NEERAJ AGGARWAL Vs. STATE (NCT OF DELHI)

JUDGEMENT

(1.) IN these proceedings, the petitioners and respondent No.2 seeks quashing of proceedings arising out of FIR lodged by the respondent No.2 on 22.12.2007. The petitioner No.1 and the respondent No.2 solemnized their marriage on 16.7.2005. During the pendency of proceedings, the parites entered into a settlement and moved a joint petition under Section 13 (B) of Hindu Marriage Act on 31.10.2008 a copy of the said joint petition as well as copy of the Memorandum of Under standing entered into by the husband and wife are being placed on record.

(2.) THE petitioners and the respondent No.2 have filed affidavits in support of the averments. Their statements were also recorded on the previous date, i.e., 20.09.2008.

(3.) IN view of the above, the Court is satisfied that the parties have settled their disputes amicably, they have also secured a decree for dissolution of marriage by mutual consent. In the circumstances, no useful purpose will be served in continuing with this proceeding. Accordingly. FIR No.846/2007 P.S. Paschim Vihar is hereby quashed. The petition is allowed in the above terms.Dasti. Petition allowed.