SWATI & ANR Vs. STATE & ANR

JUDGEMENT

(1.) The above captioned two petitions are outcome of a marital discord. In the above captioned first petition, quashing of FIR No. 95/2016, under Sections 468/471/420/209/511/34 of IPC, registered at police station Dwarka South, New Delhi is sought by the wife and brother-in-law of the complainant-Ravish, on the basis of Settlement of 17th July, 2017. In the above captioned second petition, quashing of FIR No. 345/2012, under Sections 498A/406/34 of IPC, registered at police station Najafgarh, New Delhi is sought by Swati's husband and his uncle and aunt (chacha and chachi) on the basis of aforesaid Settlement of 17th July, 2017.

(2.) Upon notice, Mr. M.P. Singh, learned Additional Public Prosecutor for respondent-State submits that Ms. Swati and Mr. Ravish Kashyap are present in the Court and they have been identified to be the complainant/first informant of these two FIRs by Investigating Officers on the basis of identity proof produced by them.

(3.) Ms. Swati, complainant of FIR No.345/2012 and Mr. Ravish Kashyap, complainant of FIR No. 95/2016, submit that the matrimonial dispute stands resolved in terms of Settlement of 17th July, 2017 reached between the parties at Family Courts, Dwarka Court, New Delhi.