ANKIT SETHI & ORS Vs. STATE & ANR

JUDGEMENT

(1.) The present petition under Section 482 Cr.P.C. has been filed by the petitioners, namely, Ankit Sethi, Smt. Usha Sethi and Smt. Payal Sethi for quashing of FIR No.755/2014 dated 19.07.2014, under Sections 406/498A/34 IPC registered at Police Station Tilak Nagar on the basis of the settlement arrived at between the petitioner no.1/husband and respondent No.2-Ms. Sarbjeet Kaur on 08.12.2014 before the Counseling Cell, Tis Hazari Courts, Delhi.

(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 the investigating officer.

(3.) Respondent No.2, present in the Court, submitted that the dispute between the parties has been amicably resolved. The terms of the said settlement have been reproduced in the joint statement of the parties dated 12.01.2015 at the time of recording of the first motion petition as well as in the second motion petition. The joint statement of the parties has been annexed with the present petition. As per the settlement, the respondent no.2 has no grievance or grudge against the petitioners. Further it has been agreed that the matter has been compromised between the parties and the petitioner no.1 shall pay an amount of Rs.4,75,000/- in three installments to respondent no.2. The respondent no.2 has withdrawn the complaint filed by her under Section 125 of Cr.P.C. Respondent No.2 affirms the contents of the aforesaid compromise and of her affidavit dated 09.09.2015 supporting this petition. In the affidavit, the respondent no.2 has stated that she has no objection if the FIR in question is quashed. All the disputes and differences have been resolved through mutual consent. 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.