JAVED Vs. NAZRIN PARVEEN AND ORS.

JUDGEMENT

(1.) The present petition under Sec. 482 Cr.P.C. has been filed by the petitioner, namely, Mohd. Javed for quashing of FIR No. 83/2010 dated 02.05.2010, under Ss. 406/498A/34 IPC registered at Police Station Sadar Bazar on the basis of the settlement deed arrived at between the petitioner and respondent No. 1, namely, Nazrin Parveen on 19.01.2013 in the presence of witnesses.

(2.) Learned Additional Public Prosecutor for respondent -State submitted that the respondent No. 1, present in the Court has been identified to be the complainant/first -informant of the FIR in question by her counsel.

(3.) Respondent No. 1, present in the Court, submitted that the dispute between the parties has been amicably resolved. As per the settlement deed, the petitioner shall pay Rs. 25,000/ - to the respondent no.1. The respondent no.1 has agreed to withdraw all the four cases filed by her against the petitioner which are pending in the Tis Hazari Courts, Delhi. It has also been agreed that the respondent no.1 has waived off her dowry for the amount of Rs. 20,000/ - in favour of the petitioner and will not demand it in future. Both the parties agree to take divorce according to Shariat laws within 7 days from the date of settlement. The parties also agreed that they would not file any case against each other in future. Respondent No. 1 affirmed the aforesaid settlement and her affidavit dated 24.11.2015. In the affidavit, the respondent no.1 has stated that she has no objection if the FIR in question is quashed. All the disputes and differences have been resolved through mutual consent. Now no dispute with petitioner survives and so, the proceedings arising out of the FIR in question be brought to an end. Statement of the respondent No. 1 has been recorded by this Court in this regard in which she stated that she has entered into a compromise with the petitioner and has settled all the disputes with him. She further stated that she has no objection if the FIR in question is quashed.