@JUDGMENTTAG-ORDER
Amar Dutt, J.@mdashThrough this petition, the petitioner Sonu, son of Sukhciev Singli seeks the quashing of F.I.R. No. 20 dated 15.2.1993
registered at P.S. Etlenahad District Sirsa u/s 498A IPC at the behest of Parvinder Kaur, respondent No. 2.
2. According to the petitioner after the registration of the F.I.R. he and his wife have resolved their differences and have resumed cohabitation in
the matrimonial home. Alongwith the petition he had appended the settlement dated 23.10.1999 marked ''A'' and prayed that the petition be
accepted and the F.I.R. be quashed.
3. The wife was arrayed as respondent No. 2 and on her behalf Shri D.S. Dilillon, Advocate had put in appearance. On 1.11.2000 both the
parties were present and theirstate-ments were recorded.
4. I have heard the learned counsel for the parties and have perused the record.
5. In this case, the F.l.R. was registered against the petitioner at the behest of respon-'' dent No. 2 in consequence of the matrimonial differences
that had arisen between them. In the circumstances, that the parties have resolved their difference and according to the statements made by them
before the Court, they have resumed cohabitation, the petition has got to be accepted so as to facilitate the reconciliation between the parties and
remove any hindrance that may still exist on account of the registration of the F.l.R. Even otherwise, since no witness would be available in support
of the case, in my view, no useful purpose would be served by forcing the parties to proceed with the criminal litigation. The petition is accordingly
allowed and the F.l.R. No. 20 dated 15.2.1993 u/s 498A, I.P.C. registered at P.S. Ellenabad Sirsa alongwith the consequential proceedings
arising therefrom are quashed.
6. Petition allowed.
