NAVED JAMAL Vs. STATE

JUDGEMENT

(1.) CRL. M. A. No. 7646/2008 allowed, subject to just exceptions. The application is disposed of. CRL. M. C. No. 2040/2008

(2.) PETITIONER Nos. 1 and 2 and respondent No. 2 are present along with their counsel. Learned counsel for the parties have contended that the marriage between the petitioner No. 1 and respondent No. 2 has been dissolved by a decree of divorce 21. 04. 2008 under Section 28 (2) of the Special Marriage Act, 1954. All other disputes have also been resolved and a settlement has been arrived at between the parties. Under the settlement, respondent No. 2 is entitled for rs. 3. 00 lakh in satisfaction of all her claims against the petitioners, out of which Rs. 2. 00 lakh was paid to her earlier and the balance amount of rs. 1. 00 lakh has been paid to her in the court today by way of demand draft bearing No. 233130 dated 28. 08. 2008 drawn on ABN Amro Bank. Let the statement of respondent No. 2 be recorded.

(3.) STATEMENT of respondent No. 2 has been recorded who has been identified by her counsel. Respondent No. 2 has deposed that she has settled all her claims and her marriage with petitioner No. 1 has been dissolved by a decree of divorce 21. 04. 2008 under Section 28 (2) of the Special Marriage Act, 1954. Considering the facts and circumstances, it is apparent that no useful purpose shall be served in continuing with the proceedings pursuant to FIR no. 235/2003 dated 16. 12. 2003 under Sections 498a/406 of Indian Penal Code registered at Police Station Kapashera against the petitioners. It shall also be in the interest of justice to quash the said FIR and all the proceedings emanating therefrom, in the facts and circumstances. Learned Additional Public prosecutor, Mr. Vats, has also no objection to quashing of FIR No. 235/2003 dated 16. 12. 2003 under Sections 498a/406 of Indian Penal Code registered at Police station Kapashera and all the proceedings emanating therefrom against the petitioners.