(1.) THIS petition under Section 482 of the Code of Criminal Procedure, 1973 (Cr. PC) seeks the quashing of FIR No. 575 of 2002 registered at Police Station rajouri Garden, New Delhi under Section 498-A/406 read with Section 34 Indian penal Code (IPC ).
(2.) THE background of the filing of this petition is that the parties were married on 15th June 1997 in New Delhi. A child was born to them on 18th september 1998. On account of differences that developed thereafter Respondent no. 2 Smt. Anju Gupta made a complaint against the Petitioner No. 1 husband and petitioners 2 and 3, i. e. , the father-in-law and mother-in-law respectively complaining of harassment for dowry and for criminal breach of trust/misappropriation. Consequently, FIR No. 575/2002 was registered against the petitioners in Police Station Rajouri Garden, New Delhi on 26th July 2002 under sections 498 A, 406/34 IPC.
(3.) MEANWHILE in the divorce petition filed by the Petitioner No. 1 husband against the Respondent No. 2 wife was dismissed on 4th June, 2005 by the learned additional District Judge, Gurgaon. During the pendency of the appeal FAO No. 241-M of 2005 filed by the Petitioner No. 1 husband in the High Court of the punjab and Haryana, the parties settled their disputes. At the hearing of the appeal on 5th April, 2006 that High Court was informed of this development and the following order was passed: parties have settled their disputes. On the oral request made, the original petition filed under Sections 13 (1) (ia) and (13) (1) (ib) of the Hindu Marriage act (H. M. Act Case No. 41 of 5. 4. 2002, Purshotam Gupta vs. Anju Gupta, in the court of Addl. District Judge, Gurgaon) is converted into petition under Section 13-B of the Hindu Marriage Act for the grant of decree of divorce by mutual consent. Parties are present. Let their statements be recorded.