KELA DEVI AND ORS Vs. STATE AND ORS

JUDGEMENT

(1.) By way of this petition filed under Section 482 of the Code of Criminal Procedure, 1973, petitioners seek quashing of FIR No.147/2010 registered at Police Station Crime(Women) Cell, Nanakpura, 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 submit that the aforesaid case was registered on the complaint of respondent No.2, namely, Ms. Sujata Jangalia, consequent upon certain matrimonial and domestic disputes having arisen between the parties. After lodging of the FIR, husband of the respondent no.2 expired. Thereafter, petitioner no.1 and the respondent no.2 approached the Mediation Centre, Dwarka Courts, New Delhi and settled their disputes on 23.05.2014. It was agreed that the petitioner no.1 would pay a sum of Rs.1,15,000/- by way of FDR in the name of Master Ansh under the guardianship of respondent no.2/complainant and to hand over the same to respondent no.2 at the time of quashing of the FIR. It was further agreed between the parties that the petitioner no.1 sell off the built up property bearing no. K-307, measuring 22 sq. yds. (approx.), Dakshin Puri, New Delhi, the consideration amount shall be divided equally in the name of all her legal heirs including Master Ansh, son of the respondent no.2 and the petitioner no.2.

(3.) Learned counsel for the petitioner further submits that the FDR for a sum of Rs.1,15,000/- is ready and has handed over the same to respondent no.2 in the Court today.