PRIYA GUPTA @ KOCHAR AND ORS Vs. STATE

JUDGEMENT

(1.) Heard.

(2.) The complainant/petitioner No. 1 joins petitioner Nos. 2 to 11 in seeking quashing of FIR No. 56/2007 under Sections 498A/406/34, Indian Penal Code, Police Station Sultan Puri, Delhi registered on her complaint. The marriage between petitioner No. 1 and petitioner No. 2 has been dissolved by a decree of divorce dated 22nd May, 2007. All claims of petitioner No. 1 on account of istridhan, maintenance and permanent alimony, etc have been settled with the payment of Rs. 18,00,000/-to petitioner No.1. The petitioner No. 1 acknowledges having received the aforesaid amount. No child is born out of wedlock. In view of all her claims being satisfied and she having reached an amicable settlement with the co-petitioner Nos. 2 to 11, the petitioner No. 1 has no objection against the quashing of FIR. From the side of State also there is no opposition in this regard.

(3.) As the complainant and co-petitioners/accused have amicably settled the matter and the petitioner No. 1 and petitioner No. 2 have finally parted their ways with the dissolution of their marriage and no dispute between them survives no useful purpose would be served by allowing the aforesaid FIR to stand in the way of amicable settlement.