- (1.) Present petition has been filed with the prayer to quash the entire proceedings of Case No.509 of 2009, (State Vs. Vikas Bansal & others), arising out of Crime No.203 of 1998, under Sections 498A, 323, 504 IPC and 3/4 of Dowry Prohibition Act, P.S. Nauchandi, District Meerut, pending before the learned Addl. C.J.M., Court No.4, Meerut.
(2.) Learned counsel for both the parties are present. Applicant no.1 Vikas Bansal (husband) and Smt. Taru Bansal (wife), daughter of opposite party no.2 are present in court in person. Applicant no.1 Vikas Bansal (Husband) has been identified by Sri Vikash Singh, Advocate and Smt. Taru Bansal (wife) has been identified by Sri Vipin Kumar, Advocate.
(3.) Both husband and wife have informed the court that they have settled their dispute amicably and residing jointly for last four years and now there is no dispute remained between them. A joint affidavit has also been filed by both husband and wife in which it has been stated that they are living happily together and they amicably settled their dispute and want to withdraw the present petition also. Hence the proceedings of the present matter before the Court below may be quashed.;