SHYAM SINGH AND ORS. Vs. STATE AND ORS.

JUDGEMENT

(1.) The present petition under Sec. 482 Cr.P.C. has been filed by the petitioners, namely, Sh. Shyam Singh, Smt. Jaggo and Ram for quashing of FIR No. 410/2008 dated 26.12.2008, under Ss. 498A/406/506/34 IPC registered at Police Station New Ashok Nagar on the basis of the report of the mediation report of the Delhi Mediation Centre, Karkardooma Courts, Delhi arrived at between the petitioner no.1 and respondent No. 2, namely, Smt. Bala on 08.06.2010.

(2.) Learned Additional Public Prosecutor for respondent -State submitted that the respondent No. 2, present in the Court has been identified to be the complainant/first -informant of the FIR in question by SI Ranbir Singh.

(3.) Respondent No. 2, present in the Court, submitted that the dispute between the parties has been amicably resolved. As per the mediation report, the parties i.e. the respondent no.2 and the petitioner no.1 have been living together with the help of the respected people of the society. It is agreed that the petitioner no.1 shall maintain the respondent no.2 and their son Master Aryan. He further agreed to pay complete maintenance, which is needful to the respondent no.2 and her son. Also, that the respondent no.2 shall withdraw the petition filed by her under Sec. 12 of the D.V. Act. Respondent no.2 agreed to the petitioners to co -operate in quashing the present FIR. Respondent No. 2 affirms the contents of the aforesaid report and of her affidavit dated 03.10.2015 supporting this petition. In the affidavit, the respondent no.2 has stated that she has no objection if the FIR in question is quashed. All the disputes and differences have been resolved through mutual consent. Now no dispute with petitioners survives and so, the proceedings arising out of the FIR in question be brought to an end. Statement of the respondent No. 2 has been recorded in this regard in which she stated that she has entered into a compromise with the petitioners and has settled all the disputes with them. She further stated that she has no objection if the FIR in question is quashed.