RAJINDER Vs. STATE (NCT OF DELHI)

JUDGEMENT

(1.) I have heard learned counsel for the Parties. Learned counsel for the petitioners states that petitioner No. 1 and the complainant have obtained a decree of divorce and have settled their disputes. He further states that the complainant, who is present in Court today does not wish to pursue the proceedings arising out of her complaint which was then recorded as FIR No. 384/98 registered at the Police Station Narela under Sections /406/34 IPC. He further states that no useful purpose will be served in continuing with the criminal proceedings when the parties have amicably settled their disputes. Learned counsel for the State also agrees with the same. Learned counsel for the complainant Mr. S.P. Kaushik identifies Ms. Santosh.

(2.) LET the statement of Ms. Santosh be recorded.

(3.) IN view of what has been stated by learned counsel for the parties and also the statement of Ms. Santosh, it would be proper that the matter is put to rest finally as no useful purpose would be served in continuing with the trial in which Ms. Santosh is not supporting her case.