AMOLAK SINGH AND ORS. Vs. STATE AND ORS.

JUDGEMENT

(1.) VIDE the present petition, petitioners seek directions thereby quashing of FIR No. 110/2012 registered at Police Station Khyala, 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, Smt. Lovejeet Kaur, who thereafter entered into a memo of understanding with the petitioners on 21.07.2012. Consequent thereto, marriage between petitioner No. 1 and respondent No. 2 has been dissolved vide decree of divorce dated 12.02.2013 and both got remarried. As per the aforesaid MOU, petitioners agreed to pay total amount of Rs. 1,80,000/ - to respondent No. 2 as full and final. Out of which Rs. 1,00,000/ - and Rs. 40,000/ - was paid at the time of recording of first motion and second motion respectively and remaining amount of Rs. 40,000/ - has been paid today in the Court. Therefore, she does not want to pursue the case further against the petitioners.

(3.) LEARNED APP appearing on behalf of the State submits that after investigation, police has filed the chargesheet, however, the charges are yet to be framed. The present case pertains to matrimonial disputes. Since, the matter has been settled between the parties and respondent No. 2 has come forward to quash the FIR mentioned above; there would be no purpose to direct the petitioners to face the trial. Therefore, the State has no objection, if the present petition is allowed.