GAURAV GUGLANI Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) PETITIONER No. 1, Mr. Gaurav Guglani, husband, and petitioner No. 4, ms. Malinki, wife, and their counsel contend that the marriage between the petitioner No. 1 and petitioner No. 4 has been dissolved by a decree of divorce dated 15th May, 2008 on the ground of mutual consent under Section 13 (B) of hindu Marriage Act, 1955. The parties have settled all their disputes. Under the settlement, petitioner No. 4, wife, agreed to get a sum of Rs. 3. 75 lakh in full and final settlement of her all claims out of which a sum of Rs. 2. 25 lakh has already been paid and the balance of Rs. 1. 50 lakh has been paid to the petitioner No. 4 in the court today by a banker's cheque bearing No. 468394 dated 19. 05. 2008 amounting to Rs. 1. 50 lakh in favour of Ms. Malinki drawn on State Bank of India, Vikas Puri, New Delhi.

(2.) THE counsel for the parties contend that no fruitful purpose will be served by continuing the proceedings pursuant to FIR No. 4/2008 under Section 406/498a/34 of IPC registered at Police Station Vikaspuri. Let the statement of petitioner No. 4 be recorded. Petitioner No. 4 is identified by SI Hari Krishan, Police Station Vikaspuri.

(3.) STATEMENT of petitioner No. 4 has been recorded. The marriage between the parties has already been dissolved. The parties have arrived at a settlement and the terms of the settlement have already been complied with. No fruitful purpose shall be served in continuing the proceedings pursuant to FIR No. 4/2008 under Section 406/498a/34 of IPC registered at Police Station Vikaspuri, which was registered at the instance of petitioner No. 4, wife. It shall also be in the interest of justice, if these proceedings are quashed.