LAWS(DLH)-2012-3-733

SHIV KUMAR & ORS. Vs. STATE & ORS.

Decided On March 28, 2012
Shiv Kumar and Ors. Appellant
V/S
State And Ors. Respondents

JUDGEMENT

(1.) VIDE the instant petition, the petitioners have sought quashing of FIR No. 361 dated 15.06.2002 registered at P.S. Model Town, under Sections 498A/406/34 Indian Penal Code, 1860 and all the consequential proceedings emanating therefrom against the petitioners on the complaint of respondent No. 2/complainant. Further submits that vide Settlement dated 24.08.2009, respondent No. 2/complainant has settled all the issues qua the above mentioned FIR against the petitioners for a total sum of Rs. 1,72,500/ - .

(2.) FURTHER submits that vide an exparte decree, divorce has been granted in favour of respondent No. 2.

(3.) LD . counsel for respondent No. 2 on instructions submits that she has settled all the issues qua the above mentioned FIR and has received entire settlement amount, therefore, she is no more interested to pursue the case. She has no objection if the FIR is quashed.