NISAR AHMAD Vs. MD YASIN

JUDGEMENT

(1.) The petitioners in both the cases have sought quashing of the criminal cases lodged against them by opposite party No. 2/ Farzana Yasmin/Md. Yasin on the ground of settlement having been arrived at between the parties.

(2.) The opposite party No. 2/Farzana Yasmin (Cr. Misc. No. 11066/2014) and Md. Yasin (Cr. Misc. No. 10276 of 2014) had earlier lodged two cases against the petitioners for the offences under Sections 323, 379/34, 498A of the Indian Penal Code and Section ' of the Dowry Prohibition Act.

(3.) At the instance of the petitioners, the cases were sent before the Mediation Centre of the Patna High Court, where during the course of mediation proceedings, a settlement was arrived at and the parties decided to settle all their disputes by burying all the hatchets. It was agreed upon that petitioner Nisar Ahmad shall make payment of Rs. 7,00, 000/-(seven lacs) to his wife/opposite party No. 2/Farzana Yasmin towards all her matrimonial claims; past, present and future. In view of the aforesaid, the parties have agreed to withdraw/file necessary application before the concerned Courts for disposal of the other cases lodged by each against the other.