RAJ KUMAR TULLY Vs. STATE OF PUNJAB

JUDGEMENT

(1.) RAJ Kumar Tully, his wife Neelam, his son Rohit Tully and daughter Renu Bala and one Jagdish Kumar-petitioners herein are seeking quashing of FIR No. 46 dated 21.3.2004, under Sections 406, 498-A, 506, 313 IPC, registered at police station Division No. 6, Ludhiana.

(2.) PURSUANT to notice, respondents have put in appearance. State of Punjab has not filed any reply. However, respondent No. 2 has filed short reply by way of affidavit. She is otherwise present in the Court and has been identified by her counsel Shri V.S. Rana, Advocate. I need not enter into detailed discussion as the matter now stands amicably settled between the parties in which both the sides have buried all their disputes and respondent No. 2 has gladly joined the company of petitioner No. 3. She makes an oral statement before me that she is presently staying with petitioner No. 3 and is quite happy. She then states that she has no objection if the present FIR is quashed against the present petitioners.

(3.) IT is worth mentioning here that the petitioners are also booked for offence punishable under Sections 313, 506 alongwith Sections 406, 498-A IPC. However, for the purpose of quashing of the present FIR, the view taken by this Court in Smt. Sobha Mehra and another (supra) squarely covers the case of the petitioners.