SATWANT SINGH AND ORS. Vs. STATE AND ORS.

JUDGEMENT

(1.) QUASHING of FIR No. 85/2008 under Sections 498 -A/406/34 of IPC registered at Police Station Aman Vihar, Delhi is sought in this petition on the basis of joint statement of 5th January, 2013 made before the family court by the parties.

(2.) UPON notice respondent No. 2 -Neeraj has appeared today and is identified to be complainant/first -informant of the FIR in question by SI P.L. Meena on the basis of identity proof produced by her.

(3.) RESPONDENT No. 2, present in the Court, submits that the dispute between the parties has been amicably resolved vide aforesaid joint statement and terms thereof have been fully acted upon as today, she has received the balance settled amount of Rs. 50,000/ - in cash and that divorce by mutual consent had already been granted by the family courts on 5th January, 2013 during the lifetime of her husband. Respondent No. 2 affirms the contents of aforesaid joint statement and of her affidavit of 15th September, 2014 supporting this petition and submits that now no dispute with petitioners survives and so, the proceedings arising out of the FIR in question be brought to an end.