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Judgment
Suresh Kait, J.
Crl. M.A. 1174/2012
Exemption is allowed subject to just exceptions.
Criminal M.A. stands disposed of.
Crl. M.A. 1175/2012
Delay condoned.
Crl. M.C. 330/2012
Notice issued.
Ld. APP for State accepts notice on behalf of State / respondent no. 1.
Mr. Tarun Rana, Adv. accepts notice on behalf of respondent no. 2.
With the consent of the parties, the instant petition is taken for disposal.
Ld. Counsel for the parties have stated that vide FIR no. 887/2006, case u/s 498A/406/34 Indian Penal Code, 1860 was registered against the petitioners at Police Station Prashant Vihar on the complaint of respondent no. 2.
It is further submitted that respondent no. 2 has settled all the issues qua the aforesaid FIR vide Compromise Deed dated 13.08.2010 and consequent thereto vide Decree of Divorce dated 04.04.2011, marriage between petitioner no. 1 and respondent no. 2 has been dissolved.
Ld. Counsel for the parties further submitted that respondent no. 2 is no more interested to pursue the case further. Therefore, the aforementioned FIR and emanating proceedings thereto may be quashed.
Mr. Tarun Rana, ld. Counsel for respondent no. 2 on instruction submitted that as per the Compromise Deed dated 13.08.2010, petitioner no. 1 agreed to pay Rs. 6.5 Lacs out of which Rs. 5.5 Lacs has already been received.
Ld. Counsel for respondent no. 2 further submitted that balance amount of Rs. 1 Lac has been received in the Court today itself vide DD No. 971651 dated 19.03.2011 issued by State Bank of Patiala, Sector 2-D, Chandigarh Branch, which she has accepted without any protest.
Ld. Counsel for respondent no. 2 further submits that if the aforementioned FIR and emanating proceedings thereto is quashed, she has no objection.
Keeping the Compromise Deed dated 13.08.2010, dissolution of marriage between petitioner no. 1 and respondent no. 2 vide Decree of Divorce dated 04.04.2011 and the statement of respondent no. 2, in the interest of justice, I quash FIR no. 887/2006, PS-Prashant Vihar with emanating proceedings thereto.
Crl. M.C. 330/2012 is allowed on the above terms.