RADHEY SHYAM Vs. STATE OF HARYANA

JUDGEMENT

(1.) RADHEY Shyam and others by means of this criminal miscellaneous under Section 482, Cr.P.C. seek quashing of the FIR No. 169 dated 8.4.1990 registered at Police Station City Sirsa, under Section 406/498A, IPC.

(2.) THE FIR was registered on the basis of an application moved by respondent-2 Smt. Madhu Bala, making allegations against the petitioners about the demand of dowry and ill-treatment and breach of trust with respect to Istridhan.

(3.) THE leaned counsel for the petitioner has today placed on record a copy of judgment and decree passed by the Additional District Judge, Ferozepur, dissolving her marriage with Suman Kumar Mittal, petitioner 6 by mutual consent. Three demand drafts for Rs. 60 000/- were given to the respondent in consideration of dowry articles and maintenance. The learned counsel has also placed on record an affidavit of respondent-2 wherein payment and receipt of Rs. 60,000/- by three demand drafts is admitted and an undertaking was also given to withdraw proceeding under Section 125, Cr.P.C. and giving up the right to pursue the case arising out of the impugned FIR as also the suit for injunction, restraining Suman Kumar from contracting any other marriage.