Pranav Saraswat vs Sapna Saraswat And Anr.
1996 Latest Caselaw 955 Del

Citation : 1996 Latest Caselaw 955 Del
Judgement Date : 22 November, 1996

Delhi High Court

Pranav Saraswat vs Sapna Saraswat And Anr. on 22 November, 1996

Equivalent citations: 66 (1997) DLT 522, I (1997) DMC 527

Author: N Nandi

Bench: N Nandi

JUDGMENT

N.G. Nandi, J.

(1) It is stated by Mr. Gupta, learned Counsel appearing for the petitioner and Mr. Parashar, learned Counsel appearing for respondent No. 1 that all the disputes including the disputes relating to articles given to respondent No.1 at the time of marriage as also the allegations in the complaint filed by respondentNo. 1 have been amicably resolved by a decree of divorce by mutual consent and that the criminal proceedings initiated by respondent No. 1 be quashed in the ends of justice as no useful purpose would be served by continuing the same.

(2) It is suggested from the statements of the petitioner and respondent No. 1,separately recorded, that all disputes have been amicably settled and that they have parted company and that their marriage has been dissolved by a decree of divorce by mutual consent in H.M.A. No. 426/96 vide decree dated 5.10.1996 passed by the learned Adj, Karkardooma Courts, Delhi. It is also prayed by both that F.I.R. No.222/95 under Sections 406/498-A, Indian Penal Code with P.S. Preet Vihar, Delhi against THE petitioner, at present pending in the Court of Ms. Pinki, M.M., KarkardoomaCourts, Delhi initiated by respondent No. 1 be quashed as no useful purpose would be served by continuing the same in the ends of justice. From the statements,particularly, that of respondent No. 1, it appears that she docs not propose to proceed further with her aforesaid criminal complaint in view of the dissolution of marriage and settlement of all the disputes, as aforestated.

(3) In view of the aforesaid statements of the petitioner and respondent No. 1,F.I.R. No.222/95 under Sections 406/498-A, Indian Penal Code with P.S.Preet Vihar Delhi against the petitioner, at present pending in the Court of Ms. Pinki, M.M., KarkardoomaCourts, Delhi against the petitioner is hereby ordered to be quashed under the inherent powers of this Court as no useful purpose would be served by continuing the same and in the ends of justice. Petition stands disposed of.This order be communicated to the Court concerned. Dasti.