RAVINDER KUMAR & ORS Vs. STATE & ANR

JUDGEMENT

(1.) This petition under Section 482 Cr.P.C. seeks quashing of FIR No.260/2012 registered at police station Minawali Nagar under Sections 498-A, 406, 34 IPC on 18.10.2012, on the ground that the parties have settled the matter amongst themselves.

(2.) Issue notice.

(3.) It is stated that the FIR came to be lodged as a result of certain matrimonial disputes consequent upon the marriage of the complainant with the first petitioner Ravinder Kumar. At that time, the complainant was also staying with the family of the first petitioner, who are also arrayed as petitioners 2 to 5. It is stated that the complainant and the petitioner No.1 have since moved a petition under Section 13 (B) (2) of the Hindu Marriage Act being HMA No.471-B/14, which has been duly decreed by the Family Court on 20.02.2014. A copy of the judgment and decree in that matter has also been annexed to this petition. Before that court, the parties are also stated to have given their statement, and terms thereof have been duly recorded in the said judgment dated 20.02.2014. In terms of the said settlement, the complainant was to receive a sum of Rs.1 lakh in all. Out of this amount, the outstanding amount of Rs.40,000/- has been handed over to the complainant in Court today. The complainant approbates the settlement and states that she does not wish to continue with the matter any further, and that the proceedings be closed.