AKSHAT SOOD & ORS Vs. STATE & ANR

JUDGEMENT

(1.) The present petition under Section 482 Cr.P.C. has been filed by the petitioners, namely, Akshat Sood, Arvind Sood, Smt.Asha Sood, Ms.Shubham Sood and Ayush Sood for quashing of FIR No.23/2012 dated 20.01.2012, under Sections 406/498A/34 IPC registered at Police Station Mianwali Nagar on the basis of the mediation settlement arrived at the Mediation & Conciliation Centre, Delhi High Court, New Delhi arrived at between the petitioners and respondent No.2-Ms. Shreshtha on 07.05.2014.

(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 ASI Mahender Prakash.

(3.) Respondent No.2, present in the Court, submitted that the dispute between the parties has been amicably resolved. As per the settlement, the respondent no.2 has no grievance or grudge against the petitioners. Further it has been agreed that the matter has been compromised between the parties and the petitioner no.1 shall pay an amount of Rs.20 lacs 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. They further agreed to take divorce by mutual consent. Respondent No.2 affirmed the contents of the aforesaid compromise and of her affidavit dated 10.08.2015 supporting this petition. In the affidavit, the respondent no.2 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 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.