JITENDER BHATIA Vs. STATE

JUDGEMENT

(1.) ISSUE notice to the respondent. Mr. Sharma accepts notice on behalf of state. Mr. Paramjit Singh accepts notice on behalf of respondent No. 2, ms. Paramjit Kaur who is also present in person. Learned counsel for the parties contend that the disputes between the petitioners and respondent No. 2 have been resolved amicably. The marriage between the petitioner No. 1 and respondent No. 2 has been dissolved by a decree of divorce dated 11. 08. 2008 by mutual consent under Section 13 B (2) of Hindu marriage Act, 1955. It is also contended that under the settlement the respondent No. 2 is entitled for Rs. 60,000/- out of which Rs. 30,000/- was paid earlier and the balance amount of Rs. 30,000/- has been paid today in the Court by a demand draft bearing No. 079230 dated 2nd September, 2008 drawn on State bank of India, Tis Hazari, Delhi.

(2.) IN the circumstances, the learned counsel for the parties contend that no useful purpose shall be served in continuing with the proceedings pursuant to fir No. 230/2000 under Sections 498a/406/34 of Indian Penal Code registered at police Station Anand Parbat, against the petitioners. It is also contended that it shall be in the interest of justice if the said FIR and all the proceedings emanating therefrom against the petitioners are quashed.

(3.) LET the statement of respondent No. 2 be recorded. Statement of respondent No. 2 has been recorded who has been identified by her counsel. Considering the statement of respondent No. 2 it is apparent that no useful purpose shall be served in continuing the proceedings pursuant to FIR no. 230/2000 under Sections 498a/406/34 of Indian Penal Code registered at Police station Anand Parbat, 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. Sharma, has also no objection to quashing of FIR No. 230/2000 under Sections 498a/406/34 of Indian Penal Code registered at Police Station Anand Parbat and all the proceedings emanating therefrom against the petitioners.