MOHD YUSUF Vs. STATE & ANR

JUDGEMENT

(1.) Quashing of FIR No. 77/2016, under Sections 498-A/406/34 of IPC registered at police station Bara Hindu Rao, Delhi is sought on the basis of Settlement of 9 th January, 2018 (Annexure P-4).

(2.) Upon notice, Mr. Izhar Ahmed, learned Additional Public Prosecutor for respondent-State submits that respondent No.2, present in the Court, is complainant/first-informant of the FIR in question and she has been identified to be so, by SI Pushpendra 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 Settlement of 9th January, 2018 (Annexure P-4 ) and terms thereof have been fully acted upon as today, she has received the balance settled amount of Rs. 2,00,000/- by way of four demand drafts bearing Nos.364031 &, 364029 dated 4th January, 2019 and demand drafts No. 363995 and 363994 dated 19th December, 2019, of Rs. 50,000/- each, drawn on State Bank of India, Branch Nawabganj, Delhi and that divorce under Muslim Law has been already obtained by the parties. Respondent No.2 affirms the contents of aforesaid Settlement of 9th January, 2018 (Annexure P-4 )and of her affidavit supporting this petition and submits that now no dispute with petitioners survives and so, the proceedings arising out of the FIR in question be brought to an end.