DINESH CHAHAL Vs. STATE BY DABRI POLICE STATION

JUDGEMENT

(1.) Present petition has been filed for quashing FIR No.424/2016, registered at Police Station Dabri under Ss. 498A/406/34 IPC. The FIR was lodged on the statement of respondent No. 2./complainant against the petitioners.

(2.) Respondent No.2 is present in person. She states that she was married to the petitioner No.1/husband Dinesh Chahal on 24/11/2012. A girl child namely baby Ojasvi was born on 28/8/2013. Respondent No.2 submits that she has been residing separately since 2014. It has been stated that the decree of divorce has already been granted by the Court of learned Additional Principal Judge, Family Court, Gurugram on 2/4/2019. The parties have reached on a settlement on the following terms and conditions:- (a) The respondent shall pay/deposit a total sum of Rs, 10,00,000/- (Rupees ten lac only) towards full and final settlement in respect of present case as well as above-mention connected case by way of demand/deposit which shall be paid as under -

(3.) Both the parties submit that the terms and conditions have duly been complied with.