- (1.) Heard learned counsel for the petitioners and the learned AGA for the State and perused the record.
(2.) This is a petition under section 482 CrPC for quashing the proceedings of criminal case no. 11910 of 2009 (State v Abhishek Talwar & others) arising out of Case Crime No. 57 of 2009, under sections 498-A IPC and 3/4 of the Dowry Prohibition Act, P.S. Mahila Thana, District Ghaziabad pending in the court of the learned Judicial Magistrate (CBI), Ghaziabad.
(3.) The petitioner no.1, Abhishek Talwar and the respondent no.2 Smt. Kriti Talwar are present in person in the Court . They made joint statement that they have settled their disputes and have accordingly parted with each other . The respondent no. 2 is agreeable for quashing the proceedings of the aforesaid case. Both the petitioner no. 1 and respondent no. 2 have filed their joint affidavit, having their photographs, in which they have stated the terms and conditions of the compromise. according to which the petitioner no. 1 has agreed to pay an amount of Rs. three Lacs to the respondent no. 2. Accordingly, petitioner no. 1 delivered Bank Draft No. 762994 dated 15.09.2011, issued by Royal Bank of Scotland (N.V. in India) to the respondent no. 2, who accepted the same, in the open court,;