MOHD FIROZ Vs. STATE & ANR

JUDGEMENT

(1.) This petition under section 482 Cr.P.C. seeks quashing of FIR No.129/2004 registered on 25.02.2004 at police station Sangam Vihar under sections 406/498-A/34 IPC; on the ground that the matter has been settled between the complainant and the petitioner.

(2.) Issue notice.

(3.) The aforesaid FIR came to be lodged by the complainant on account of certain matrimonial and domestic disputes that arose between her and the petitioner after she had gotten married to him on 21.01.2001. It is also stated that thereafter the parties have settled the disputes before the Mediation Centre, Tis Hazari,Delhi on 24.08.2012, where the matter was referred by the court below in C.C. No.129/04. A copy of the mediation report has been also filed before this Court, which, inter alia, envisages payment of Rs.85,000/- by the petitioner to the complainant in full and final settlement of all her claims and dues.