HAZRAT ALI AND ORS Vs. STATE AND ANR

JUDGEMENT

(1.) Crl.M.A.11565/2015 (for exemption) Exemptions allowed, subject to all just exceptions. Accordingly, the application is allowed. CRL.M.C. No.3250/2015 By way of this petition filed under Section 482 of the Code of Criminal Procedure, 1973, petitioners seek quashing of FIR No.140/2015 registered at Police Station Sangam Vihar, New Delhi for the offences punishable under Sections 498A/406/34 IPC and the consequential proceedings emanating therefrom against the petitioners.

(2.) Learned counsel appearing on behalf of the petitioners submit that the aforesaid case was registered on the complaint of respondent No.2, Smt.Shabnam Khatoon, consequent upon certain matrimonial and domestic disputes having arisen between the parties pursuant to her marriage with the petitioner No.1. Meanwhile, the respondent No.2 and the petitioners have amicably settled their disputes vide Compromisecum-Settlement Deed dated 20.05.2015 arrived at before the Delhi Mediation Centre, Saket Courts Complex, Saket, New Delhi. Consequent to the said settlement, marriage between the petitioner No.1 and respondent No.2 has been dissolved vide Talaqnama dated 27.05.2015.

(3.) Respondent No.2 is personally present in the Court and has been duly identified by the Investigating Officer ASI Jai Singh. On instructions, learned counsel for respondent No.2 does not dispute as to what is stated by learned counsel for petitioners and has affirmed that matter has been settled. The agreed amount has been received and marriage between the petitioner and respondent No.2 has been dissolved by Talaqnama on 27.05.20015. Thus, leanred counsel has prayed that if the present petition is allowed, respondent No.2 has no objection.