RAJA RAM & ORS Vs. STATE & ANR

JUDGEMENT

(1.) The present petition under Section 482 Cr.P.C. has been filed by the petitioners, for quashing of FIR No.655/2005 dated 25.07.2005, under Sections 498A/406/34 of IPC, 1860 registered at Police Station Shakarpur, Delhi on the basis the settlement arrived at between the complainant/respondent No.2, namely, Ms. Ritu Karotia and the petitioners, namely, Sh. Raja Ram (husband of the complainant), Sh. Sushil Kumar (father-in-law of the complainant), Smt. Santosh (mother-in-law of the complainant), Ms. Binny (sisterin-law of the complainant), Ms. Meenakshi (sister-in-law of the complainant) and Sh. Ronak (brother-in-law of the complainant) in Mediation on 29.08.2012.

(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 her counsel.

(3.) Respondent No.2, present in the Court, submitted that the dispute between the parties has been amicably resolved. Respondent no.2 has no grievances against the petitioners. The respondent no. 2 has withdrawn all the allegations, which form part of her complaint, without any undue influence, coercion, threat, fraud and misrepresentation. The respondent no.2 has settled all her claims in respect of permanent alimony, dowry articles, istridhan etc. All the claims of the respondent no.2 pertaining to past, present and future maintenance have settled for a total sum of Rs.2,10,000/-. The petitioner no.1 has already paid a sum of Rs.1,60,000/- to respondent no.2. The petitioner no.1 will make a final payment of Rs.50,000/- to respondent no.2 at the time of quashing of the FIR in question. The respondent no.2 and the petitioner no.1 have already taken divorce by mutual consent on 07.07.2014. As the dispute between the parties has been resolved no useful purpose will be served in continuing the prosecution of the petitioners. Now no dispute with the 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.