SAVITHRI GUPTA Vs. STATE

JUDGEMENT

(1.) THIS O. P. has been filed by the petitioner/accused No. 2 to quash the First Information Report in Crime No. 207 of 2004 pending before the C-5, Kothawalchavadi Police Station, Chennai.

(2.) THE brief facts of the case are as follows: the complainant Mrs. Sunitha Gupta, the complainant, lodged a compliaint with the respondent-police on 8. 5. 2004, based on which, a First Information Report in Crime No. 207 of 2004 for the alleged offences under Sections 341, 427 and 307, I. P. C. was registered against the mother-in-law of the complainant and the second wife of the complainant's husband.

(3.) A perusal of the records would show that various proceedings were pending between the parties before the District Court, Family Court and the High Court. Now, the complainant Mrs. Sunitha Gupta and her husband Pramendra Gupta have settled among themselves, all their disputes. They have filed an application for divorce on mutual consent in H. M. O. P. No. 2063 of 2004 and divorce was granted by the Principal Judge, Family Court, Chennai. Crl. M. P. No. 9881 of 2004, the petition filed by the complainant to clarify the order dated 22. 4. 2004 in Crl. O. P. No. 14275 of 2004 so as to give adequate protection to the petitioner to take back her belongings from her matrimonial home was withdrawn by Smt. Sunitha Gupta on the ground that the matter has been settled between herself and her husband. The complainant's husband has married another woman, who is the second accused in the said case.