M.N.Bhandari, J. - (1.) By this petition, a prayer is made for quashing of FIR No.115/2007, registered with Police Station Mahila Thana, Jaipur City (South) for offence under Sections 498-A, 406 and 323 IPC. Learned counsel for the petitioners submit that not only false allegations have been made but subsequently the parties have settled in their life as the petitioner Roshan Lal Agarwal as well as the complainant Payal Agarwal have re-married and are living peacefully. It was after the divorce for which the petition was filed by petitioner Roshan Lal Agarwal. No challenge to the decree of divorce was made by the non-petitioner. The aforesaid circumstances shall be taken into consideration as now any proceedings may unsettle the petitioner as well as the complainant. More so, a decree of divorce has became final.
(2.) Learned counsel for the non-petitioner complainant has opposed the prayer. It is, however, submitted that both the parties have settled in their life as they have entered in re-marriage separately.
(3.) I have considered the rival contentions.;