ANIL UPPAL Vs. STATE

JUDGEMENT

(1.) THE petitioners and respondent No. 2 are present. Learned counsel for the parties state that the matter has been settled after the demise of husband of the respondent No. 2. In terms of the settlement, respondent No. 2 has agreed to accept a sum of Rs. 4. 40 lakh in full and final settlement of all her claims in respect of her istridhan, maintenance and the dowry items.

(2.) THE amount of Rs. 4. 40 lakh has been given by nine drafts, i. e. , demand draft bearing Nos. 132384 dated 03. 07. 2008 for a sum of Rs. 49,000/- drawn on canara Bank, Koliwada, GTB Nagar, Mumbai-400037; 106693 dated 04. 07. 2008 for a sum of Rs. 25,000/- drawn on ICICI Bank Limited, Shalimar Bagh, New Delhi; 884160 dated 03. 07. 2008 for a sum of Rs. 48,000/- drawn on ICICI Bank Limited, Connaught place, New Delhi; 884093 dated 01. 07. 2008 for a sum of Rs. 48,000/- drawn on icici Bank Limited, Connaught Place, New Delhi; 884099 dated 02. 07. 2008 for a sum of Rs. 48,000/- drawn on ICICI Bank Limited, Connaught Place, New Delhi; 026747 dated 03. 07. 2008 for a sum of Rs. 28,000/- drawn on Punjab and Sind Bank, 229, Raghunath Chambers, Sion, Koliwada, Mumbai-400022; 026743 dated 02. 07. 2008 for a sum of Rs. 49,000/- drawn on Punjab and Sind Bank, 229, Raghunath Chambers, sion, Koliwada, Mumbai-400022; 016940 dated 02. 07. 2008 for a sum of Rs. 70,000/-drawn on HDFC Bank Limited and 016935 dated 02. 07. 2008 for a sum of Rs. 70,000/-drawn on HDFC Bank Limited, to Ms. Sonia, respondent No. 2, who is present in the court and identified by her counsel. Respondent No. 2 has also received today in the court a Fixed Deposit Receipt bearing No. 70753 dated 25/10/2000 in the name of Yukta Avinash Uppal (M) for a sum of Rs. 5,000/- which will mature on 25/04/2018. Certificate of birth in the name of Yukta bearing No. 0023790 from municipal Corporation of Greater Mumbai has also been handed over to respondent no. 2 today in the court. Learned counsel for the petitioners also states that four certified copies of the death certificate of the husband of respondent no. 2, namely, Avinash Uppal, will also be sent to the respondent No. 2 by post later on within three months. Let the statement of respondent No. 2 be recorded.

(3.) STATEMENT of respondent No. 2 has been recorded. She has settled all her disputes regarding all her claims for herself and on behalf of her minor daughter, namely, Yukta, also known as Kumari Ritika for a sum of Rs. 4. 40 lakh which has been given to the respondent No. 2 in presence of her counsel. Respondent No. 2 does not want to continue the proceedings against petitioners pursuant to her complaint culminating into FIR No. 465/2002 under Sections 406/498a/34 of Indian Penal Code registered at Police Station Timarpur.