GOPAL CHOPRA Vs. STATE

JUDGEMENT

(1.) THE petitioner No. 1 and respondent No. 2, husband and wife are present with their counsel. Learned counsel contends that the disputes between the petitioner No. 1 and respondent No. 2, husband and wife has since been resolved and they have started living together since 29th July, 2008. It is contended that continuation of proceedings pursuant to FIR No. 528/2005 under Sections 498a/406/34 of IPC registered at Police Station Kirti Nagar, Delhi may not be conducive for the future matrimonial peace between the parties. In the circumstances, it is contended that no useful purpose shall be served in continuing the proceedings pursuant to the said FIR.

(2.) LET the statement of respondent No. 2 be recorded. Statement of respondent No. 2 has been recorded who is identified by the counsel for the petitioner. Considering the facts and circumstances and the statement of respondent No. 2 it is apparent that no useful purpose shall be served in continuing the proceedings pursuant to FIR No. 528/2005 under Sections 498a/406/34 of IPC registered at Police Station Kirti Nagar, Delhi as the respondent No. 2 wife has started living with the petitioner as husband and wife. Continuation of the proceedings will also not be conducive for the future matrimonial peace and living together of the petitioner No. 1 and respondent no. 2.

(3.) CONSIDERING the facts and circumstances, it shall also be in the interest of justice to quash the FIR No. 528/2005 under Sections 498a/406/34 of IPC registered at Police Station Kirti Nagar, Delhi and all the proceeding emanating therefrom. Learned Additional Public Prosecutor, Mr. Vats, has also no objection to the quashing of the FIR and all the proceedings emanating therefrom in the present facts and circumstances of the case.