P.S. Teji, J. - (1.) THE present petition under Section 482 Cr.P.C. has been filed by the petitioners, namely, Sh. Ramesh Chand Verma, Sh. Sumit Verma and Smt. Sheela Verma for quashing of FIR No. 779/2013 dated 22.11.2013, under Sections 406/498A/34 IPC registered at Police Station Sultan Puri on the basis of the mediation report of the Mediation Centre, Rohini Courts, Delhi between the petitioners and respondent No. 2 -Ms. Poonam on 20.08.2014.
(2.) LEARNED Additional Public Prosecutor for respondent -State submitted that the respondent No. 2, present in the Court has been identified to be the complainant/first -informant of the FIR in question by her counsel. Respondent No. 2, present in the Court, submitted that the dispute between the parties has been amicably resolved. As per the mediation report, the parties shall start living together peacefully and for that purpose the respondent no.2 and her parents shall visit the Rohini Courts on 25.08.2014. It is settled that the petitioner no.1 shall maintain respondent no.2 adequately as per his financial status and shall provide her proper food and accommodation. It is also settled that the petitioner no.1 shall not abuse or beat respondent no.2 and the respondent no.2 shall not agitate/taunt petitioner no.1. It is also settled that parents of both the parties shall not interfere in their matrimonial life. Respondent No. 2 affirms the contents of the aforesaid compromise and of her affidavit dated 31.08.2015 in support of the present petition. As per the affidavit, the respondent No. 2 has no objection if the FIR in question is quashed. All the disputes and differences have been resolved through mutual consent. Now no dispute with petitioners survives and so, the proceedings arising out of the FIR in question be brought to an end. Statement of the respondent No. 2 has been recorded in this regard in which she stated that she has entered into a compromise with the petitioners and has settled all the disputes with them. She further stated that she has no objection if the FIR in question is quashed.
(3.) IN Gian Singh v. State of Punjab : (2012) 10 SCC 303 Apex Court has recognized the need of amicable resolution of disputes in cases like the instant one, by observing as under: - "61. In other words, the High Court must consider whether it would be unfair or contrary to the interest of justice to continue with the criminal proceedings or continuation of criminal proceedings would tantamount to abuse of process of law despite settlement and compromise between the victim and the wrongdoer and whether to secure the ends of justice, it is appropriate that criminal case is put to an end and if the answer to the above question(s) is in the affirmative, the High Court shall be well within its jurisdiction to quash the criminal proceedings.";