KIMAN DASS AND ORS. Vs. STATE AND ORS.

JUDGEMENT

(1.) By way of this petition filed under Section 482 of the Code of Criminal Procedure, 1973, petitioners seek quashing of FIR No. 46/2008 registered at PS-Swaroop Nagar for the offences punishable under Sections 498A/406/34 IPC on 04.03.2008 and the consequential proceedings emanating therefrom against the petitioners on the ground that the matter has been amicably settled between the parties.

(2.) Learned Counsel appearing on behalf of the petitioners submits that the aforesaid case was registered on the complaint of respondent No.2, Kamlesh, consequent upon certain matrimonial and domestic disputes that have arisen between the parties pursuant to her marriage solemnized on 15.06.1994 with the petitioner No.1 Kiman Dass. The parties have amicably settled their disputes vide settlement agreement dated 3rd September, 2013 before the Mediation Centre, Rohini District Courts, Delhi whereby the petitioner no. 1 agreed to pay an amount of Rs. 40,000/- which stands paid to her.

(3.) Learned Additional Public Prosecutor appearing on behalf of the State submits that since the matter pertains to domestic and matrimonial dispute, parties have amicably settled the matter, therefore, looking to the overall circumstances, no useful purpose will be served in continuing the proceedings. Thus, the State has no objection if the present petition is allowed.