LAWS(DLH)-2018-10-317

POOJA SINGH Vs. STATE OF NCT & ORS

Decided On October 23, 2018
POOJA SINGH Appellant
V/S
State Of Nct And Ors Respondents

JUDGEMENT

(1.) Crl.M.A.32420/2018 (exemption) Exemption is allowed subject to all just exceptions. 1. Petitioner seeks quashing of FIR No.127/2012 under Sections 498A/406/34 IPC, Police Station Crime (Women) Cell, Nanakpura, based on a settlement.

(2.) The petitioner, who is the complainant, has filed this petition contending that she has reconciled her disputes with her husband and his family, who are arrayed as respondent Nos.2 to 5 and has started residing together with them.

(3.) Petitioner is present in Court in person and is represented by counsel. She submits that in case the subject FIR continues, it may cause disruption to her family life once again and, as such, she has approached the Court seeking quashing of the subject FIR.