JASMINE KAUR CHAWLA Vs. STATE

JUDGEMENT

(1.) VIDE the present petition filed under Section 482 of the Code of Criminal Procedure, 1973, petitioner seeks quashing of FIR No.358/2009 registered at Police Station Hauz Khas and the consequential proceedings emanating therefrom against her.

(2.) LEARNED counsel appearing on behalf of the petitioner submits that the aforesaid case was registered on the complaint of respondent No.2, Ms.Arunjeet Kaur and matter is pending for trial after filing of supplementary charge sheet. Even the order on charge is under challenge before learned Revisional Court. The core issue between the parties revolves due to the marriage of petitioner with brother of respondent No.2. Meanwhile, the parties have amicably settled their disputes vide Compromise Deed dated 14.09.2015 before the Delhi High Court Mediation and Conciliation Centre for a total sum of Rs.2.15 Crores which will be paid after the second motion petition between the parties before learned Family Court. It is also informed that first motion petition has been allowed on 13.10.2015.

(3.) RESPONDENT No.2 is personally present in the Court through learned counsel, above named and has also been duly identified by the Investigating Officer of the case. Learned counsel for respondent No.2 under instructions does not dispute as to what is stated by learned counsel for petitioner and consequent to settlement, respondent No.2 does not wish to pursue this case further and has no objection if the present petition is allowed.