Vitthal Dass Viyas & Others vs The State (Govt. Of Nct Of Delhi) & ...
2008 Latest Caselaw 1495 Del

*            IN THE HIGH COURT OF DELHI AT NEW DELHI

+                         CRL.M.C.No.2865/2008

%                      Date of Decision: 29.08.2008

Vitthal Dass Viyas & Others                           .... Petitioners
               Through Mr.Anirudh Yadav, Advocate for petitioners
                        along with petitioner No.1 in person.

                                 Versus

The State (Govt. of NCT of Delhi) & Another           .... Respondents
               Through Mr.Amit Sharma. Vats, APP for the State
                         Ms.Anju Lal, Advocate for respondent No.2
                         along with Respondent No.2 in person.

CORAM:
HON'BLE MR. JUSTICE ANIL KUMAR

1.   Whether reporters of Local papers may be               YES
     allowed to see the judgment?
2.   To be referred to the reporter or not?                  NO
3.   Whether the judgment should be reported in              NO
     the Digest?


ANIL KUMAR, J.

*

Crl.M.A. No.10432/2008

Allowed, subject to just exceptions.

The application is disposed of.

Crl.M.C.No.2865/2008

Issue notice to respondents. Mr.Sharma and Ms.Lal accept

notices on behalf of respondent No.1 and respondent No.2 respectively.

Petitioner No.1 and respondent No.2 are present. Learned

counsel for the parties contend that the disputes between the parties

have been resolved amicably. The marriage between the petitioner No.1

and respondent No.2 has been dissolved by a decree of divorce dated

12.05.2008 by mutual consent under Section 13 B (2) of Hindu

Marriage Act, 1955. Under the settlement arrived at between the

parties, an amount of Rs.1.50 lakh was payable to respondent No.2

which has since been paid to her in settlement of all her claims against

the petitioners. In the circumstances, learned counsel for the parties

contend that no useful purpose shall be served in continuing with the

proceedings pursuant to FIR No.197/2006 dated 25.04.2006 under

Sections 498A/406 of Indian Penal Code registered at Police Station

Pandav Nagar against the petitioners.

Let the statement of respondent No.2 be recorded.

Statement of respondent No.2 has been recorded who has been

identified by her counsel. Respondent No.2 has deposed that she has

settled all her claims and her marriage with the petitioner No.1 has

been dissolved by a decree of divorce dated 12.05.2008 by mutual

consent under Section 13 B (2) of Hindu Marriage Act, 1955. It is

apparent that no useful purpose shall be served in continuing with the

proceedings pursuant to FIR No.197/2006 dated 25.04.2006 under

Sections 498A/406 of Indian Penal Code registered at Police Station

Pandav Nagar against the petitioner. 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.197/2006 dated 25.04.2006 under Sections 498A/406 of Indian

Penal Code registered at Police Station Pandav Nagar and all the

proceedings emanating therefrom against the petitioners.

In the totality of facts and circumstances, FIR No.197/2006 dated

25.04.2006 under Sections 498A/406 of Indian Penal Code registered

at Police Station Pandav Nagar and all the proceedings emanating

therefrom against the petitioners are quashed.

The petition is disposed of.

Dasti.

August 29, 2008                                   ANIL KUMAR, J.
'Dev'