(1.) The present petition under Section 482 Cr.P.C. has been filed by the petitioners for quashing of FIR No. 352/2011 dated 11.10.2011, under Sections 498A/406/34 of IPC, 1860 registered at Police Station Tilak Nagar on the basis the settlement agreement arrived at between the complainant/respondent No.2, namely, Smt. Sapandeep Kaur and the petitioners, namely, Sh. Tejwant Singh (husband of the complainant), Sh. Varyam Singh (father-in-law of the complainant), Sh. Inder Singh (grand father-in-law of complainant), Smt. Balvinder Kaur (mother-in-law of the complainant), Sh. Jaswinder Singh (brother-in-law of the complainant) and Sh. Charanjeet Singh (brother-in-law of the complainant) in Mediation and Conciliation Centre of this Court on 20.07.2015.
(2.) Respondent No.2 and Sh. Tejwant Singh (on behalf of all the other petitioners) have settled all their differences and disputes as recorded by the Mediation report filed on record dated 20.07.2015. Both the parties have agreed to withdraw the allegations made by them against each other and/or against the parents and relatives of each other. Respondent no.2 and petitioner no.1 have agreed to dissolve their marriage by obtaining a decree of divorce by filing joint petition. Petitioner no.1 has undertaken to bear all the expenses incurred in obtaining the decree of divorce and respondent no.2 has undertaken to cooperate with her husband/petitioner no.1 in getting the divorce by mutual consent. It is further agreed between the parties that the custody of the minor child namely, Baby Gurpreet Kaur shall remain with the father/petitioner no.1. Respondent no.2 shall have visitation rights. It is agreed that in addition of Rs.75,000/- already paid to the respondent no.2, an additional amount of Rs.2,00,000/- shall be paid to the respondent no.2 towards all the claims including istridhan, permanent alimony and maintenance past, present and future. A sum of Rs.50,000/- shall be paid at the time of recording first motion of divorce by way of cash or by demand draft in the name of respondent no.2 and a sum of Rs.75,000/- shall be paid at the time of recording the second motion of divorce by way of cash or demand draft in name of respondent no.2. Another sum of Rs.75,000/- shall be paid at the time of quashing of the FIR in question. It is also agreed between the parties that respondent no.2 after receiving a sum of Rs.2,00,000/- will have no claim, right, title or interest in the properties owned and to be owned by the petitioners. As the dispute between the parties has been resolved, no useful purpose will be served in continuing the prosecution of the petitioners. Now no dispute with the petitioners survives and so, the proceedings arising out of the FIR in question be brought to an end.
(3.) In Gian Singh v. State of Punjab, 2012 10 SCC 303 Apex Court has recognized the need of amicable resolution of disputes in cases like the instant one, by observing as under:-