ANIL KUMAR AND ORS. Vs. STATE AND ORS.

JUDGEMENT

(1.) The present petition under Sec. 482 Cr.P.C. has been filed by the petitioners, namely, Anil Kumar, Sh. Murari Lal, Smt. Dezi Rani and Sunil Kumar for quashing of FIR No. 647/2005 dated 18.10.2005, under Ss. 406/498A/34 IPC r/w Ss. 3 & 4 of D.P. Act registered at Police Station Gokalpuri on the basis of the statement recorded on 02.04.2008 of respondent No. 2 -Ms. Sarika Sharma in the case HMA No. 1376/06.

(2.) Learned Additional Public Prosecutor for respondent -State submitted that the respondent No. 2, present in the Court has been identified to be the complainant/first -informant of the FIR in question by SI Rahul.

(3.) Respondent No. 2, present in the Court, submitted that the dispute between the parties has been amicably resolved. As per the said statement, the respondent No. 2 do not want to pursue the matter any further as she has settled with the petitioner No. 1 and prays for withdrawal of the same. She further stated that this statement has been made out of her own free will and accord. Respondent No. 2 affirms the aforesaid statement. Now no dispute with petitioners survives and so, the proceedings arising out of the FIR in question be brought to an end. Statement of the respondent No. 2 has been recorded by this Court in this regard in which she stated that she has entered into a compromise with the petitioners and has settled all the disputes with them. She further stated that she has no objection if the FIR in question is quashed.