DINESH AND ORS Vs. STATE AND ANR

JUDGEMENT

(1.) Vide the present petition, petitioners seek directions thereby quashing of FIR No. 41/2012 registered at PS-CAW Cell, Nanak Pura, New Delhi for the offences punishable under Sections 406/498A/34 IPC and emanating proceedings thereto against the petitioners.

(2.) Learned Counsel appearing on behalf of the petitioners submits that the aforesaid case was registered on the complaint of respondent No.2, Ms. Poonam. Meanwhile, petitioners and respondent no. 2 have entered into a settlement dated 05.06.2013 before CAW Cell, Nanak Pura and consequent thereto, marriage between petitioner no. 1 and respondent no. 2 has been dissolved vide a decree of divorce dated 09.05.2014. Thus, respondent no. 2 has no complaint whatsoever against the petitioners, thus, the petition may be allowed.

(3.) Respondent no. 2 is personally present in the Court. She has been identified by ASI Jaswant Singh. She submits that she has settled the disputes with the petitioners and consequent thereto, the marriage between her and petitioner no. 1 has been dissolved vide decree of divorce dated 09.05.2014. She has no complaint whatsoever against the petitioners and does not want to pursue the case further against them. Therefore, if the present petition is allowed, she has no objection.