RINKU GUPTA Vs. STATE

JUDGEMENT

(1.) THIS petition has been filed by the petitioner under Section 482 of Criminal Procedure Code for quashing of FIR No. 501/2005 dated 5.11.05 registered at Police Station Dr. Ambedkar Nagar under Sections 307/498A/406/34, IPC. Respondent No. 2 i.e. wife of the petitioner had lodged this FIR against her husband petitioner No. 1 and implicating family members of her husband as well. The petitioner and respondent No. 2 were married to each other on 2.7.2002 and a child was born to them from the wedlock. It was alleged that soon after the marriage petitioner and his family caused beatings to the respondent No. 2 on account of not bringing sufficient dowry and subjected her to cruelty on one pretext or the other and thereafter FIR in question was got registered by the respondent No. 2. During pendency of these proceedings, parties have settled the matter. It is stated in the petition that the petitioners and respondent No. 2 have settled their dispute amicably and have joined the matrimonial folds and living together in the matrimonial home. It is further stated that respondent No. 2 is leading a happy married life and is also expecting a child.

(2.) IN view of the above, no useful purpose is going to be served by prosecuting the aforesaid FIR as the matter stands settled between the parties and they have resumed their matrimonial ties. Accordingly, FIR No. 501/2005 dated 5.11.05 registered at Police Station Dr. Ambedkar Nagar under Sections 307/498A/406/34, IPC and the proceedings thereon are hereby quashed qua the petitioner.