ASLAM Vs. STATE

JUDGEMENT

(1.) Vide order dated 30.09.2011, the following order was passed:-

(2.) Respondent No. 2/Nazmin D/o Mohd. Ali, R/0 House No. N-76/75, Dhobi Ghat, Om Nagar, Rana Pratap Bagh, Delhi is personally present in the court today. She has been duly identified by her counsel, Mr. Samar Vijay Singh, Advocate and IO of the case, SI Vijay Kumar, P.S. Bharat Nagar.

(3.) Ld. Counsel for respondent no. 2 submits on instruction from her that she has settled all her claims and issues qua the aforesaid FIR vide compromise deed dated 01.05.2011 for a total sum of Rs.2Lacs and her marriage has been dissolved vide pronouncement of Talak as per Muslim rites and customs. Consequently, she does not want to pursue the case further and she has no objection if the FIR is quashed.