LAL MANI AND ORS. Vs. STATE AND ORS.

JUDGEMENT

(1.) VIDE the present petition; petitioners seek directions thereby quashing of FIR No. 1155/2006 registered at Police Station Nangloi, Delhi, for the offences punishable under Sections 498A/406/34 IPC 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, Ms. Kamlesh Saini. Thereafter, the matter has been settled between the parties. Consequent thereto, the marriage between petitioner No. 1 and respondent No. 2 has been dissolved vide decree of divorce dated 09.03.2009. As per the settlement, petitioner had agreed to pay an amount of Rs. 1,25,000/ - to the respondent No. 2 as full and final settlement. Out of which Rs. 50,000/ - has been paid at the time of recording of first motion and Rs. 25,000/ - has been paid at the time of recording of the second motion on 04.03.2009 and the remaining amount of Rs. 50,000/ - has been paid today in the Court, which the respondent No. 2 has accepted through her Counsel. Therefore, she does not want to pursue the case further against the petitioners.

(3.) LD . Counsel appearing on behalf of the petitioner submits that the remaining amount of Rs. 50,000/ - could not be paid for the reason that as per the settlement respondent No. 2 was supposed to withdraw the petition filed under Section 125 Cr.P.C. pending before the ld. Trial Court. However, the said petition is still pending.