SHIV SHANKAR & ORS. Vs. STATE & ORS.

JUDGEMENT

(1.) LD . counsel for the petitioner submits that FIR No.90/05 was registered on 09.03.2005 under Sections 498A/406/34 Indian Penal Code, 1860 at PS Gandhi Nagar against the petitioner No.1 (husband) and his relatives petitioner Nos.2 to 4.

(2.) FURTHER submits that vide settlement dated 22.01.2010 respondent No.2 Anuradha Verma D/o Kanhaiya Lal has settled all the issues qua aforesaid FIR and that she does not want to pursue the case further. In addition, decree of divorce dated 06.09.2010 has been issued on mutual consent.

(3.) SHE further states that she has received the entire amount as per the settlement. She does not want to pursue the case further. She has no objection if the aforesaid FIR is quashed.