YATISH KUMAR Vs. STATE

JUDGEMENT

(1.) Learned counsel for the petitioner submits that the FIR No.856/2005 was registered under Sections 498A/406/34 IPC with Police Station Rajouri Garden. He further submits that after framing the charge, the case is fixed for prosecution evidence.

(2.) Learned counsel for the petitioner submits that qua the aforesaid FIR, the respondent No.2-Smt. Lalita, daughter of late Shri Prem Chand R/o. House No.896 4 Storey houses Near Holy Child Public School, Tagore Garden Extension, Rajouri Garden has arrived at a settlement with the petitioner No.1-Mr. Yatish Kumar, her husband, who has agreed to give custody of the twin sons and also pay a sum of Rs. 5 lacs, out of which Rs. 2.5 lacs has already been paid to respondent No.2 at the time of first motion, which was granted on 8 th June, 2011.

(3.) The respondent No.2 does not deny this fact. She further submits that as per the settlement between the parties, they have agreed to get the FIR quashed and thereafter move for the second motion.