PRAVEZ Vs. STATE (GNCT OF DELHI)

JUDGEMENT

(1.) Quashing of FIR No. 17/2013, under Sections 498-A/406/34 of IPC, registered at police station Dabri, Delhi is sought on the basis of Memorandum of Understanding of 15th December, 2018 reached between the parties.

(2.) Mr. Izhar Ahmad, learned Additional Public Prosecutor for respondent-State accepts notice.

(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. 1,25,000/- by way of demand draft bearing No. 110225, dated 29th January, 2019 drawn on Corporation Bank, Kabir Nagar, Shadra, New Delhi from petitioners. She affirms the contents of her affidavit of 29th January, 2019 filed in support of 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. Supreme Court in Parbatbhai Aahir @ Parbatbhai Bhimsinhbhai v. State of Gujarat (2017) 9 SCC 641 has reiterated the parameters for exercising inherent jurisdiction under Section 482 Cr.P.C. for quashing of FIR/criminal complaint, which are as under:-