ARJUN DEDHA Vs. STATE

JUDGEMENT

(1.) These petitions seek quashing of FIR No.70/2018 Police Station Mayur Vihar, Phase-I, Delhi, which was registered on the complaint of R-2 apropos some matrimonial difference between petitioner no. 1 and respondent no. 2 as arrayed in W.P.(CRL) 2168/2018. The FIR was registered under sections 307/34 IPC.

(2.) The learned counsel appearing on behalf of the petitioners submits that the aforesaid case was registered on the complaint of respondent No.2, consequent upon certain matrimonial and domestic disputes having arisen between the parties pursuant to her marriage with the petitioner No.1. However, the parties have settled their disputes by way of a Memorandum of Understanding dated 09.07.2018. It is agreed between the parties that the complainant and the petitioners will live together peacefully and amicably. Consequent thereto, the petitioner No.1-husband and respondent No.2-wife in W.P.(CRL) 2168/2018 are cohabiting together as a married couple for the last six months. Ms. Nandita Rao, the learned ASC for the State submits that the complainant has specifically stated that she does not wish to pursue her complaint against her in-laws any further. The complainant has been blessed with a child and the couple shall make every endeavour to continue the harmony.

(3.) Respondent No.2 is present in the Court and has been duly identified by the Investigating Officer of the case. She does not dispute the submissions made by the learned counsel for the petitioners and submits that she and petitioner No.1 in W.P.(CRL) 2168/2018 are living together happily as husband and wife as they have resolved all their disputes. She prays that to restore cordiality amongst the parties, proceedings arising out of FIR in question be brought to an end.