MAYANK JAIN & ANR. Vs. STATE & ORS.

JUDGEMENT

(1.) This is a petition for quashing of FIR No. 183/2008 under Sections 498A/406/ 313/34 IPC registered at PS Vivek Vihar, New Delhi on the complaint of Respondent No. 2. The complainant/Respondent No. 2 Ms. Poonam Jain is present in person and is identified by her counsel. She states that the Petitioners and Respondent No. 2/Complainant have entered into a Compromise. In terms of the settlement, marriage between the Petitioner No. 1 and Respondent No. 2/complainant has been dissolved by a decree of divorce by mutual consent on 24.4.2010. As part of full and final settlement of all the claims of the Respondent No. 2, the Petitioner No. 1 has paid Rs. 18 lakhs out of which Rs. 13 lakhs have already been paid to her and remaining amount of Rs. 5 lakhs have been paid today in Court by way of a pay order bearing No. "000191 dated 28.02.2012" in the sum of Rs. 5 lakhs drawn at Ramgarhia Co-operative Bank Ltd., Shanti Nagar, Main Road, Tri Nagar, Delhi. She further states that in view of the settlement between the parties, she does not want to pursue the abovementioned FIR and the proceedings pursuant thereto.

(2.) In view of the fact that the parties have amicably resolved their differences of their own free will, volition and without any coercion and no useful purpose will be served in continuance of the proceedings, rather the same would create further acrimony between them, it would be in the interest of justice to quash the abovementioned FIR and the proceedings pursuant thereto. There is no legal impediment in quashing the FIR in question.

(3.) Consequently, FIR No. 183/2008 under Sections 498A/406/313/34 IPC registered at PS Vivek Vihar, Delhi and proceedings pursuant thereto are hereby quashed.