VICKY ARYA Vs. STATE AND ORS.

JUDGEMENT

(1.) Quashing of FIR No.333/2007, under Sections 498-A/406 of IPC registered at police station Dilshad Garden, Delhi was sought initially on merits. However, during the pendency of this petition, the parties have entered into a Mediated Settlement. Copy of the Mediated Settlement of 22nd November, 2014 has been placed on record by learned counsel for petitioner and the same has been taken on record.

(2.) Learned Additional Public Prosecutor for respondent-State submits that respondent No.3, present in the Court, has been identified complainant/first-informant of the FIR in question by her counsel as well as by SI Vinod Kumar Tyagi on the basis of identity proof produced by her.

(3.) Respondent No.3, present in the Court, submits that the dispute between the parties has been amicably resolved vide aforesaid Mediated Settlement and terms thereof have been fully acted upon and that divorce has already taken place between the parties. Respondent No.3 affirms the contents of aforesaid Mediated Settlement and of her affidavit of 27th November, 2014 supporting this petition and submits that now no dispute with petitioner survives and so, the proceedings arising out of the FIR in question be brought to an end.