NEERAJ Vs. STATE AND ORS.

JUDGEMENT

(1.) By way of this petition filed under Section 482 of the Code of Criminal Procedure, 1973, petitioner seeks quashing of FIR No.281/2011 registered at Police Station Punjabi Bagh, Delhi, for the offences punishable under Sections 498A/406/34 of the IPC and the consequential proceedings emanating therefrom against him.

(2.) Learned counsel for petitioner submits that initially the aforesaid FIR was registered against the petitioner and his parents. Accordingly, after the investigation, charge sheet was filed, however at the stage of charge, parents of the petitioner have been discharged from the offences mentioned above and charge has been framed only under Section 498A of the IPC.

(3.) Thereafter, petitioner and respondent No.2 compromised the matter on 22.08.2014 and to this effect they made their statement before learned Metropolitan Magistrate, (Mahila Court), NW District, Delhi. Consequent thereto, marriage between petitioner and respondent No.2 has also been dissolved by a decree of divorce by mutual consent on 06.06.2015. Thus, respondent No.2 does not want to pursue the case against the petitioner anymore and has no objection if the present petition is allowed.