MUNNA KHAN & ORS Vs. STATE & ORS.

JUDGEMENT

(1.) LEARNED counsel for petitioners submit that vide FIR No. 217/2005 dated 31.05.2005 a case under Section 498A/406/34 Indian Penal Code, 1860 was registered against the petitioners at police station Mansarover Park, Delhi on the complaint of respondent No. 2.

(2.) HE further submitted that vide settlement dated 09.06.2011, between the parties arrived at Delhi Mediation Centre, Karkardooma Courts, Delhi, the petitioner No. 1 had agreed to pay Rs. 20,000/ - to the respondent No. 2/complainant as full and final settlement. Out of which an amount of Rs. 10,000/ - had already been paid to her and cash amount of Rs. 10,000/ - is being paid to her today in the Court. Same has been accepted by respondent No. 2 without any protest.

(3.) RESPONDENT No.2 present in the Court with her counsel Mr. Abdul Rauf, who duly identifies her as respondent No.2. In addition, she has also been identified by IO of the case SI Ram Niwas.