ROHIT BHARDWAJ AND ORS Vs. STATE AND ANR

JUDGEMENT

(1.) This application has been moved praying FIR No.79/2013 registered under Section 498-A/406 IPC at Police Station Keshav Puram on 07.03.2013, and all proceedings emanating therefrom, be quashed in view of the amicable settlement reached between the parties concerned.

(2.) The matter is stated to be at the stage of trial. At the same time, a petition seeking divorce by mutual consent has also been moved by the parties and a decree of divorce has also been granted to the petitioner No.1 Rohit Bhardwaj and the complainant, Pooja on 23.04.2014, whereby the marriage between the two was dissolved. A certified copy of the judgment dated 23.04.2014 in HMA No.648/2014 pronounced by the Additional Principal Judge, North West, Family Courts, Rohini, Delhi, along with the joint statement of the parties recorded by that court on the same date have been handed over by counsel for the respondent No.2 / complainant at the bar today. The same are taken on record.

(3.) In terms of the settlement arrived at between the parties, the first petitioner is stated to have deposited a balance amount of Rs.1,15,000/- payable to the second respondent / complainant by way of a Demand Draft bearing No.087104, dated 22.04.2014, drawn on State of Bank of India, Delhi, in the court of Sh. Kamlesh Kumar, Additional Principal Judge, Family Court, North West, Rohini Delhi, which is to be released to the second respondent on the quashing of the aforesaid FIR, which is the subject matter of these proceedings.