ASHOK KUMAR AND ORS. Vs. STATE AND ORS.

JUDGEMENT

(1.) By way of the present petition filed under Sec. 482 Cr.P.C., petitioners seek directions thereby quashing of FIR No. 37/2011 registered at Police Station New Usmanpur, Delhi, for the offences punishable under Ss. 498A/406/34 IPC and Sec. 4 of Dowry Prohibition Act, 1961 against them.

(2.) Learned counsel appearing on behalf of the petitioners submits that the aforesaid case was registered on the complaint of respondent No. 2, namely, Smt. Upashana due to some matrimonial disputes. Thereafter, matter has been settled between the parties vide compromise deed dated 15.04.2014. Consequent thereto, marriage between petitioner no.1 and respondent no. 2 has been dissolved vide decree of divorce dated 17.11.2014. As per the settlement, petitioners agreed to pay an amount of Rs. 3,00,000/ - to respondent no. 2 as full and final settlement. Out of which, Rs. 40,000/ - and Rs. 35,000/ - has been paid to the respondent no.2 at the time of recording of first and second motion respectively.

(3.) Ld. Counsel further submits that petitioner no.1 deposited an amount of Rs. 2,25,000/ - with the Registrar General of this Court while getting conditional bail in bail application no. 531/2011. Thus, if the said amount is released in favour of respondent no.2, petitioners have no objection and the present petition may be allowed.