MUKESH Vs. STATE

JUDGEMENT

(1.) Present petition under Sec. 482 Crimial P.C. has been preferred by the petitioners for quashing of FIR No.1077/2014 under Sections 498-A/406/34 Penal Code registered at Police Station Pandav Nagar. It is stated that the matter has been settled with the complainant/victim amicably before Family Courts, North-West, Rohini, Delhi.

(2.) Respondent No.2-complainant is present before the Court. The Investigating Officer present in the court has identified her. I have enquired from the complainant whether the matter has been settled with the petitioners amicably without fear and pressure. She has informed that the matter has been settled without any fear or pressure and she has no objection to the quashing of the FIR. It is informed that pursuant to the settlement demand draft bearing No.169191 dated 10.11.2016 for the sum of Rs. 1,00,000.00 of State Bank of Bikaner and Jaipur has been handed over to the complainant today in the court. Divorce by mutual consent has been granted.

(3.) The petition is supported by the affidavits of the parties. Settlement dated 11.05.2015 before Counselling Cell, Family Courts, North-West, Rohini, Delhi is on record.