VIJAY GOEL AND ORS Vs. STATE AND ANR

JUDGEMENT

(1.) Vide the present petition, petitioners seek directions thereby quashing of FIR No. 13/2009 registered at PS-Bhajan Pura for the offences punishable under Sections 498A/406/34 IPC and Sections 3 and 4 of Dowry Prohibition Act against them.

(2.) Petitioner no. 1 is personally present in the Court submits that the aforesaid case was registered on the complaint of respondent No.2, Ms. Nitasha. Thereafter, the matter has been settled between the parties vide compromise deed dated 07.11.2012 and consequent thereto, marriage between him and respondent no. 2 has been dissolved vide decree of divorce dated 15.10.2014 and an amount of Rs.3,00,000/- as full and final settlement has been paid to the respondent no. 2. Thus, respondent no. 2 does not want to pursue the case further against them.

(3.) Respondent no.2 is personally present in the Court with her parents namely Mr. V.M. Bansal and Smt. Seema Bansal. She has been identified by SI Anuradha, Investigating Officer of the Case. Respondent no. 2 submits that she has settled the disputes with the petitioners and consequent thereto, marriage between her and petitioner no. 1 has been dissolved vide decree of divorce dated 15.10.2014 and she has received the agreed amount of Rs.3,00,000/- as full and final settlement. She has no complaint whatsoever against the petitioners and does not want to pursue the case further against them. Therefore, if the present petition is allowed, she has no objection.