S. B. Sinha, J. - (1.) Leave granted.
(2.) The First Appellant and the First Respondent were married as per the rites governing the marriage under the Muslim Personal Law on 2-4-1989. The Appellant No.2 is the mother of the First Appellant and the Appellant Nos. 3 to 5 are the sisters. The First Appellant allegedly divorced the First Respondent and intimation thereabout was communicated to her through a legal notice dated 3-5-2002. On or about 30-10-2002, the Respondent No.1 lodged a First Information Report in Women Cell, Rajinder Nagar, New Delhi, against the Appellants herein which was registered as FIR No. 224 of 2002, Police Station Hauz Qasi, Delhi, under Sections 406/498-A/34 IPC. The Appellants having come to learn about the lodging of the First Information Report filed an application for grant of anticipatory bail. During the course of hearing of the said application, a settlement was arrived at inter alia at the instance of the learned judge hearing the said matter between the parties on or about 11-11-2002 pursuant whereto or in furtherance whereof the parties entered into a written agreement on 14-11-2002.
(3.) By reason of an order dated 11-11-2002, the learned Additional Sessions Judge, directed. "During the course of arguments it is settled by the parties that a sum of Rs. 2,75,000/- would be paid by the petitioner to the complainant Nahid Begum in full and final settlement of Istridhan, dowry mehar present past and future maintenance etc. out of that Rs. 2,25,000/- would be paid on the next date of hearing by way of pay order in the name of complainant and Rs. 50,000/- would be paid at the time of complainant on making statement and no objection for quashing the FIR and the said pay order would be retained in court. The parties make the draft agreement to this effect to facilitate to both the parties for quashing of FIR. Pay order would be brought on the next date. Adjourned for bringing pay order on 14-11-2002. Till then applicants be not arrested." ;