KULDEEP RAWAT & ORS Vs. STATE & ANR

JUDGEMENT

(1.) The present petition under Section 482 Cr.P.C. has been filed by the petitioners, namely, Sh. Kuldeep Rawat, Sh. Lal Bahadur, Smt. Rama Devi, Sh. Ranjit, Sh. Manjit and Sunita for quashing of FIR No.265/2013 dated 23.07.2013, under Sections 498A/406 IPC registered at Police Station Moti Nagar on the basis of the settlement arrived at between the petitioners and respondent No.2, namely, Ms. Shikha @ Vaishali.

(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. With all the efforts by the parties themselves, their parents, well-wishers, relatives and common friends for reconciliation and reunion of the parties had proved fruitful and the petitioner no.1 and respondent no.2 moved the first motion of divorce by mutual consent on 19.12.2013. As per the settlement, the matter has been compromised between the parties and the petitioner no.1 shall pay an amount of Rs.5,25,000/- along with jewellery towards full and final settlement of all the claims of the complainant/respondent no.2 towards istridhan, dowry articles, permanent alimony (past, present and future) and maintenance.