- (1.) The present petition has been filed under Section 482 Cr.P.C. for quashing of FIR No. 337 dated 22.11.2011 under Section 498-A/406/34, of the Indian Penal Code (for short 'the Code'), registered at Police Station Sector 5, Panchkula (Annexure P-1), on the basis of mutual settlement/compromise (Annexure P-2).
(2.) Brief facts of the case are that petitioner No. 1 and respondent No. 2 are husband and wife. The marriage between them was solemnized on 12.04.2011 at Gurgaon, according to Hindu rites, ceremonies and rituals and they lived together as husband and wife up to 29.05.2011. Due to irreconcilable differences, they started living separately since 30.05.2011 andno child was born out of their wedlock. Respondent No. 2/complainant levelled allegations of harassment and demand of dowry and misappropriation of dowry articles by the petitioners. In the above background, F.I.R was registered against the petitioners.
(3.) With the intervention of respectable of the family members, relatives and common friends of petitioner No. 1 and respondent No. 2, the disputes between them have been resolved amicably on the terms and conditions contained in the deed of mutual settlement/Agreement dated 25.11.2011 made and executed between them (Annexure P-2). As per agreement, it has been agreed between them that petitioner No. 1 will pay a sum of Rs. 25,00,000/- (twenty five lacs) to respondent No. 2 towards full and final settlement i.e past, present and future maintenance. It has further been agreed that Rs.16,00,000/- (sixteen lacs) will be paid to the complainant at the time of quashing of the F.I.R before this Court. The balance amount of Rs. 9 lacs is to be paid in two installments of Rs. 2 lacs and Rs. 7 lacs each.;