DAVINDER SINGH Vs. STATE OF DELHI & ANR

JUDGEMENT

(1.) The petitioner has filed the present petition under Section 482 Cr.P.C. for quashing of FIR No.648/2006 dated 05.11.2006, under Sections 328/498A/506 of IPC registered at Police Station Hari Nagar, New Delhi on the basis of settlement whose terms find mention in the compromise deed of petitioner-husband and respondent No.2-wife made in the presence of their family members and respectable persons entered into on 02.05.2013 at Mansa.

(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 her counsel.

(3.) Respondent No.2, present in the Court, submitted that the dispute between the parties has been amicably resolved vide aforesaid compromise deed and terms thereof have been fully acted upon as she has received Rs.21 lakhs in the shape of demand drafts including deficiency of dowry articles, istridhan, lifetime maintenance and permanent alimony of complainant and this also includes the amount of lifetime expenses of Chunmun-daughter and her educational, matrimonial and any other expenses, if arises, which will be the responsibility of the complainant and Chunmun will also not claim anything in future from the petitioner and that divorce by mutual consent has already taken place between the parties. It was also settled between the parties that Chunmun would remain in the custody and care of the complainant. Respondent No.2 affirms the contents of the aforesaid compromise deed and of her affidavit dated 22.05.2013 supporting this petition and submits that 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.2 has been recorded 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.