PANKAJ VERMA AND ORS. Vs. STATE AND ORS.

JUDGEMENT

(1.) By way of this petition filed under Sec. 482 of the Code of Criminal Procedure, 1973, petitioners seek quashing of FIR No. 48/2014 registered at Police Station South Rohini, Delhi, for the offences punishable under Ss. 498A/406/34 of the IPC and the consequential proceedings emanating therefrom 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.Meenakshi Verma, consequent upon certain matrimonial and domestic disputes having arisen between the parties. The case is at the initial stage of trial as charge sheet has been filed, however charges are yet to be framed by learned Trial Court. Meanwhile, the respondent No. 2 and the petitioners have amicably settled their disputes before Delhi Mediation Centre, Rohini Courts, Delhi vide settlement/agreement dated 09.01.2015, for a total sum of Rs. 2,00,000/ -. As per the said settlement, Rs. 1,00,000/ - paid on 09.02.2015 before learned Family Court and the balance amount of Rs. 1,00,000/ - is being paid today in the Court vide draft No. 871371 dated 01.12.2015 drawn on Corporation Bank in favour of respondent No. 2, which facts have not been disputed by the respondent No. 2.

(3.) Learned counsel for the petitioners further submits that even prior to the said settlement, marriage between the petitioner No. 1 and respondent No. 2 has been dissolved vide decree of ex parte divorce dated 02.04.2013 passed by learned Court at Ghaziabad, UP. Thus, respondent No. 2 does not wish to pursue her case further against the petitioners.