JATINDER SINGH ANAND Vs. STATE

JUDGEMENT

(1.) The second respondent in these petitions was married to the first petitioner, common to both the matters, as per Sikh Rites and Ceremonies on 08.09.2013. The marriage ran into rough weather, the second respondent raised allegations of she having been subjected to cruelty and deprived of her valuable articles on her complaint, first information report (FIR) no. 276/2015 (first case) having been registered by police station South Campus on 20.05.2015 involving offences punishable under Sections 506/509/34 of Indian Penal Code, 1860 (IPC). Subsequently, on her complaint another FIR no. 94/2015 (second case) was registered on 02.09.2015 with police station CWC, Nanak Pura, the case involving offences punishable under Sections 498A/406/34 IPC. The first case is directed against the husband, his brother-in-law, his uncle and his father (first to fourth petitioners respectively in Crl.M.C. 400/2019) while the second FIR was directed against the husband, his father, his mother, brother-in-law and his sisters (first to sixth petitioners in Crl.M.C. 401/2019).

(2.) The parties, however, were persuaded to enter into an amicable settlement through the process of mediation and executed a formal settlement deed on 24.05.2018 in Delhi Mediation Centre, Tis Hazari Courts, Delhi. The present petitions have been filed invoking the inherent jurisdiction of this Court under Section 482 of the Code of Criminal Procedure, 1973 (Cr.P.C.) to bring an end to the aforementioned two criminal cases on such basis.

(3.) The second respondent on being served with notice has entered appearance through counsel. On being directed, she has submitted her affidavits sworn on 12.07.2019 which have been placed on file of each of the petitions, copies of her voter identity card having been submitted therewith as proof of identity. The second respondent through the said affidavits, and also in person at the hearing, has confirmed that she has settled the matter amicably on the terms set out in the settlement agreement dated 24.05.2018, a copy whereof has been filed in each of these matters.