PRAVEEN KISHWAN Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) Learned counsel for the petitioners submits that vide FIR No. 428/2007 dated 16.08.2007 a case under Section 498A/406/34 Indian Penal Code, 1860 at police station Sarojini Nagar, Delhi was registered against the petitioners on the complaint of respondent No. 2.

(2.) Learned counsel for the petitioners further submits that a settlement has been arrived at between the parties and consequent thereto, they have decided to dissolve the marriage of petitioner No. 2 and respondent No. 2 on a total payment of Rs. 5.0 lacs. Therefore, she is no more interested in pursuing her case further.

(3.) Respondent No. 2 is present with her learned counsel Mr. S.S. Bhatia, who identifies her. Learned counsel on instructions from respondent No. 2, submits that all the issues qua the present FIR has been settled. She has no objection, if the present FIR is quashed, provided the petitioner No. 1, in case he resigned from his job or opts for VRS or otherwise cession of the employment, his retiral/service benefits shall be given to the respondent No. 2 for maintaining minor child, in the manner, as agreed between the parties.