K JAIKRISHNAN Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) THESE petitioners seek quash of investigation in Crime No. 8 of 2009 on the file of the first respondent police. The first petitioner is the son of the petitioners 2 & 3. The first petitioner married the 2nd respondent / defacto complainant on 20.01.2008. The marriage was a short lived affair and the couple parted ways on 04.05.2009. Subsequently, the second respondent lodged a complaint against the petitioners on 07.05.2009 under Section 498(A), which came to be registered in Crime No. 8 of 2009 on the file of the first respondent. Now, the parties have entered into compromise and the marriage was dissolved by mutual consent under Section 13(b) of the Hindu Marriage Act. The defacto complainant had then agreed to withdraw the complaint.

(2.) LEARNED counsel for the second respondent confirms the above position. Following the decision of the Hon'ble Apex Court in B.S. Joshi and others Vs. State of Haryana and another (2003 Supreme Court Cases (Cri) 848) , wherein the Apex Court has held that "The special features in such matrimonial matters are evident. It becomes the duty of the court to encourage genuine settlements of matrimonial disputes."