SIDDHARTH BAJAJ & ORS Vs. STATE & ANR

JUDGEMENT

(1.) By way of the present petition filed under Section 482 of the Code of Criminal Procedure, 1973, petitioners seek directions thereby quashing of FIR No.51/2013 registered at Police Station Patel Nagar, New Delhi for the offences punishable under Sections 498A/406/34 IPC and the consequential proceedings emanating therefrom against them.

(2.) Learned counsel appearing on behalf of the petitioners submits that the aforesaid case was registered on the complaint of respondent No.2, namely Ms. Kanchan, due to some matrimonial disputes. Thereafter, matter has been settled between the parties vide settlement dated 27.10.2014. Consequent thereto, marriage between petitioner no. 1 and respondent no. 2 has been dissolved vide a decree of divorce dated 23.05.2015. As per the settlement, petitioners agreed to pay an amount of Rs.50,000/- as full and final settlement to respondent no.2. Out of which Rs. 25,000/- and Rs.10,000/- has been paid at the time of recording of first and second motion petition respectively and remaining amount of Rs.15,000/- in cash has been paid today in the Court. Thus, she does not want to pursue the case further against the petitioners.

(3.) Respondent No.2 is personally present in the Court and has been duly identified by Inspr. Joginder Singh, Investigating Officer of the case. Respondent no. 2 submits that she has settled the disputes with the petitioners. Consequent thereto, marriage between her and petitioner no. 1 has been dissolved vide a decree of divorce dated 23.05.2015 and as per the settlement, she has received the entire agreed amount. Thus, she does not want to pursue the case further against the petitioners and she has no objection if the present petition is allowed.