SHER SINGH Vs. STATE

JUDGEMENT

(1.) I have heard the learned counsel for the parties.

(2.) IT is disclosed that respondent No. 2 has settled her disputes with the petitioner No. 1, her husband, and other family members of the petitioner No. 1. Pursuant to the settlement between the petitioner No. 1 and respondent No. 2, husband and wife, the maintenance has been paid to the respondent No. 2 and she has also got money in the form of fixed deposit in the name of her daughter. The application for maintenance filed by the petitioner under Section 125 of the code of Civil Procedure has also been settled. The respondent No. 2 and the petitioner No. 1 has also agreed that the daughter from the marriage between the petitioner No. 1 and respondent No. 2 will stay with the respondent No. 2. In the circumstances, respondent no. 2 does not wish to continue the proceedings pursuant to FIR No. 200/2006 registered at Police Station Anand Vihar under Section 498a/406/34 IPC and she seeks that the same be quashed against the petitioners.

(3.) LET the statement of Smt. Meenakshi, Respondent No. 2, be recorded. The investigating Officer, Mr. Rajender Singh, Sub Inspector, has identified smt. Meenakshi, Respondent No. 2, and Shri Sher Singh, petitioner no. 1.