NEERAJ BAHL AND ORS Vs. STATE AND ANR

JUDGEMENT

(1.) By way of this petition filed under Section 482 of the Code of Criminal Procedure, 1973, petitioners seek quashing of FIR No.364/2014 registered at Police Station Hari Nagar, 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 submit that the aforesaid case was registered on the complaint of respondent No.2, namely, Smt.Daizy Gulati. After registration of FIR, the matter is pending for investigation. Meanwhile, the respondent No. 2 and the petitioners have amicably settled between them before Mediation and Conciliation Centre, High Court of Delhi on 11.07.2014. Consequent thereto, marriage between the petitioner No.1 and respondent No.2 has been annulled by mutual divorce decree dated 20.07.2015. Respondent No.2 has received the agreed amount. Therefore, she does not wish to pursue her case against the petitioners and has no objection if the present petition is allowed.

(3.) Respondent No.2 is personally present in the Court with learned counsel Mr.Jitender Singh, and has been duly identified by the Investigating Officer WSI Satyawati. Learned counsel for respondent No.2 on instructions of respondent No.2 states that matter has been settled between the parties at the Mediation Centre, mentioned above. Respondent No.2 has received the agreed amount and marriage between the petitioner No.1 and respondent has already been dissolved by decree of mutual consent divorce decree dated 20.07.2015, thus, respondent No.2 does not wish to pursue the case against the petitioners and she has no objection if the present petition is allowed.