KURIAN,J. - (1.) Leave granted.
(2.) The appellant approached this Court, aggrieved by the impugned Judgment dated 20.02.2017 passed by the High Court of Delhi in Crl. M.C. No. 703 of 2017. The High Court declined to exercise its jurisdiction under Section 482 Cr.P.C. for quashing of FIR No. 258 of 2014 on the file of Police Station Jafrabad, Delhi, which is now Crl. Case No. 81869 of 2016 pending before the Metropolitan Magistrate, District Shahdara, Karkardooma District Courts, Delhi.
(3.) The complainant and the accused are husband and wife. Ms. Geeta Luthra, learned senior counsel, has pointed out that the dispute essentially is matrimonial. The parties are present before us today. It is submitted that the disputes between the parties have been sorted out and they have arrived at an agreement to settle all the cases between them. In terms of the agreement, the husband has today handed over a Demand Draft for a sum of Rs. 1,00,000/- (Rupees One Lakh) to the complainant-wife, which she duly acknowledged.;