VIJAY Vs. STATE

JUDGEMENT

(1.) LEARNED counsel for petitioner submits that vide FIR No.454/2008 dated 26.08.02008 case under Section 498A/406/34 IPC was registered against the petitioner on the complaint of respondent No.2 at police station Sangam Vihar, New Delhi.

(2.) HE further submits that vide compromise dated October, 2009 both the parties settled their issues and marriage between the petitioner and respondent No.2 has been dissolved by mutual consent divorce vide decree dated 16.05.2011. The total payment of Rs. 2.25 lacs as agreed between the parties had already been paid to respondent No.2. Pursuant thereof, respondent No.2 is not interested in pursuing her case and present FIR may be quashed.

(3.) MR .Navin Sharma, learned APP for State on instructions submits that after framing of charge against the petitioner, matter is pending for recording prosecution evidence before learned Trial court.