HONEY TULI Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) The third respondent was married to the first petitioner as per Hindu rites and ceremonies on 25.11.2003 and, from out of the said wedlock two children, both daughters, took birth. The third respondent by her complaint submitted in May, 2016, however, leveled certain allegations including of cruelty on the part of the husband and other relatives, this having led to registration of first information report (FIR) No.270/2016 by Police Station Dwarka, North for investigation into offence under section 498-A of the Indian Penal Code, 1860 (IPC). It appears that in the course of investigation, offences under sections 323/354/498A/34 IPC were also taken note of and investigation was carried out on said lines.

(2.) The status report dated 25.03.2019 of SHO Police Station Dwarka North indicates that the investigation has since been concluded and a report (charge sheet) under section 173 of the Code of Criminal Procedure, 1973 (Cr.P.C.) was presented, on which the concerned Metropolitan Magistrate took cognizance and issued process. The said criminal case is directed against the husband (first petitioner), his brother (second petitioner), wife of the said brother (third petitioner), his mother (fourth petitioner) and cousin brother of the third respondent herself (fifth petitioner).

(3.) It is stated that with the intervention of certain elders in the family and other well-wishers, the parties resolved to end the dispute amicably and in terms of the same the third respondent has agreed and rejoined the husband and rest of the matrimonial family. It is further stated that she has been living happily with the husband and other members of the family since March 2018. On the basis of this settlement, the present petition was brought before this court invoking the inherent jurisdiction of this court under section 482 Cr.P.C. for the criminal case to be brought to an end.