(1.) BY the instant petition under Article 226/227 of the Constitution of India read with Section 482 Cr.P.C., the petitioners sought quashing of the FIR No. 30 of 2007 under Section 498A/406/34 IPC read with Section 3/4 of Dowry Prohibition Act registered with Police Station Bhajanpura, Delhi and quashing of another FIR bearing No. 659 of 2006 under Sections 323/506/34 IPC registered with Police Station Anand Vihar, Delhi.
(2.) THE above two FIRs were a result of matrimonial discord. After registration of these FIRs, a compromise was arrived at between parties before the Court of Ms. Reena Singh Nag, ASJ, Karkardooma Courts, Delhi and this compromise was signed by both parties. It reads as under:
(3.) THAT it is mutually settled between the parties that the entire dowry/Istridhan articles shall be retained by the First party and the said sum of Rs. 13,50,000/ - (Rupees Thirteen Lacs Fifty Thousand Only) includes the value of the said articles also which is being paid by the First party to the Second party.