LAKHAN AND ORS Vs. STATE AND ANR

JUDGEMENT

(1.) Vide the present petition; petitioners seek directions thereby quashing of FIR No.601/2013 registered at Police Station Vijay Vihar, 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. Preeti due to some matrimonial disputes. Thereafter, the matter was settled between the parties before the Principal Judge, Rohini Court, Delhi on 30.07.2014 and consequent thereto, marriage between the petitioner and the respondent no. 2 has been dissolved vide decree of divorce dated 15.05.2015. As per the settlement, petitioners had agreed to pay an amount of Rs.02,26,000/- towards full and final settlement. Out of which an amount of Rs.70,000/- each was paid to the respondent no.2 at the time of first motion and second motion respectively and remaining amount of Rs.86,000/- has been paid to her in cash today in the Court.

(3.) Respondent No.2 is personally present in the Court. She has been duly identified by SI Virender, IO of the case. The respondent No.2 does not dispute the submissions made by learned counsel for the petitioners and submits that the present matter has been amicably settled. Consequent thereto, marriage between her and the petitioner no.1 has been dissolved vide decree of divorce dated 15.05.2015. She has received the entire agreed amount and has no complaints whatsoever against the petitioners. Thus, if the present petition is allowed, she has no objection.