AHSHAN ALIAS SHANU Vs. STATE

JUDGEMENT

(1.) THE present petition has been filed under Section 482 Cr. P. C. for quashing of FIR No. 94/2002 registered with PS Nangloi, Delhi, under Sections 363 and 366 IPC as well as the proceedings arising therefrom and now pending in the court of Shri A. K. Arya, ASJ, Rohini Courts, Delhi.

(2.) THE facts of this case are that on 4th February, 2002, Respondent No. 2, i. e. father of the girl, made a complaint stating that his daughter, Sayma, was missing from her family home. In pursuance to the complaint filed by respondent No. 2, the present FIR was registered. Later on, it transpired that the Petitioner had married Sayma on 6th June, 2002. Since then they have been happily living together. In fact, on 12th April, 2003, Ms. Syma gave birth to a male child.

(3.) THE present petition for quashing is supported by an affidavit of respondent No. 2 wherein he has stated that all the disputes between him and the petitioner have been amicably resolved and he has no objection if the impugned fir filed by him is quashed by this Court.