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Judgment
Manmohan Singh, J.
Crl. M.A. 1486/2015 (Exemption)
Exemption allowed, subject to just exceptions.
The application is disposed of.
Crl. M.C. No. 372/2015
The present petition has been filed by the petitioners under Section 482 Cr.P.C./or quashing of FIR No. 348/2012, under Sections 498-A/406/34 IPC, registered at P.S. Geeta Colony, New Delhi on the complaint of respondent No. 2. Brief facts of the case are that respondent No. 2 got married with petitioner No. 1 on 10th November, 2009. Due to temperamental differences, they started living separately from each other. In the meanwhile, on the basis of the complaint made by respondent No. 2. October, 2012. During the pendency of the proceedings, the matter was referred to Delhi High Court Mediation and Conciliation Centre on 26th April, 2013. The petitioner No. 1 and respondent No. 2 have settled their disputes amicably by virtue of Settlement Agreement dated 1st February, 2014. The said settlement has been acted upon between the parties. They have also obtained divorce decree by mutual consent on the basis of the settlement. Copy of Settlement Agreement has been filed on record which is duly signed by all the parties.
All the petitioners as well as respondent No. 2 are present in Court who are duly identified by their respective counsel. In terms of the settlement, petitioner No. 1 has handed to respondent No. 2 today in Court itself Respondent No. 2 confirmed the settlement as well as receiving of the entire amount from petitioner No. 1 in terms thereof. She has no objection if the prayer made in the petition is allowed. In view of the averments made in the petition as well as the settlement arrived at between the parties, the FIR No. 348/2012, under Sections 498-A/406/34 IPC, registered at P.S. Delhi and proceedings pursuant thereto are hereby quashed qua the petitioners.
The petition is accordingly disposed of.