Mahavir Singh Chauhan, J. - (1.) BY way of this petition under Section 482 of the Criminal Procedure Code, 1973 (for brevity, the Code), petitioners, the accused, in First Information Report (for short, FIR) No. 67 dated 1.5.2009 under Sections 406/498A/323/506/34 of the Indian Penal Code, 1860 (for short, the IPC), recorded at Police Station, Sadar, Ambala, (Annexure P1), seek quashing of the above said FIR saying that the matter has been amicably settled between them and the complainant/respondent No. 2, in view of the terms and conditions of settlement recorded in mediation proceedings dated 19.5.2014 (Annexure P2) before the Mediation and Conciliation Centre of this Court and the statement made by respondent No. 2.
(2.) RESPONDENT No. 2 had got lodged the aforesaid FIR against the petitioners on the allegation of demand of dowry and for giving her beatings by the petitioners, who are husband and in -laws of complainant -respondent No. 2. As per terms and conditions of settlement, the complainant received Rs. 35,000/ - in cash, demand draft of Rs. 4.00 lacs was to be paid to her at the time of withdrawal of matrimonial appeal (i.e., FAO) and Rs. 2.5 lacs has to be paid at the time of quashing of FIR. Learned counsel for the petitioners has produced a copy of the order dated 28.7.2014 passed in FIR No. 504 of 2014, wherein, it has been recorded that demand draft of Rs. 4.00 Lacs in favour of complainant has been handed over by counsel for the petitioners to counsel for the complainant. Accordingly, Rs. 2.5 lacs remained to be paid. Today, respondent No. 2 has received a demand draft No. 599121 for Rs. 2,50,000/ - from petitioner No. 1 in terms of compromise and has made a statement to the effect that she has no objection, if the FIR and the proceedings arising therefrom against the petitioners are quashed.
(3.) LEARNED State counsel has also no objection to the acceptance of this petition.;