PRAMOD BHATIA Vs. STATE

JUDGEMENT

(1.) The present petition is filed by the petitioners under Section 482 of the Cr.PC praying inter alia for quashing of FIR No. 5/2008, lodged by respondent No. 2, the wife of petitioner No. 1 and daughter-in-law of petitioner No. 2 under Sections 498A/406/34 IPC, registered with Police Station: Hari Nagar.

(2.) It is stated in the petition that the marriage of petitioner No. 1 and respondent No. 2 was solemnised on 02.04.2001. There is no child from out of the wedlock. Due to irreconcilable differences, the parties are living separately since 03.08.2007. Initially, petitioner No. 1 filed a petition under Section 13(1)(i)(a) of the Hindu Marriage Act in September, 2007. However, subsequently the parties arrived at a settlement in terms of which they filed a joint petition for seeking divorce by mutual consent, which was allowed vide judgment and decree dated 26.03.2010. Prior to the joint petition filed for divorce by mutual consent, in the proceedings initiated by petitioner No. 1 for divorce against the respondent No. 2, with the intervention of the Court, the parties arrived at a negotiated settlement in terms of which, it was agreed that apart from the sum of Rs. 2 lacs paid by the petitioners to the respondent No. 2 at the time, when they applied for seeking regular bail from the concerned Court, the petitioners shall pay a sum of Rs. 1,05,000/- to the respondent No. 2 as full and final settlement of all her claims against them. While a sum of Rs. 55,000/- is stated to have been paid before the learned Principal Judge, Family Courts, as recorded in the order dated 26.03.2010, a demand draft for a sum of Rs. 50,000/- bearing No. 284329 dated 07.07.2010 drawn on Punjab & Sindh Bank, Moti Nagar Branch, in favour of respondent No. 2 is handed over by the counsel for the petitioners to the respondent No. 2.

(3.) Respondent No. 2, who is present in Court and identified by the counsel for the petitioners, states that she has no further claim left against the petitioners and has no objection to quashing of the aforesaid FIR as all disputes between the parties stand amicably settled. Learned APP for the State also states that in view of the settlement arrived at between the parties, she has no objection to the prayer made in the present petition being allowed.