SATBIR SINGH Vs. STATE

JUDGEMENT

(1.) Quashing of FIR No. 99/2018, under Section 363 IPC, registered at police station Kapashera, Delhi is sought on the basis of Affidavit of 5th March, 2019 of respondent No.2 and on the ground that misunderstanding which led to registration of the FIR, now stands cleared between the parties.

(2.) Mr. M.S. Oberoi, learned Additional Public Prosecutor for respondent-State accepts notice and submits that respondent No.2, who is the first-informant/complainant of FIR in question and prosecutrix, who is daughter of second respondent and wife of petitioner, are present in the Court and they have been identified to be so, by ASI Kamal Singh on the basis of identity proof produced by them.

(3.) Prosecutrix, who is wife of petitioner and daughter of second respondent, submits that she had gone with petitioner of her own sweet will and married him and there was no force or compulsion by petitioner for marrying him and that respondent No.2, who is her father, has forgiven them and has arranged her marriage with petitioner as per their customs and rituals.