VIKRAM TIKOO Vs. STATE

JUDGEMENT

(1.) Statement of petitioner No, 1 & 2 and Respondent No. 2 have been recorded Respondent No 2 has stated that her marriage with petitioner No. 1 has already been dissolved by a decree of divorce by mutual consent passed by Mr. Kuldeep Singh, ADJ on 22.2.97 in H.M.A case No. 690/94. She has further stated that she had lodged a u/s 406/498-A Indian Penal Code with P.S. Vasant Kunj, South West Distt. New Delhi (Investigated by Crime Against Women Cell Nanak Pura, New Delhi). Now the matter has been settled amicably between them and all misunderstandings have been removed. She has also stated that she will not have any claim whatsoever whether past, present or future of any kind or nature or in any manner howsoever against the petitioner no. 1 & 2 in this jurisdiction or other in India or outside India. A photocopy of the exhibited as Annexure A/1, which is a true copy of the second motion moved u/s 13-B of H.M.A. before the matrimonial court respondent No. 2 has stated that the visitation Rights referred to therein in favour of the petitioner will be within the National Capital Territory of Delhi. She has stated that she does not went to her aforesaid FIR and she irrevocably withdraws the said complaint, filed by her against the petitioners. She has prayed that FIR No. 287/94 u/s 406-A Indian Penal Code lodged by her with PS. Vasant Kunj, South West Distt. New Delhi against the petitioners and the proceedings emanating therefrom, currently pending in the court of Mrs Swaran Kanta Mehra, MM. New Delhi be quashed Both the petitioners have accepted the statement of Respondent No 2 as correct and stated that they will not have any claim whatsoever whether, past, present or future of any kind or nature or in any manner howsoever against respondent No. 2 in this jurisdiction or either in India or outside India They have also prayed that the aforesaid FIR and proceedings emanating therein may be quashed.

(2.) Accordingly, I, in exercise of my powers u/s 482 of Cr.PC accept this petition and quash FIR No. 287/94 u/s 406/498-A of Indian Penal Code lodged by respondent No. 2 with P.D. Vasant Kunj, South West Distt. New Delhi (Investigated by Crime Against Women Cell, Nanak Pur, emanating therein, currently pending in the court of Swaran Kanta as no useful purpose would be served by continuing the proceedings. Moreover, this would be in the interest of the parties, Statement of the parties as also Annexure A-1 shall form a part of this order.

(3.) This petition and the application are disposed of in the above terms.