Suresh Kait, J. - (1.) By way of this petition filed under Sec. 482 of the Code of Criminal Procedure, 1973, petitioners seek quashing of FIR No. 347/2003 registered at Police Station New Friends Colony, New Delhi, for the offences punishable under Ss. 498A/406/34 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.Mahak Shabana Parveen @ Shabana Lutfi, consequent upon certain matrimonial and domestic disputes having arisen between the parties. After investigation, police has filed the chargesheet, charges have been framed and the case is pending for prosecution evidence. Meanwhile, the respondent No. 2 and the petitioner No. 1 have amicably settled their disputes vide settlement dated 08.12.2015 arrived at before the Mediation Centre, Saket Courts, New Delhi, for a total sum of Rs. 1,25,000/ - (One Lakh Twenty Five Thousand). As per the said settlement, first instalment of Rs. 60,000/ - (Sixty Thousand) was paid in cash on 08.12.2015 itself and the balance amount of Rs. 65,000/ -is paid today in cash in the Court, which facts have not been disputed by the respondent No. 2.
(3.) Learned counsel for the petitioners further submits that marriage between the petitioner No. 1 and respondent No. 2 has already been dissolved by Muslim Customary Rites by pronouncing Talaq. Thereafter, the respondent No. 2 has remarried. Since the respondent No. 2 has received the agreed amount, therefore, she does not wish to pursue this case against the petitioners and has no objection if the present petition is allowed.;