ARUN SIROHI Vs. STATE (GOVT OF NCT, DELHI)

JUDGEMENT

(1.) CR 1. M.C. No.1405/2008 Petitioners seek quashing of the FIR No.333/2004 under Sections 366/307/452/ 34 IPC and 25 of the Arms Act, P.S. New Ashok Nagar.

(2.) NOTICE . Learned counsel for respondents accept notice.

(3.) IN view of the judgments of the Apex Court in B.S. Joshi and Ors. v. State of Haryana and Anr. 2003 (1) JCC 541 : AIR 2003 Supreme Court 1386 and in G.V. Rao v. LHVPrasad and Ors. (2003) 3 SCC 693 and the fact that the marriage between petitioner no.1 and respondent no.2 stands dissolved and the parties have decided to go their separate ways, respondent no.2 is not desirous of prosecuting the complaint, no useful purpose would be served by continuation of the criminal complaint.