PRADEEP KUMAR Vs. STATE AND ANR

JUDGEMENT

(1.) Vide the present petition; petitioner seeks directions thereby quashing of FIR No. 315/2014 registered at PS-Maurya Enclave for the offences punishable under Sections 498A/406/34 IPC against him.

(2.) Ld. Counsel appearing on behalf of the petitioner submits that aforesaid case was registered on the complaint of respondent no.2, Ms. Sonia. The case is at the initial stage of investigation. Meanwhile, petitioner and respondent no. 2 have settled the disputes and to this effect joint statement has been recorded before the Principal Judge, Family Courts, North West District, Rohini, Delhi on 04.02.2015. Consequently, first motion under Section 13(b)(1) of Hindu Marriage Act is allowed and second motion is likely to be filed. Thus, the matter has been settled between the parties.

(3.) Respondent no.2 is personally present in the Court. She has been identified by SI Afaque Ahmed, Investigating Officer of the Case. Respondent no. 2 submits that matter has been settled between her and petitioner for an amount of Rs.4,20,000/- as full and final settlement and a joint statement to this effect has been recorded before the Principal Judge, Family Courts, North West District, Rohini Delhi on 04.02.2015. Out of the settlement amount, Rs.2,00,000/- has already been paid to her and remaining Rs.2,20,000/- shall be paid at the time of the second motion. She has no complaint whatsoever against the petitioner. Thus, if the present petition is allowed, she has no objection.