SALMAN Vs. STATE ( DELHI ADMN) DELHI & ANR

JUDGEMENT

(1.) Quashing of FIR No. 22/2015, under Sections 498-A/406/34 of IPC, registered at police station Nihal Vihar, Delhi is sought on the basis of mediated Settlement of 18th July, 2018 (Annexure -C) reached between the parties through Delhi Mediation Centre, Tis Hazari Courts, Delhi.

(2.) Upon notice, learned Additional Public Prosecutor for respondentState submits that respondent No.2, present in the Court is the complainant of FIR in question and she has been identified to be so by ASI Hawa Singh on the basis of identity proof produced by her.

(3.) Respondent No.2, present in the Court, submits that the dispute between the parties has been amicably resolved vide aforesaid mediated Settlement of 18th July, 2018 (Annexure -C) and terms thereof have been fully acted upon as today, she has received the amount of Rs.55,000/- by way of demand draft bearing No. "513321" drawn on Syndicate Bank, Branch Nangloi, Delhi. Respondent No.2 affirms the contents of aforesaid mediated Settlement of 18th July, 2018 (Annexure -C) and of her affidavit of 26th October, 2018 supporting this petition and submits that now no dispute with petitioner survives and so, the proceedings arising out of the FIR in question be brought to an end.