SHIV SHANKAR Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) THE petitioner No. 1, Shri Shiv Shankar, and the petitioner No. 2, Smt. Jai devi, are present. The counsel for the petitioner No. 1 states that the parties have resolved their disputes amicably and they are living together. It is also stated that no useful purpose shall be served in continuing the proceedings pursuant to FIR No. 129/2004 under Sections 450/380 of Indian Penal Code registered at Police Station Gulabi Bagh. It is also stated that in order to have matrimonial peace, it will be just and appropriate that the proceedings emanating from the above-said FIR and the FIR are quashed. Let the statement of petitioner No. 2, Smt. Jai Devi, be recorded who is identified by the counsel for the petitioner No. 1. Statement of petitioner No. 2 has been recorded. The petitioner No. 2 has stated that she has started living with her husband, petitioner No. 1, and there are no more disputes. It is apparent that no useful purpose shall be served in continuing the proceedings pursuant to FIR No. 129/2004 under Sections 450/380 of

(2.) INDIAN Penal Code registered at Police Station Gulabi Bagh. It will also be conducive for the future peaceful matrimonial life. It will be in the interest of justice and just and appropriate to quash the above-said FIR and the proceedings emanating therefrom. Learned Additional Public Prosecutor, Mr. Vats, also has no objection to quashing of the FIR against the petitioner No. 1. In the totality of facts and circumstances, the FIR No. 129/2004 under sections 450/380 of Indian Penal Code registered at Police Station Gulabi Bagh and all proceedings emanating therefrom against the petitioner No. 1 are quashed. The petition is disposed of.