ASHWANI KUMAR Vs. STATE

JUDGEMENT

(1.) This petition has been filed under Section 482 Cr.P.C. for quashing of FIR No.135/2012, dated 03.05.2012 registered under Section 498- A/323/342/506 IPC at Police Station Vasant Kunj on the ground that the disputes between the petitioner and the complainant, who is arrayed as respondent No.2 has been settled. A copy of the Settlement Agreement that has been executed on 19.11.2013 before the Delhi Mediation Centre, Rohini District Court, Delhi between the petitioner and the second respondent, has also been annexed to this petition. The parties have settled their disputes on the following terms:

(2.) It is stated that towards implementation of the aforesaid settlement, the parties have approached the Family Court under Section 13 (B) (2) of the Hindu Marriage Act, 1955 seeking divorce by mutual consent and the same has been decreed on 28.05.2014. Further, that the complainant, Smt. Priya, has already received a sum of Rs.75,000/-, and the remaining amount of Rs.25,000/- has been handed over to her in cash today in Court. No other litigation or complaint is stated to be pending between the parties. The affidavit of the complainant has also been annexed to this petition. The complainant also confirms having executed this affidavit, and states that she does not wish to pursue the matter any further; and that she has received all the amounts; and also prays that the proceedings, which are the subject matter of the aforesaid FIR, and the FIR itself, be quashed as prayed for in the petition.

(3.) Issue notice.