PURSHOTTAM Vs. STATE

JUDGEMENT

(1.) I have heard the learned counsel for the parties.

(2.) THE learned counsel for the petitioners states that the respondent no. 2 smt. Nisha has settled her disputes with the petitioners. The respondent No. 2 and the petitioner No. 1 are living happily as husband and wife at House No. 945, kumharon Wali Gali, Village Dechau Kalan, Delhi-110043. It is further stated that the complainant Smt. Nisha who is present in the Court does not wish to pursue the proceedings arising out of her complaint which was then recorded as fir No. 270/2006 Police Station Najafgarh under Section 498a/406/34 of the Indian penal Code.

(3.) IT is further stated that no useful purpose will be served in continuing with the criminal proceedings as the parties have amicably settled their disputes. The learned counsel for the State also agrees with the same. The investigating Officer, Mr. Dharambir Singh, ASI has identified Smt. Nisha, respondent no. 2 and Sh. Purshottam, petitioner no. 1.