BALA KRISHNA NARAYANA,J. - (1.) HEARD learned Counsel for the applicants and learned AGA for the State. The present application under section 482 Cr.P.C. has been filed by the applicants with the prayer to quash the charge-sheet No. 79 of 2009 submitted against the appli­cants. The application is supported by affi­davit of opposite party No. 2/complainant Jyoti Dhuria in which she has stated that the dispute between her and her husband Suneel Kumar alias Pappu has been settled and she has no intention to continue any further with the criminal case which has been registered against her husband and his family members on the basis of FIR lodged by her.
(2.) JYOTI Dhuria also appeared in per­son before this Court. She has been identi­fied by Sri Rajpsh Kumar Gupta, learned Counsel for the applicants. She stated be­fore the Court that matrimonial dispute between her and her husband has been settled and she does not want to prosecute him or any of his family member any fur­ther. In view of the above, the proceed­ings of Criminal Case No. 4095 of 2009 are quashed. The application stands disposed of accordingly. Application Allowed,;