Sawan Kumar vs State of Haryana and another

Paramjeet Singh, J.—Present petition has been filed u/s 482 Cr.P.C. for quashing of FIR No. 83 dated 12.02.2009, under Sections 498-A, 406, 323, 506, 120-B IPC, registered at Police Station City Bhiwani, District Bhiwani, along with consequential proceedings, arising out of it. Learned counsel for the parties, on instructions from Sawan Kumar (petitioner) and Pooja (respondent No. 2), who are present in Court today, states that they are residing together and living happy married life. Matrimonial dispute has been resolved between the parties. Learned counsel for the parties further state that respondent No. 2 would have no objection, if the present FIR along with consequential proceedings, arising out of it, are quashed, rather pendency of these proceedings may hinder the now peaceful married life of the parties.

Learned counsel for the parties have also handed over two separate affidavits dated 18.09.2012 of the petitioner and respondent No. 2 to the above effect, which are taken on record.

Consequently, in view of affidavits dated 18.09.2012 and keeping in view the law laid down by the Hon''ble Apex Court in the case of Madan Mohan Abbot vs. State of Punjab, 2008 (2) RCR (Cri) 429, by the Full Bench judgment of this Court in the case of Kulwinder Singh and others vs. State of Punjab and another, 2007 (3) RCR (Crl.) 1052, no useful purpose would be served in prolonging the litigation. Present petition is allowed. FIR No. 83 dated 12.02.2009, under Sections 498-A, 406, 323, 506, 120-B IPC, registered at Police Station City Bhiwani, District Bhiwani, is hereby quashed and all the criminal proceedings arising out of the said FIR also stand quashed.