RAVI SHARMA Vs. STATE & ANR

JUDGEMENT

(1.) The petitioner seeks quashing of FIR No. 496 of 2016 under Sections 506/509/498A/323/34 of the IPC read with Section 4 of Dowry Prohibition Act Police Station Sultan Puri, New Delhi, based on a settlement. It is contended that the FIR was lodged consequent to a matrimonial discord.

(2.) Learned counsels for the parties submit that the parties have settled their disputes and reconciled their differences. Petitioner no. 1 and respondent no. 2/complainant have started residing together amicably.

(3.) Respondent no. 2 who is present in court in person and is identified by the Investigating Officer. She confirms that she is living together with the petitioner happily and has no complaint against the petitioner. Respondent no. 2 further submits that she has settled the dispute with the petitioners and is agreeable to the settlement and does not wish to press the criminal charges against the petitioners any further.