HIRDAYJYOTI CHHIBBER Vs. STATE

JUDGEMENT

(1.) By the Court. The petitioner is the mother-in-law of the complai- nant. She has been booked for offence under Sections 498-A/406/34, IPC at Police Station Greater Kailash, New Delhi. The husband of the complainant is living in USA.

(2.) It is submitted by learned counsel for the petitioner that the complainant has been paid a sum of Rs. 5,00,000/- and both she and her son are prepared to pay another sum of Rs. 15,00,000/- to her towards full and final settlement of her claim against the petitioner or her son provided all the disputes pending between the parties are mutually resolved. It is further submitted that divorce proceedings between the complainant and her husband are pending and that both of them will move a combined application before the concerned Court to get the divorce petition converted into "Mutual Consent Petition for divorce." It is agreed by both counsel for the parties that when the parties will file application for conversion of the divorce petition into a mutual consent petition, a sum of Rs. 5,00,000/- shall be paid to the complainant and a further sum of Rs. 5,00,000/- will be paid at the time of second motion and the balance Rs. 5,00,00/- at the time when the parties will move for quashing of the criminal proceedings. The complainant who is present in person, states that after she will be paid the sum of Rs. 15,00,000/- as agreed upon, she will have no claim of any kind against either the petitioner or her son.

(3.) Having regard to the above facts and circumstances of the case, it is directed that in the event of arrest of the petitioner, she shall be admitted to bail on her furnishing personal bond of Rs. 10,000/- with one surety in the like amount to the satisfaction of the Investigating Officer concerned.