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Judgment
Brijesh Sethi, J
The petitioners have filed the present petition under Section 482 of the Code of Criminal Procedure, 1973 for quashing of FIR No. 0196/2018, under
Sections 498A/406 of the Indian Penal Code, 1860, r/w Section 4 Dowry Prohibition Act registered at P.S.: G.T.B. Enclave and the proceedings
emanating therefrom.
The Investigating Officer, who is present in Court, has identified the petitioners as well as respondent no.2.
The petitioners and respondent no.2 have submitted that they have settled their disputes before the Mediation Centre on 31.05.2019. The parties have
already obtained divorce by mutual consent on 18.10.2019. The settlement amount was Rs. 6,00,000/-, out of which Rs. 2,00,000/-has been paid to
respondent no.2 at the time of first motion and Rs. 2,00,000/- has further been paid to respondent no.2 at the time of second motion and a demand
draft of Rs. 2,00,000/- has been handed over to respondent no.2 today in the court. Copy of the said demand draft has been placed on record.
Respondent no.2 reiterates the aforesaid facts and submits that they have amicably settled their dispute without any pressure or coercion from any
source whatsoever. Respondent no.2 has further submitted that she has no objection if the FIR is quashed and the petition is allowed.
In view of the above settlement arrived at between the parties, this Court is of the view that no fruitful purpose would be served in keeping the parties
entangled in the criminal proceedings. Accordingly, in the interest of justice, FIR No. 0196/2018, under Sections 498A/406 of the IPC r/w Section 4
Dowry Prohibition Act, registered at P.S.: G.T.B. Enclave and the proceedings emanating therefrom are quashed.
Petition stands disposed of accordingly.