JASBIR SINGH AND ORS. Vs. STATE

JUDGEMENT

(1.) BY way of this petition filed under Section 482 of the Code of Criminal Procedure, 1973, petitioners seek quashing of FIR No. 191/2011 registered at Police Station Nihal Vihar, for the offences punishable under Sections 498A/406/342/328/34 IPC and the consequential proceedings emanating therefrom against the petitioners on the ground that the matter has been amicably settled between the parties.

(2.) LEARNED counsel appearing on behalf of the petitioners submits that the aforesaid case was registered on the complaint of respondent No. 2, Smt. Poonam, consequent upon certain matrimonial and domestic disputes that have arisen between the parties pursuant to her marriage dated 11.03.2011 with the petitioner No. 1 Jasbir Singh. However, the parties have amicably settled their disputes before the Conciliation Cell, Family Courts (West), Tis Hazari Courts, New Delhi, vide settlement dated 05.05.2014. Consequent thereto, marriage between the petitioner No. 1 and the respondent No. 2 has been annulled by a decree of divorce dated 12.12.2014. Copies of the settlement arrived at between the parties and the decree sheet noted above are annexed to the present petition.

(3.) LEARNED counsel submits that in view of the above, the respondent No. 2 does not want to pursue this case against the petitioners.