SALEEMUDDIN Vs. STATE

JUDGEMENT

(1.) Learned Counsel for the parties pray that the statements ofhusband and wife may be recorded. Let their statements be recorded.

(2.) Heard the Counsel for the parties.

(3.) Briefly stated, the material facts are as under :Petitioner No. 1, Saleemuddin was married to complainant/respondent No.2, Najma Naaz, on 23/03/1987 according to Muslim Law. Two children wereborn out of the wedlock. However, some differences and misunderstanding arosein the family. Najma Naaz, wife, lodged an FIR No. 171/91 under Sections 498-A/406, Indian Penal Code with the Police Station Chandi Mahal, Delhi. Other petitioners are brothersand sisters of petitioner No. 1, Saleemudin. There has been inter se fights among thetwo families. Recently on intervention of elderly and respectable people of the areathe families of petitioner No. 1 and respondent No. 2 sat down and decided to endthe bitterness and to live in peace in future. Pettioner No. 1 and respondent No. 2accordingly agreed to live together for their own betternemnt and for the betterment of their children. The family would respect her and everybody shall makeconscious effort to live together in peace. The petitioner shall give all legitimaterights to the wife and children and respondent No. 2 on her part shall also give loveand respect to all. It is notable that respondent No. 2 is living with her husbandSaleemuddin for quite some time. She also appears to be happy. She prays that hermarriage may be saved. This Court has been assured by petitioner Saleemuddinthat he would try his level best to keep his wife happy and would not give her anyoccasion to approach either the police or the Court. He also prays that his family lifemay be saved, for he has got two growing children, namely. Master Anwar andBaby Gulnaz. Children of the parties are also present. Hence, in order to save themarried life of the couple and to avoid unnecessary bitterness and to promote theends of justice this petition has been filed under Section 482 of the Cr.P.C., 1973 forquashing the said FIR as well as the proceedings relating thereto.