MAHABIR PRASAD SHARMA Vs. STATE OF HARYANA

JUDGEMENT

(1.) PETITIONER No. 3 Umesh Kumar Sharma was married to Suman Lata. Petitioners 1 and 2 are parents of Petitioner No. 3. Petitioners 4 and 5 are maternal uncle and aunt of petitioner No. 3. The marriage of petitioner No. 3 was solemnized on 6.3.1992. There was non -compatibility. Respondent No. 2 filed a complaint with respect of offences punishable under Sections 406/506 and 498 -A I.P.C. The petitioners seek quashing of the same.

(2.) NOTICE was issued to the respondent Learned counsel for repondent No. 2, Mr. Ashok Jindal admitted that the matter as such has been settled and all dowry articles have since been returned. He also stated that there is no grievance against the petitioners. Reliance further has been placed on the judgement of the learned Additional District Judge, Narnaul wherein it has been recorded that all dowry articles have since been returned and further that she will not claim any maintenance. When parties have arrived at a settlement and it is basically an offshoot of the matrimonial/domestic dispute, it would be appropriate that the proceedings are quashed because little good result would be ensued by allowing such proceedings.

(3.) FOR those reasons, the proceedings arising out of F.I.R. No. 357 dated 11.9.1994 registered at Police Station Sadar, Narnaul are quashed. Petition allowed.