ISTIKHAR AHMAD AND ORS. Vs. STATE AND ORS.

JUDGEMENT

(1.) VIDE the present petition, petitioners seek directions thereby quashing of FIR No. 703/2014 registered at Police Station Zafrabad, Delhi, for the offences punishable under Sections 498A/406/34 IPC 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. Afsana Parveen due to some matrimonial disputes. Thereafter, both the parties entered into a settlement on 19.02.2015 before the Mediation Centre, Karkardooma Courts, Delhi. Consequent thereto, marriage between petitioner No. 1 and respondent No. 2 has been dissolved by Islamic customs by pronouncing Talak thrice. As per the settlement, petitioners agreed to pay an amount of Rs. 1,00,000/ - to the respondent No. 2 as full and final settlement. Out of which Rs. 50,000/ - and Rs. 25,000/ - has been paid on 15.03.2015 and 13.04.2015 respectively and remaining amount of Rs. 25,000/ - has been paid today in the Court. Thus, respondent No. 2 does not wish to pursue the case further against the petitioners.

(3.) LEARNED APP appearing on behalf of the State submits that the case is at the initial stage of investigation. The present case pertains to matrimonial disputes. Since, the matter has been settled between the parties and respondent No. 2 has come forward to quash the FIR mentioned above, there would be no purpose if the petitioners are directed to face trial. Therefore, the State has no objection, if the present petition is allowed.