SANJIV ARYA Vs. STATE & ANR

JUDGEMENT

(1.) The petitioner has filed the present petition under Section 482 Cr.P.C. for quashing of FIR No.220/2002 dated 09.04.2002, under Sections 498-A/323/506/34 of IPC registered at Police Station Rajouri Garden, Delhi on the basis of Settlement dated 23.11.2012 arrived at Delhi Mediation Cell, Tis Hazari Courts, Delhi.

(2.) Learned Additional Public Prosecutor for respondent-State submitted that respondent No.2, present in the Court, had been identified to be the complainant/first-informant of the FIR in question by her counsel.

(3.) Respondent No.2, present in the Court, submits that the dispute between the parties has been amicably resolved vide aforesaid Settlement and terms thereof have been fully acted upon as she has received a sum of Rs. 2 Lakhs i.e. a sum of Rs.1,50,000/- at the time of granting of anticipatory bail and the further sum of Rs.50,000/- at the time of recording of the statements of the parties in the first motion on 06.02.2013. Petitioner at the time of recording of the statement of the parties in the second motion of divorce by mutual consent has further deposited a sum of Rs.2 lakhs in Tis Hazari Courts, Delhi vide demand draft/banker's cheque bearing No.325948 drawn on Oriental Bank of Commerce, Rajouri Garden Branch, Delhi dated 09.12.2013 and the same would be released after the quashing of the FIR in question. It is agreed between the parties that the petitioner shall transfer 50% of his share in the industrial property located in Bhopal, M.P. in favour of the respondent no. 2.