SANJAY JAIN & OTHERS Vs. STATE & ANOTHER

JUDGEMENT

(1.) VIDE the instant petition the petitioners have sought quashing of FIR No. 43/2005 registered at P.S. Preet Vihar, under Sections 498A/406/34 Indian Penal Code, 1860 and all the consequential proceedings emanating therefrom. Further submits that vide Compromise Deed dated 18.01.2005, respondent No. 2/complainant has settled all the issues qua the above mentioned FIR against the petitioners for a total sum of Rs. 5,50,000/ - , which she has already received.

(2.) FURTHER submits that vide decree dated 31.01.2011, an ex -parte divorce has been granted in favour of respondent No. 2, thereafter she has remarried.

(3.) RESPONDENT No. 2 submits that she has settled all the issues qua the above mentioned FIR and has received entire settlement amount. Thus, she is not more interested to pursue the case. Therefore, she has no objection if the FIR is quashed.