Pooja and Others vs State

Suresh Kait, J.—Learned counsel for the petitioners submits that vide FIR No.90/2011 dated 08.03.2011 case u/s 498A/406/34 Indian Penal Code, 1860 was registered against the petitioner Nos. 2 to 6 on the complaint of petitioner No.1 at police station Mandawli Fazalpur, Delhi.

Further submits that the matter has been resolved between the parties. Petitioner No.1 and petitioner No.2 are living together as husband and wife. In this eventuality, petitioner No.1 does not wish to continue with present case FIR against petitioner Nos.2 to 6.

Learned APP submits that investigating into the present matter is pending, therefore, charge-sheet yet to be filed.

Petitioner No.1 is present in the Court, who has been duly identified by SI Bal Singh, police station Mandawali Fazalpur, Delhi. She submits that she has no grievance against the petitioner Nos.2 to 6 and she is living happily with petitioner No.1 and none of the petitioners are now creating any problem rather keeping her with love and affection. Therefore, she has no objection if the present FIR is quashed against her husband and in-laws.

In the circumstances, in the interest of justice, in view of settlement between petitioner No.1 and petitioner No.2, FIR No.90/2011 u/s 498A/406/34 Indian Penal Code, 1860 registered against the petitioner Nos. 2 to 6 on the complaint of petitioner No.1 at police station Mandawli Fazalpur, Delhi is hereby quashed.

Since the petitioner No.1 and petitioner No.2 are happily living as husband and wife, therefore, while quashing the FIR, I refrain in imposing any costs upon the petitioners.

Accordingly, Criminal M.C.No.3419/2011 is allowed and disposed of in above terms.