Sunil Gaur, J. - (1.) Petitioners seek pre-arrest bail in FIR No. 18/2018, under Sections 498A/406/34 of IPC, registered at Police Station Dwarka North, Delhi.
(2.) While entertaining this application, interim protection was granted to petitioners subject to their joining the investigation and the matter was referred to mediation.
(3.) Although, mediation has not succeeded but with the intervention of learned counsel for the parties, the disputes have been now amicable resolved. Now, it is agreed upon petitioner-husband and complainantwife, that they are ready to settle their disputes for a sum of Rs.50,00,000/- in full and final settlement.;