SARIKA SAXENA Vs. STATE

JUDGEMENT

(1.) CRI.M. No. 1814/2002 in Crl.lvL'(M) No. 397/2002 Having heard the parties counsel, applicants who are also the accused in F.I.R. No. 44/2002, are allowed to be impleaded as petitioners 3 to 8. Amended memo of parties stand filed alongwith the application. CRI.M. (M) No. 397/2002.

(2.) CRI.M. (M) No. 397/2002 In this petition filed under Section 482 Cr.P.C., it is alleged that petitioner No.1 was married to petitioner No.2 on 11th October, 2000. Due to temperamental differences, both of them started residing separately w.e.f. 26th January, 2001. Petitioner No.1 lodged FIR No.44/2002 under Section 406/498-A IPC with PS Malviya Nagar. It is further alleged that pursuant to settlement reached on 27th January, 2002, petitioner No.2 agreed to pay a total sum of Rs.1,10,000/-"to petitioner No.1- towards full and final settlement of all her claims including permanent alimony and out of this amount, a sum of Rs. 60.000/- has been paid to petitioner No.1 in divorce proceedings. It was prayed that said FIR may be quashed.