Parveen Arora vs Pushpa Arora
1990 Latest Caselaw 437 Del

JUDGMENT

V.B. Bansal, J.

(1) Parveen Arora and his mother Smt. Satya Kumari Arora by way of this petition u/S 482, Cr. P.C. prayed for quashing of the criminal proceedings in case Fir No. 88/88 State vs. Praveen Kumar u/S. 406 Ipc, P.S. Greater Kailash pending in the court of Shri D.S. Punia, Mm, New Delhi.

(2) Briefly stated the facts are that Praveen Arora, petitioner No. 1, was married to Smt. Pushpa Arora, respondent No. 1, on 11.3.74 and there after been living together as husband and wife. They, however, could not pull on for a long time as a result of which they started living separately w.e.f. 8.12.78. There was no rapprochement between husband and wife and consequently a petition for divorce was filed by Smt. Pushpa Arora against her husband. On her complaint case u/S. 406 Indian Penal Code was registered against the petitioners in Police Station Greater Kailash being Fir No. 88/88 which is now pending in the court of Shri D.S. Punia. The parties have now settled their disputes and have made statements in the court of Shri S.N. Dhingra, Adj seeking a decree of divorce by mutual consent. It is, thus, clear that they have settled all their disputes and it would now be in the interest of justice that the criminal proceedings which were initiated by respondent No. 1 on account of her differences with her husband and mother-in-law are not allowed to continue further.