ASHOK KUMAR & ORS Vs. STATE & ANR

JUDGEMENT

(1.) The present petition under Section 482 Cr.P.C. has been filed by the petitioners, namely, Ashok Kumar, Raj Kumar, Chanda, Bijender Kumar @ Vijender Kumar, Sunita and Rajbiri @ Rajviri @ Rajwati for quashing of FIR No.92/2010 dated 15.03.2010, under Sections 498A/406/34 IPC registered at Police Station Jagat Puri on the basis of the settlement arrived at between the petitioners and respondent No.2-Ms. Suman @ Suman Devi.

(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 the Investigating Officer.

(3.) Respondent No.2, present in the Court, submitted that the dispute between the parties has been amicably resolved. With the intervention of relatives and respected persons of the society, respondent no.2 has resolved her disputed with the petitioners out of her own free will without any pressure, threat, force etc. Respondent no.2 has been living with the petitioner no.1/husband since 01.05.2011, therefore, the respondent no.2 does not want to pursue the present case. Respondent No.2 affirmed the contents of the aforesaid compromise and of her affidavit dated 03.10.2015 supporting this petition. In the affidavit, the respondent no.2 has stated that she has no objection if the FIR in question is quashed. All the disputes and differences have been resolved through mutual consent. 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 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.