MUKESH & ORS Vs. STATE & ANR

JUDGEMENT

(1.) The present petition under Section 482 Cr.P.C. has been filed by the petitioners, namely, Mukesh, Smt. Savita, Smt. Barkha, Deepak, Smt. Anju, Smt. Geeta, Randhir, Monto, Smt. Rekha, Sunny, Smt. Kajal, Naresh, Ravi, Master Pawan and Master Rahul for quashing of FIR No.944/2014 dated 10.12.2014, under Sections 380/427/448/457/34 IPC registered at Police Station Khyala on the basis of the Mediation report of the Delhi High Court Mediation and Conciliation Centre, Delhi arrived at between the petitioners and Ms.Sushila Devi(respondent no.2), Smt. Komal and Sh. Jitender at New Delhi on 22.04.2015.

(2.) Learned Additional Public Prosecutor for respondent-State submitted that the respondent No.2, present in the Court has been identified to be the aggrieved in 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. As per the report, Smt. Komal undertakes that she will not claim any rights in the movable and immovable properties of her father-Sh. Mukesh. It is agreed that property No.29, land area measuring 42 sq. yards of Killa No.12, situated in village Khyala, Delhi stands registered in the name of Ms.Komal and it has been amicably settled that Ms.Komal will transfer the aforesaid property in the name of mother-Smt. Savita within a period of 10 days from the execution of the present settlement agreement, in lieu thereof, the petitioners undertake to pay a total sum of Rs.7,00,000/- to Smt.Sushila. Both the parties also agreed to withdraw the Kalandra Proceedings within 20 days of the settlement. Respondent no.2 affirms the contents of the aforesaid report. Now no dispute with 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.