SURESH KAIT, J. - (1.) Exemptions allowed, subject to all just exceptions. Accordingly, the application is allowed. CRL.M.C. No.403/2016 By way of this petition filed under section 482 of the Code of Criminal Procedure, 1973, petitioners seek quashing of FIR No.265/2014 registered at Police Station Ghazipur, Delhi, for the offences punishable under Sections 498A/406/34 of the IPC and the consequential proceedings emanating therefrom against them.
(2.) Learned counsel appearing on behalf of the petitioners submits that the aforesaid case was registered on the complaint of respondent No.2, namely, Ms.Pinki, consequent upon certain matrimonial and domestic disputes having arisen between the parties. The case is at the initial stage of investigation as charge sheet has been filed. Meanwhile, the respondent No.2 and the petitioners have amicably settled their disputes before Delhi Mediation Centre, Karkardooma Courts, Delhi vide settlement/agreement dated 18.11.2014, for a total sum of Rs. 1,45,000/-. As per the said settlement, an amount of Rs. 40,000/- was paid on 24.11.2014s and two instalments of Rs. 35,000/- each were paid at the time of recording of statements for first and second motion petitions for divorce by mutual consent and the balance amount of Rs. 35,000/- in cash is being paid to respondent No.2 in the Court, which facts have been disputed by the respondent No.2.
(3.) Learned counsel for the petitioners further submits that consequent to the said settlement, marriage between the petitioner No.1 and respondent No.2 has been dissolved vide decree of mutual divorce dated 16.10.2015 under Section 13B(2) of the Hindu Marriage Act, 1955. Thus, respondent No.2 does wish to pursue her case further against the petitioners.;