ASHU VERMA & ORS Vs. STATE & ANR

JUDGEMENT

(1.) The present petition under Section 482 Cr.P.C. has been filed by the petitioners, namely, Ashu Verma, Kamlesh, Pramod Kumar Verma, Man Mohan Verma, Mahavir Verma, Sangeeta and Poonam for quashing of FIR No.20/2012 dated 14.01.2012, under Sections 406/498A/34 IPC registered at Police Station Khajuri Khas on the basis of the mediation report of the Delhi Mediation Centre, Karkardooma Courts between the petitioner no.1 and respondent No.2-Ms.Anjali on 22.02.2012.

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

(3.) Respondent No.2, present in the Court, submitted that the dispute between the parties has been amicably resolved. As per the mediation report, the matter has been compromised between the parties and they have agreed to dissolve their marriage by seeking divorce by mutual consent and the petitioner no.1 shall pay an amount of Rs.1,50,000/- towards full and final settlement of all the claims of the complainant/respondent no.2 towards istridhan, dowry articles, permanent alimony (past, present and future) and maintenance to complainant/respondent no.2. Further it has been agreed that the respondent no.2 shall have no claim over the property of the husband/petitioner no.1 after divorce. Respondent No.2 affirms the contents of the aforesaid report supporting this petition. All the disputes and differences have been resolved through mutual consent. Now no dispute with petitioners survives and so, the proceedings arising out of the FIR in question be brought to an end. Statement of the respondent No.2 has been recorded in this regard in which she stated that she has entered into a compromise with the petitioners and has settled all the disputes with them. She further stated that she has no objection if the FIR in question is quashed.