PRANAV SARASWAT Vs. SAPNA SARASWAT

JUDGEMENT

(1.) It is stated by Mr. Gupta, learned Counsel appearing for thepetitioner and Mr. Parashar, learned Counsel appearing for respondent No. 1 thatall the disputes including the disputes relating to articles given to respondent No.1 at the time of marriage as also the allegations in the complaint filed by respondentNo. 1 have been amicably resolved by a decree of divorce by mutual consent andthat the criminal proceedings initiated by respondent No. 1 be quashed in the endsof justice as no useful purpose would be served by continuing the same.

(2.) It is suggested from the statements of the petitioner and respondent No. 1,separately recorded, that all disputes have been amicably settled and that they haveparted company and that their marriage has been dissolved by a decree of divorceby mutual consent in H.M.A. No. 426/96 vide decree dated 5.10.1996 passed by thelearned ADJ, Karkardooma Courts, Delhi. It is also prayed by both that F.I.R. No.222/95 under Sections 406/498-A, Indian Penal Code with P.S. Preet Vihar, Delhi against thepetitioner, at present pending in the Court of Ms. Pinki, M.M., KarkardoomaCourts, Delhi initiated by respondent No. 1 be quashed as no useful purpose wouldbe served by continuing the same in the ends of justice. From the statements,particularly, that of respondent No. 1, it appears that she docs not propose toproceed further with her aforesaid criminal complaint in view of the dissolution ofmarriage and settlement of all the disputes, as aforestated.

(3.) In view of the aforesaid statements of the petitioner and respondent No. 1,F.I.R. No.222/95 under Sections 406/498-A, Indian Penal Code with P.S.Preet Vihar Delhi againstthe petitioner, at present pending in the Court of Ms. Pinki, M.M., KarkardoomaCourts, Delhi against the petitioner is hereby ordered to be quashed under theinherent powers of this Court as no useful purpose would be served by continuingthe same and in the ends of justice.Petition stands disposed of.This order be communicated to the Court concerned. Dasti.