ISHA SHARMA & ORS Vs. STATE & ANR

JUDGEMENT

(1.) Petitioners seek quashing of FIR No.292 of 2011 under Sections 420/406/384/506/494/120B of the IPC registered at Police Station Amar Colony, New Delhi, based on a settlement.

(2.) Subject FIR is an off shoot of a matrimonial discord. Respondent No.2 is the husband of the petitioner No.1.

(3.) Learned counsels for the parties submit that parties have settled their disputes before the Lok Adalat, Family Court, Rohini on 08.04.2017. Parties have divorced by way of mutual consent and decree of divorce dated 27.02018 has been passed. The cross FIR registered on the complaint of petitioner No.1 against inter-alia respondent No.2 has already been quashed.