ROHIT TANDON Vs. STATE

JUDGEMENT

(1.) This is a petition under Sec. 482 Cr.P.C. moved by Rohit Tandon, his brother Amit Tandon and his parents Joginder Pall Tandon and Smt. Prem Lata Tandon praying for quashing of the proceedings in the case State v. Rohit Tandon & Ors. FIR No. 71/88 under Sections 498-A/406 read with S. 34 IPC, Police Station Greater Kailash Part-1, New Delhi pending in the court of Shri D.S. Puma, M.M. New Delhi.

(2.) Petitioner No. 1 Rohit Tandon was married to Ms. Abha respondent no. 2 on 16th June, 1986 and out of this wedlock one son Master Arjun was born on 27th April, 1987 who continues to be in the custody of his mother. Petitioner no. 2 is the brother and petitioner no. 3 and 4 are parents of petitioner no. 1. The parties, however, could not pull on well on account of which litigation started and Ms. Abha made a complaint to the police on the basis of which a case FIR 71/88 was registered in P.S. Greater Kailash, New Delhi under Sees. 498-A/406 read with S. 34 Indian Penal Code which is now pending in the court of Shri D.S. Punia, M.M., New Delhi.

(3.) Efforts made for settlement of the disputes between the parties failed and so ultimately Rohit Tandon and Ms. Abha decided to part company. Accordingly a compromise has been arrived at between them and the terms of the compromise are contained in Ext. A-1. A decree of divorce by mutual consent has since been passed thereby dissolving their marriage of petitioner no. 1 and respondent no. 2 and a sum of Rs. 50,000.00 has already been received by Ms. Abha towards the fulfilment of the aforesaid compromise. Now, the parties have settled all their disputes including the custody of the child. In the circumstances, I am clearly of the view that it would not be in the interest of justice to continue with the proceedings under Ss. 498-A/406 read with S. 34 IPC against the petitioners after the settlement between the husband and wife and also her in-laws.