- (1.) Petitioners-Gobinda, Puran Halwai alias Puran Lal Sharma and Shalu Sharma have approached this Court by way of filing the present petition for quashing of FIR No.674 dated 27.12.2010 registered under Sections 323, 498-A, 406 and 506 IPC at Police Station Sector 7, Faridabad.
(2.) Learned counsel for the petitioners submits that the marriage between petitioner No.1 and respondent No.2-complainant was solemnized on 27.11.2009 and out of the said wedlock, a child was born. Thereafter, some differences arose between petitioner No.1 and respondent No.2 and they could not go smooth in their matrimonial life. However, FIR No.674 dated 27.12.2010 was registered under Sections 323, 498-A, 406 and 506 IPC by respondent No.2 against her husband and his other family members, who are petitioners before this Court in quashing petition. A petition under Section 125 Cr.P.C as well as petition under the Domestic Violence Act was also filed. However, during pendency of the proceedings, the dispute between the parties has been settled with the intervention of respectables of the Society and the close relatives. On the basis of said settlement, a divorce petition was also filed under Section 13-B of the Hindu Marriage Act, which has also been allowed. Learned counsel also submits that it was agreed in the settlement that the petitioner No.1 shall pay an amount of Rs. 5 lacs to respondent No.2-complainant towards permanent alimony for past, present and future and that amount has been paid.
(3.) As per directions issued by this Court on 12.09.2014, the statements of the parties were recorded, wherein, the factum of compromise has been affirmed. The complainant has specifically stated in her statement that she has no objection in quashing of the FIR as well as other proceedings arising therefrom.;