SIDDHARTH MAHAJAN & ORS Vs. STATE & ANR

JUDGEMENT

(1.) Quashing of FIR No. 811/2014 under Sections 498-A/406/34 of IPC registered at police station Geeta Colony, Delhi is sought on the basis of Mediated Settlement of 27th June, 2017 (Annexure -C) reached between the parties.

(2.) Upon notice, Mr. Izhar Ahmad, learned Additional Public Prosecutor for respondent-State submits that respondent No.2 is present in the Court and she has been duly identified as the complainant/firstinformant of the FIR in question by ASI Manoj Kumar 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 27th June, 2017 (Annexure -C) and terms thereof have been fully acted upon as today, she has received the balance settled amount of Rs.1,50,000/- by way of demand draft and that divorce by mutual consent has been already granted by the family court on 7th September, 2018. Respondent No.2 affirms the contents of aforesaid Mediated Settlement of 27th June, 2017 (Annexure -C) 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.