AMANDEEP SINGH & ORS Vs. STATE AND ANR

JUDGEMENT

(1.) Quashing of FIR No.608/2016, under Sections 498-A/406/34 of IPC and Section 4 of the Dowry Prohibition Act registered at Police Station Seemapuri, Delhi is sought on the basis of Mediated Settlement of 9th May, 2017 arrived at Delhi Mediation Centre, Karkardooma Courts, Delhi (Annexure-P2).

(2.) Learned Additional Public Prosecutor for respondent State submits that respondent No.2, present in the Court, is complainant/first-informant of the FIR in question and she has been identified to be so, by her counsel as well as by him on the basis of identity proof produced by her.

(3.) Respondent No.2, present in the Court, submits that on the basis of joint statement made by the parties before the matrimonial court, divorce by mutual consent has been already granted. She further submits that in terms of aforesaid Mediated Settlement, she has already received a sum of seven lacs out of the settled amount. However, she submits that some of the dowry articles, including a motorcycle, have not been returned to her and that the venue of visitation rights ought to be Gurudwara Bebe Nanki Ji, Dilshad Garden, Delhi. Respondent No.2, present in the Court, affirms the contents of aforesaid Mediated Settlement and of her affidavit placed on record in support of this petition.