BHIM SEN & ORS Vs. STATE & ANR

JUDGEMENT

(1.) Quashing of FIR No. 732/2015, under Sections 498-A/406/34 of IPC, registered at police station Palam Village, Delhi is sought on the basis of Mediated Settlement of 16th July, 2018 reached between the parties.

(2.) Upon notice, learned Additional Public Prosecutor for respondent No.1-State submits that respondent No.2, present in the Court, is the complainant/ first-informant of FIR in question and she has been identified to be so, by ASI Shyam Sunder 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 as today, she has received an amount of Rs.3,00,000/- by way of demand draft bearing No.391933 dated 29th December, 2018 drawn on Bank of Baroda, Sector-7, Rohini Branch, Delhi from petitioners and that divorce by mutual consent has been already granted by the family court on 1st February, 2019. She affirms the contents of her affidavit of 27th February, 2019 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.