, respondent No.2 has no objection, if the present petition is allowed.