AMIT JAIN AND ORS Vs. STATE AND 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.81/2012 registered at Police Station Mianwali Nagar, 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, Smt. Medha Jain, consequent upon certain matrimonial and domestic disputes having arisen between the parties pursuant to her marriage with the petitioner No.1. Meanwhile, the respondent No.2 and the petitioners have amicably settled their disputes vide Compromise-cum-Settlement Deed dated 25.08.2014 arrived at before the Mediation and Conciliation Centre, Delhi High Court, New Delhi. Consequent to the said settlement, marriage between the petitioner No.1 and respondent No.2 has been dissolved vide decree of mutual divorce dated 14.03.2015 under Section 13 B (2) of the Hindu Marriage Act, 1955 and respondent No.2 does not wish to pursue her case against the petitioners.

(3.) Respondent No.2 is personally present in the Court with learned counsel Ms.Shobhaa Gupta and has been duly identified by the Investigating Officer SI Vikram Singh. The respondent No.2 submits that she has amicably settled all the disputes with the petitioners as per settlement dated 25.08.2014 and marriage between her and the petitioner No.1 has been dissolved vide decree of divorce dated 14.03.2015, thus, she does not wish to pursue her case further and has prayed to allow the present petition.