HARJEET SINGH Vs. STATE

JUDGEMENT

(1.) ORDER dated 11.5.2005 records that the complainant has shifted to Orissa. Petitioners who are the husband and the in -laws of the complainant Jasmeet pray that afore -noted FIR be quashed because the complainant has settled her disputes with her husband and her in -laws and has consented that the FIR may be quashed.

(2.) THE settlement between the parties as stated in the petition is sought to be made good with reference to the pleadings of the complainant and first petitioner, her husband, in the petition filed under Section 13 -B of the Hindu Marriage Act seeking dissolution of their marriage by mutual consent. In para 6 of the said petition filed under the joint signatures of the parties, it is recorded as under: 6. That the petitioner No. 2 has received a sum of Rs. 4,50,000/ -(Rupees four lakh fifty thousand only) in lump sum for past, present and future maintenance and for remaining dowry articles, Istridhan, etc. Out of this amount of Rs. 4,50,000/ - a sum of Rs. 3,17,000/ - has been paid by way of FDR to the petitioner No. 2 by the petitioner in pursuance to order of Hon'ble High Court, Delhi passed in Crl. M. (M) No. 2577/2003. This amount shall be utilized by the petitioner No. 2 at her discretion. The petitioner No. 1 shall have right in the said amount of the FDR. Remaining amount of Rs. 1,33,000/ - has been paid today in cash in the Court itself by the petitioner to the petitioner No. 2 towards full and final settlement as referred to supra. The petitioner No. 2 would not be entitled to claim any maintenance from the petitioner No. 1 in future and the amount has been paid in full and final settlement of claim of the petitioner No. 2 in the Court itself.

(3.) IN para 2 of the judgment and decree dated 11.12.2003 it has been recorded as under: 2. Joint statement of the parties was recorded today. -As per that statement the parties started living separate from each other due to temperamental differences. They have settled all their claims of present as well as future maintenance. Petitioner No. 1 has paid Rs. 4,50,000/ - to petitioner No.2 towards future maintenance, out of which an amount of Rs. 1,33,000/ - was paid today before the Court while the remaining amount of Rs. 3,17,000/ - has been deposited in fixed deposits pursuant to the orders of the Hon'ble High Court, Delhi, which petitioner No. 2 Smt. Jasmeet Kaur will be entitled to withdraw. The parties have also decided to withdraw the cases filed by them against each other including the criminal case bearing FIR No. 66 of 2003 under Section 498A/406/34, IPC registered at Police Station, Paschim Vihar, Delhi.