JUDGEMENT
P.S. Teji, J. -
(1.)The present petition under Sec. 482 Cr.P.C. has been filed by the petitioner, namely, Sh. Vikas for quashing of FIR No. 339/2011 dated 21.12.2011, under Ss. 498A/406/34 IPC registered at Police Station Palam Village on the basis of the report of the Mediation Centre, Dwarka Courts, Delhi arrived at between the petitioner and respondent No. 2, namely, Mrs. Nisha on 29.11.2014.
(2.)Learned Additional Public Prosecutor for respondent -State submitted that the respondent No. 2, present in the Court has been identified to be the complainant/first -informant of the FIR in question by her counsel.
(3.)Respondent No. 2, present in the Court, submitted that the dispute between the parties has been amicably resolved. As per the mediation report, the respondent no.2 has no grievance or grudges against the petitioner. Further it has been stated in the report that the matter has been compromised between the parties and the petitioner shall pay an amount of Rs.5.70 lacs towards full and final settlement of all the claims of the complainant/respondent no.2 towards istridhan, dowry articles, permanent alimony (past, present and future) and maintenance for the respondent no.2 and Baby Radhika. They further agreed to take divorce by mutual consent and that the custody of the minor child - baby Radhika shall remain with the respondent no.2 and the petitioner shall not claim any right to visitation qua the baby. Respondent No. 2 affirmed the contents of the aforesaid compromise and of her affidavit dated 09.10.2015 supporting this petition. In the affidavit, the respondent no.2 has stated that she has no objection if the FIR in question is quashed. All the disputes and differences have been resolved through mutual consent. Now no dispute with petitioner survives and so, the proceedings arising out of the FIR in question be brought to an end. Statement of the respondent No. 2 has been recorded in this regard in which she stated that she has entered into a compromise with the petitioner and has settled all the disputes with him. She further stated that she has no objection if the FIR in question is quashed.
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