PUNEET KHARBANDA Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) I have heard the learned counsel for the parties. Respondent No. 2 is present in the court who has been identified by the petitioner No. 1, husband, and the counsel for the petitioners.

(2.) LET the statement of respondent No. 2 be recorded.

(3.) STATEMENT of respondent No. 2, Ms. Pooja, has been recorded and she states that she has settled all the disputes with her husband, petitioner No. 1, before the Mediation Cell. Pursuant to the settlement, an amount of Rs. 8. 50 lakh has been deposited by petitioner No. 1, before the lower Court in the proceedings for execution of maintenance claimed by the respondent No. 2 which she will be entitled on quashing of criminal proceedings against the petitioners. Considering the facts and circumstances, as the petitioner No. 1 and the respondent No. 2 have settled all the disputes and the respondent No. 2 does not want to pursue the proceedings against the petitioners, no useful purpose shall be served by continuing the proceedings. It will also be in the interest of justice to quash the FIR No. 434/2001 registered at Police Station Kirti Nagar, new Delhi, under Sections 498a/406/34 IPC.