SAURABH AND ORS. Vs. STATE

JUDGEMENT

(1.) VIDE the present petition, petitioners seek directions thereby quashing of FIR No. 131/2010 registered at Police Station Safdarjung Enclave, New 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, Smt. Saloni @ Pooja due to some matrimonial disputes. Thereafter, matter has been settled between the parties. Consequently, marriage between petitioner no. 1 and respondent no. 2 has been dissolved vide a decree of divorce dated 13.01.2015. As per the settlement, petitioners agreed to pay an amount of Rs. 90,000/ - to respondent no. 2 as full and final settlement. Out of which, Rs. 30,000/ - each has been paid to her at the time of recording of first and second motion respectively and remaining amount of Rs. 30,000/ - in cash has been paid today in the Court. Therefore, respondent no. 2 does not want to pursue the case further against the petitioners.

(3.) LEARNED APP appearing on behalf of the State submits that after investigation, police has filed the chargesheet, however, the charges are yet to be framed. The present case pertains to matrimonial disputes. Since, the matter has been settled between the parties and consequent thereto, marriage between petitioner no. 1 and respondent no. 2 has been dissolved and respondent no. 2 received the agreed amount, no purpose would be served if the petitioners are directed to face trial. Therefore, the State has no objection, if the present petition is allowed.