Suresh Kait, J. - (1.) VIDE the present petition, petitioners seek directions thereby quashing of FIR No. 77/2014 registered at Police Station Punjabi Bagh, New Delhi, for the offences punishable under Sections 498A/406/34 IPC 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, Dr. Karuna Gupta due to some matrimonial disputes. Thereafter, both the parties entered into a settlement on 01.05.2014. Consequent thereto, marriage between petitioner no.1 and respondent no.2 has been dissolved vide decree of divorce dated 04.03.2015. As per the settlement, petitioners agreed to pay an amount of Rs. 14,00,000/ - to the respondent no.2 as full and final settlement. Out of which Rs. 5,00,000/ - each has been paid at the time of recording of first and second motion respectively and remaining amount of Rs. 4,00,000/ - has been paid today in the Court by way of Demand Draft no. 449043 dated 15.10.2015 drawn on Yes Bank Ltd., Chanakya Puri, Delhi. Thus, respondent no. 2 does not wish to pursue the case further against the petitioners. Respondent No. 2 is personally present in the Court with her Counsel. She has been duly identified by SI Manoj Dahiya, Investigating Officer of the case. Ld. Counsel on instructions does not disputes the submissions made by counsel for the petitioners and submits that the matter has been settled between the parties and consequent thereto, marriage between petitioner no. 1 and respondent no. 2 has been dissolved and the respondent no. 2 received the entire agreed amount. Thus, she has no complaint whatsoever against the petitioners and if the present petition is allowed, she has no objection.
(3.) LEARNED APP appearing on behalf of the State submits that after investigation, police has filed the chargesheet, however, the charges are yet to be framed. The present case pertains to matrimonial disputes. Since, the matter has been settled between the parties and respondent no. 2 has come forward to quash the FIR mentioned above, there would be no purpose if the petitioners are directed to face trial. Therefore, the State has no objection, if the present petition is allowed.;