PRADEEP SHARMA Vs. STATE

JUDGEMENT

(1.) Respondent No.2 is served and is present in Court. She is duly identified by the IO/ASI Ram Bhav.

(2.) The present petitions have been filed by the petitioners under Section 482 Cr.PC praying inter alia for quashing of FIR No.204/2009 lodged by the respondent No.2, wife of petitioner No.1, registered under Sections 498A/406 IPC and FIR No.234/2008 registered under Section 316/34 IPC at Police Station: Jahangirpuri. Quashing of the FIRs is sought by the petitioners on the basis of a compromise arrived at between the parties before the Mediation Centre, Rohini District Court, Delhi on 16.07.2009. In accordance with the terms of the settlement arrived at between the parties, as recorded before the Mediator, the petitioners are liable to pay a sum of Rs.2 lacs to the respondent No.2, which amount has been duly received by the respondent No.2, as confirmed by her in the Court. It is stated by the parties that upon receipt of the aforesaid amount, nothing further is due and payable by the petitioners to the respondent No.2 and that all other disputes pending between the parties also stand settled. It is further stated that the divorce between the parties by mutual consent has duly taken place in terms of the order dated 12.04.2010, passed by the concerned court.

(3.) The respondent No.2 therefore states that she has no objection to quashing of the aforesaid FIRs. Learned APP for the State also states that in view of the settlement arrived at between the parties, he has no objection to the quashing of the FIRs.