SUNIL MAURYA Vs. STATE

JUDGEMENT

(1.) PETITIONER Nos. 1 and 3 and respondent No. 2 are present along with their counsel and contend that the disputes between the parties have been resolved amicably and the petitioner No. 1 and respondent No. 2, husband and wife, have started living together since April 2008. In the circumstances, it is contended that no useful purpose shall be served in continuing the proceedings pursuant to FIR No. 217/2006 dated 23. 06. 2007 under Sections 498a/406/354/34 of indian Penal Code registered at Police Station Lodi Colony against the petitioners. It is also contended that continuation of the proceedings shall not be conducive to the matrimonial life of the petitioner No. 1 and respondent no. 2.

(2.) LET the statement of respondent No. 2 be recorded. Statement of respondent No. 2 has been recorded who has been identified by her counsel. The respondent No. 2 has deposed that she has settled all her disputes with petitioners and she is living with petitioner No. 1 since April 2008.

(3.) APPARENTLY, the petitioner No. 1 and respondent No. 2 have resolved their disputes and have started living together as husband and wife. In the facts and circumstances, it is apparent that no useful purpose shall be served in continuing the proceedings pursuant to FIR No. 217/2006 dated 23. 06. 2007 under sections 498a/406/354/34 of Indian Penal Code registered at Police Station Lodi colony against the petitioners. It shall also be in the interest of justice and for the future matrimonial life of the petitioner No. 1 and respondent No. 2 that the said FIR and all the proceedings emanating therefrom are quashed. Learned Additional Public Prosecutor, Mr. Vats, has also no objection to quashing of the said FIR.