KANTI SWAROOP Vs. STATE OF DELHI

JUDGEMENT

(1.) PETITIONER No. 1 and respondent No. 2 are present with counsel for the petitioner. Learned counsel for the petitioner and parties state that the matter between the parties has been resolved amicably and the marriage between the petitioner No. 1 and respondent No. 2 has been dissolved by a decree of divorce by mutual consent under Section 13 B (2) of Hindu Marriage Act, 1955 dated 20th October, 2007.

(2.) UNDER the settlement, respondent No. 2 is entitled for a total sum of rs. 1. 30 lakh which amount has already been paid to respondent No. 2. Learned counsel for the petitioner state that in view of the settlement no useful purpose shall be served in continuing with the proceedings pursuant to fir No. 166/2005 under Sections 406/498a/34 of Indian Penal Code registered at police Station Roop Nagar, against petitioners.

(3.) LET the statement of respondent No. 2 be recorded, who is identified by the counsel for the petitioner, Mr. M. Rais Farooqui. Statement of respondent No. 2 has been recorded. The disputes between the petitioner No. 1 and respondent No. 2, who were husband and wife, has been resolved amicably. The marriage between the petitioner No. 1 and respondent No. 2 has already been dissolved by a decree of divorce by mutual consent under section 13 B (2) of Hindu Marriage Act, 1955 dated 20th October, 2007. It is apparent that no useful purpose shall be served in continuing with the proceedings pursuant to FIR No. 166/2005 under Sections 406/498a/34 of Indian penal Code registered at Police Station Roop Nagar, against petitioners. Considering the facts and circumstances, it shall also be in the interest of justice to quash the said FIR and all the proceeding emanating therefrom. Learned Additional Public Prosecutor, Mr. Vats, has also no objection to the quashing of the FIR. Therefore, in the totality of facts and circumstances, FIR No. 166/2005 under Sections 406/498a/34 of Indian Penal Code registered at Police Station roop Nagar, and all the proceedings emanating therefrom against petitioners are quashed. The petition is disposed of.