RAVNEET SINGH Vs. STATE

JUDGEMENT

(1.) The second respondent was married to the first petitioner as per Sikh rites and ceremonies on 23.01.2015. The marriage ran into rough weather, the second respondent raised allegations of she having been subjected to cruelty and deprived of her stridhan, first information report (FIR) no.1307/2015 having been registered on 19.09.2015 by police station Hari Nagar on her complaint involving offences punishable under Sections 498-A/406/34 of Indian Penal Code, 1860 (IPC), the case being directed against her husband (first petitioner), his father (second petitioner), his mother (third petitioner), his uncle (fourth petitioner), and wife of the said uncle (fifth petitioner). On conclusion of the investigation, police filed report under Section 173 of the Code of Criminal Procedure, 1973 (Cr. PC) on which cognizance was taken, the said matter being pending on the file of the Metropolitan Magistrate.

(2.) The parties, however, have entered into an amicable resolution by executing a compromise-cum-settlement deed dated 31.01.2019 on the strength of which the present petition has been moved before this court invoking its inherent power and jurisdiction under section 482 Cr.PC seeking quashing of the proceedings arising out of the aforementioned FIR.

(3.) The notice was issued to the respondents on the petition on the last date pursuant to which the first respondent/State has filed status report confirming the contentions that the parties have rejoined and are living together as husband and wife in the matrimonial home.