ARJUN BAHREE Vs. STATE

JUDGEMENT

(1.) The present petition has been filed by petitioners under section 482 Cr.P.C for quashing of FIR No.139/2005 under Sections 498A/406/34 I.P.C. and Sections 3 and 4 of the Dowry Prohibition Act.

(2.) It is stated in the petition that petitioner No.1 got married to petitioner No.4 as per Hindu Rites and Customs on 26th November, 2003. Certain differences arouse between them and since 28th October, 2004 petitioner No.4 is living separately with her parents and filed complaint against petitioner Nos.1 to 3 in Women Cell and subsequently the present case was registered.

(3.) Due to the intervention of common friends and relatives, the matter has now been amicably settled between the parties and accordingly a joint petition for divorce by mutual consent under Sections 13-B(1) and 13-B(2) of Hindu Marriage Act was filed before the Additional District Judge and the same has been allowed. Now the petitioners have undertaken to appear and give joint statement in the petition under Section 13-B(2) of Hindu Marriage Act which is already fixed for 27th August, 2008. Since, all the disputes have been settled between the parties, accordingly the FIR in question should be quashed.