ARUN KUMAR Vs. STATE & ANR

JUDGEMENT

(1.) Quashing of FIR No. 296/2013, under Sections 498-A/406 of IPC, registered at police station Palam Village, Delhi is sought on the basis of affidavit of 30th October, 2018 (Annexure P/5) of respondent No. 2 and on the ground that disputes which led to registration of the FIR in question now stands settled between the parties.

(2.) Upon notice, Mr. Izhar Ahmad, 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 Ravinder 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 through mediated settlement of 18th August, 2018 (Annexure P2) and terms thereof have been fully acted upon, as today, she has received the balance settled amount of Rs.1,00,000 /- by way of demand draft bearing No. 546781 of 22nd November, 2018, drawn on State Bank of India, Branch Asian Games Village Complex, New Delhi. Respondent No.2 affirms contents of her affidavit of 30th October, 2018 and submits that divorce by mutual consent has been already granted by the Family Court on 3rd November, 2018.