NEERAJ KUMAR AND ORS Vs. STATE AND ORS

JUDGEMENT

(1.) Vide the present petition; petitioners seek directions thereby quashing of FIR No.221/2012 registered at Police Station Mandawali Fazadpur, Delhi, for the offences punishable under Sections 498A/406/323/506/34 IPC against them.

(2.) Learned counsel appearing on behalf of the petitioners submits that aforesaid case was registered on the complaint of respondent No.2, namely, Ms. Mamta due to some matrimonial disputes. Thereafter, petitioners and respondent no.2 entered into a settlement before Delhi Mediation Centre, Karkardooma Courts, Delhi on 16.09.2013. Consequent thereto, petitioner no. 1 and respondent no. 2 made a joint statement before the Principal Judge, Family Court, East District, Vishwas Nagar, Delhi on 15.07.2015 and marriage between petitioner no. 1 and respondent no.2 has been dissolved vide decree of divorce on the said date. As per the settlement dated 16.09.2013, petitioners agreed to pay an amount of Rs.2,75,000/- to respondent no. 2 as full and final settlement. Out of which, Rs.1,00,000/- was paid at the time of withdrawal of the petition under Section 125 Cr.P.C. and Rs.50,000/- each at the time of recording of the first and second motion respectively. Remaining amount of Rs.75,000/- has been paid today in the Court. Thus, respondent no. 2 does not want to pursue the case further against the petitioners.

(3.) Respondent No.2 is personally present in the Court with her counsel and she has been duly identified by SI Ashish, Investigating Officer of the case. Ld. Counsel for respondent No.2 on instructions 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 the respondent No.2 and the petitioner No.1 has been dissolved vide decree of divorce dated 15.07.2015 and she has received the entire agreed amount and has no complaints whatsoever against the petitioner No.1 and his family members.