SUMIT DAKSH & ORS Vs. STATE & ANR

JUDGEMENT

(1.) By way of this petition filed under Section 482 of the Code of Criminal Procedure, 1973, petitioners seek quashing of FIR No.66/2011 registered at Police Station Begumpur, New Delhi, for the offences punishable under Sections 498A/406/34 IPC and the consequential proceedings emanating therefrom against them.

(2.) Learned counsel appearing on behalf of the petitioners submit that the aforesaid case was registered on the complaint of respondent No.2, namely, Ms.Kavita, consequent upon certain matrimonial and domestic disputes having arisen between the parties. The case is at the initial stage of trial as charge sheet has been filed. Meanwhile, the respondent No.2 and the petitioners have amicably settled their disputes vide settlement/ agreement dated 23.01.2015, for a total sum of Rs.10.25 Lac. As per the said settlement, an amount of Rs.3.35 Lac paid at the time of first motion petition; Rs.3.90 Lac paid at the time of second motion petition; and Rs.3.00 Lac paid after second motion; which facts have not been disputed by the respondent No.2.

(3.) Learned counsel for the petitioners further submits that consequent to the said settlement, marriage between the petitioner No.1 and respondent No.2 has been dissolved vide decree of mutual divorce dated 26.08.2015 under Section 13 B (2) of the Hindu Marriage Act, 1955.