RAJESH KUMAR Vs. STATE

JUDGEMENT

(1.) This is a petition under Section 482 of the Code of Criminal Procedure for quashing FIR No.903/2006 lodged at PS Saraswati Vihar under Sections 498-A/406/34 IPC.

(2.) The complainant was examined on 15th December, 2009 and she stated that her marriage with petitioner No.1 had already been dissolved by an award passed under Section 21 of Delhi Legal Services Authorities Act, 1987 on 19th of August, 2001. She has received a sum of Rs.1 lakh from petitioner No.1 in full and final settlement of all her claims. As per the settlement, the child will remain with respondent No.2 and petitioner No.1 will continue to pay Rs.1,500/- for maintenance of the child till he attains the age of 21 years. The complainant has requested that the FIR lodged by her at PS Saraswati Vihar and the proceedings arising therefrom be quashed.

(3.) Since the parties have amicably settled all their disputes and the marriage of petitioner No.1 with the complainant has also been dissolved vide award dated 19.8.2007 passed by Lok Adalat under Section 21 of the Legal Services Authorities, no useful purpose would be served from continuing the criminal proceedings that were initiated by the complainant. In fact, continuance of criminal proceedings, despite settlement and despite their marriage having been dissolved, would be a hindrance in their leading rest of their life in a peaceful and congenial atmosphere.