Dhruv Chand and Others vs State and Another

Sunil Gaur, J.—Petitioner No. 1 is the husband and petitioner No. 3 is mother- in-law of the complainant. They are present in person. Mr. Anuj Kumar Garg, learned Counsel for all the eight petitioners states that he has instructions from all the petitioners to submit on their behalf.

Petitioner-Husband Dhruv Chand has filed an affidavit dated 4th April, 2007 on record that he has amicably settled this matter with the complainant. Correspondingly, complainant Smt. Sangeeta has also filed an affidavit of the even date stating likewise.

On the complaint of Ms. Sangeeta, FIR No. 384/2003 under Sections 498A/406/34, IPC was registered at P.S. Badarpur, New Delhi against the petitioners herein.

It is not disputed before me that petitioner No. 1 and the complainant have obtained divorce by mutual consent. A copy of the decree of divorce has also been placed on record.

Respondent No. 2 Ms. Sangeeta is present in Court and she has been identified by ASI Girraj Singh, Investigating Officer of this case and complainant present in Court states that she has no objection to the quashing of the FIR of this case.

Having regard to the facts that the parties have compromised and have settled their disputes, I see no purpose for allowing the proceedings pending in the Court of Ms. Rubi Alka Gupta, MM, New Delhi to continue. Resultantly FIR No. 384/2003 under Sections 498A/406/34, IPC registered at P.S. Badarpur, New Delhi is quashed and so proceedings arising there from.

In the light of above decision, the petition stands disposed of. A copy of this order be given Dasti to both the sides.