ANEESH GUPTA Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) This petition under Sec. 482 Cr.P.C. has been filed for quashing of FIR No.003/2016 for offences under Ss. 406/498A/354/377/34 IPC, registered at Police Station Crime Women Cell, Nanak Pura and the proceedings emanating therefrom.

(2.) The principal ground on which the petition has been filed is that the respondent No.2/complainant has settled all her disputes amicably with the petitioners. The settlement was arrived at between the parties on 18/9/2021. Copy of the settlement dtd. 18/9/2021 is annexed with the petition (Annexure P-2, of the paperbook).

(3.) As per the settlement dtd. 18/9/2021, it is agreed between the parties that husband/petitioner no.1 shall pay lump sum amount of Rs.74,00,000.00 to the wife/respondent no.2 as full and final settlement towards all claims, Stridhan, child maintenance, compensation, permanent alimony and child care maintenance towards past, present and future. The respondent no.2 shall invest out of the aforesaid sum, Rs.10.00 lacs in the name of the minor for his benefit till he attains the age of majority.