Lalit Sharma And Ors. vs State Of Nct Of Delhi
2002 Latest Caselaw 358 Del

ORDER

1. Petitioners are praying for quashing of FIR No. 500/97 registered at PS Shakarpur under Sections 498A/406, IPC registered on the complaint of petitioner No. 2 his wife. It is submitted that petitioner No. 1 and his wife (P2) had resolved

their disputes and started living together and that petitioner No. 2 did not want to pursue her complaint now against any of the accused mentioned in this FIR.

2. Petitioner No. 2 (wife) was examined by the Court. She stated that she wanted to live happily with her husband (petitioner No. 1) and that she had lodged the complaint registered in FIR out of matrimonial disputes between them and had also arrayed relations of her husband (petitioners 3 to 8) as accused in that FIR. She further stated that she was withdrawing all allegations made against them. Her statement was also recorded separately.

3. Considering all this and the no objection conveyed by respondent's Counsel, FIR No. 500/97 under Sections 498A/406, IPC registered at PS Shakarpur and consequential criminal proceedings pending before the Magistrate are quashed.