SHUBHASHISH GANGULY & ANR Vs. STATE & ANR

JUDGEMENT

(1.) The petitioners seek quashing of FIR No. 377 of 2014 under Sections 498A/406/34 of the IPC registered at Police Vikas Puri, New Delhi, based on a settlement. It is contended that the FIR was lodged consequent to a matrimonial discord.

(2.) Learned counsels for the parties submit that the parties have settled their disputes by way of a settlement before the Lok Adalat dated 11.02017. As per the settlement, a total sum of Rs. 15 lakhs has been agreed to be paid to respondent no. A sum of Rs. 10 lakhs has already been paid to respondent no. 2 and the balance sum of Rs. 5 lakhs in the form of Fixed Deposit Receipt has been deposited in the name of minor son of the petitioner. Original FDR has been handed over to respondent no. The parties have already been divorced by way of a decree of divorce by mutual consent passed on 104.2018.

(3.) It is pointed by learned counsel for respondent No. 2 that there is a slight error in the name of the respondent no. 2 who is nominee in the FDR. Learned counsel for the petitioner, under instructions, submits that PAN number of respondent no. 2 has been given to the bank and in case there is a problem in encashment or renewal of the FDR, he undertakes to execute such documents as may be required by the bank. The undertaking is accepted.