MANISH NAGPAL Vs. STATE

JUDGEMENT

(1.) Learned counsel for parties jointly submitted that vide FIR No.51/2010 dated 14.02.2010 a case under Section 498A/406/34 Indian Penal Code, 1860 was registered against the petitioners at police station, Keshav Puram, Delhi, on the complaint of respondent No.2.

(2.) It is further submitted that vide settlement dated 26.03.2011 arrived before learned Judge-1, Family Court, Rohini, Delhi, respondent No.2 has settled all the disputes qua the aforementioned FIR with the petitioners. As per the settlement, petitioner No.1 had agreed to pay a sum of ' 5.50 Lacs to respondent No.2. Out of which a sum of ' 4.00 Lacs had already been paid and the balance amount of ' 1.50 Lacs is being paid today in the Court, vide draft No.002280 dated 04.01.2012 drawn on ICICI Bank in favour of respondent No.2, which has been accepted by respondent No.2 without any protest.

(3.) Learned counsel for parties further submitted that since the respondent No.2 has settled all the disputes qua aforementioned FIR and agreed amount of ' 5.50 Lacs has been received by her, therefore, FIR in the instant matter may be quashed.