ANWAR AHMAD Vs. GOVERNMENT OF NCT OF DELHI

JUDGEMENT

(1.) PETITIONERS are the husband and parents-in-law of respondent No. 2 who is the complainant/first informant of no. 79/2005 under Section 498a/354/34 of the Indian Penal Code.

(2.) ALONG with this petition, settlement order dated 25th November, 2008 "annexure P1" has been filed which indicates that this matrimonial dispute stands settled through the medium of Delhi Mediation centre at Karkardooma Courts, Delhi and in terms of the settlement arrived at between the parties at the time of divorce by mutual consent, a sum of rupees five thousand in cash was to be paid to respondent no. 2 by the petitioners at the time of quashing of this FIR, the balance amount of rupees five thousand was to be paid. Respondent No. 2 Sayara Bano is present in the court with her mother Smt. Gulchaman and mr. Nasimuddin, Advocate. Mr. Amit sharma, learned Additional Public prosecutor states that ASI Tara Dutt, investigating Officer of this case is also present in the court and he identifies respondent No. 2 as the complainant/first informant of this case. Respondent No. 2 who is present in the court states that she has received rupees five thousand in cash at the time of grant of the divorce by mutual consent in this case. Today the balance amount of rupees five thousand in cash has been offered to respondent no. 2 and she has accepted the same and she states that now no dispute with the petitioners remains and she has no objection to the quashing of the FIR in question.

(3.) REPORT regarding verification of divorce-cum-compromise deed submitted by the Investigating Officer of this case has been perused. The factum of the compromise deed stands duly verified.