RAM SINGH SAINI Vs. STATE

JUDGEMENT

(1.) THIS is a petition filed under Section 482 Cr.P.C. seeking quashing of FIR No. 132/2009 under Sections 498 -A/406/34 IPC registered at Police Station Samaipur Badli on 17th June, 2009 on the ground that the parties have amicably settled the matter. Issue notice.

(2.) PETITIONER as well as complainant/respondent No. 2 are present in person, and are identified by IO/ASI Jai Parkash, Police Station Badli.

(3.) ON 8th August, 2014, petitioners and the complainant have entered into a compromise; the terms of which has been reduced into writing, copy whereof is also annexed with this petition, whereby, the petitioners have agreed to pay a sum of Rs. 2,00,000/ - to the complainant. Out of this amount complainant is stated to have already paid a sum of Rs. 1,40,000/ - and the remaining amount of Rs. 60,000/ - has been handed over to the complainant in the court today by way of bankers cheque bearing No. 252358 dated 16th September, 2014 drawn on Bank of Baroda, which amount is to be kept in a fixed deposit for the benefit of her minor son, namely, master Krish.