RANDHIR SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE petitioners have approached this Court by way of instant petition under Section 482 of the Code of Criminal Procedure (for short 'Cr.P.C.') invoking its inherent jurisdiction for quashing of FIR No.289 dated 17.12.2013 registered under Sections 420, 419 and 409 of the Indian Penal Code ('IPC' for short), at Police Station Civil Lines, Kaithal and the consequential proceedings arising therefrom. Notice of motion was issued.

(2.) DURING the pendency of the present petition, parties have arrived at an amicable settlement which was recorded by this Court in its order dated 5.2.2015 and the same reads as under: -

(3.) LEARNED counsel for the parties are ad -idem that the matter under the Hindu Marriage Act is pending consideration before the learned Matrimonial Court at Kaithal for 24.3.2015. Learned counsel for the petitioners submits that let the complainant -wife make an appropriate statement before the Matrimonial Court on the date already fixed i.e. 24.3.2015. Thereafter, the remaining amount of 11.00 lacs will be paid towards full and final settlement in view of the compromise already arrived at between the parties. Learned counsel for the petitioners further fairly states that the petitioners shall bring the remaining amount of 11.00 lacs in the form of bank draft or pay order in favour of respondent no.2 on the next date of hearing. List on 21.4.2015.