Delhi High Court
Pavneet Bhasin & Others vs The State (Nct Of Delhi) & Another on 21 July, 2008
Author: Anil Kumar
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ Crl.M.C. No.2267/2008
% Date of Decision: 21.07.2008
Pavneet Bhasin & Others ..... Petitioners
Through: Mr.Vineet Aggarwal, Advocate for
petitioners along with petitioner
No.1 in person.
Versus
The State (NCT of Delhi) & Another .... Respondents
Through: Mr.Amit Sharma, APP for the State
along with SI K.P. Singh, Police
Station Punjabi Bagh.
Mr.Sanjeev Mahajan, 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 YES
be allowed to see the judgment?
2. To be referred to the reporter or not? NO
3. Whether the judgment should be reported NO
in the Digest?
Anil Kumar, J.
*
+ Crl.M.A. No.8486/2008 in Crl.M.C.No.2267/2008
Allowed, subject to just exceptions.
The application is disposed of.
Crl.M.C.No.2267/2008 & Crl.M.A. No.8845/2008
Petitioner No.1, husband, and respondent No.2, wife, and their
counsel contend that the disputes between the parties have been settled
before Delhi High Court Mediation and Conciliation Centre. Pursuant
to the same, the marriage between the parties had been dissolved by a
decree dated 16th July, 2008 under Section 13(B) of Hindu Marriage Act
by mutual consent.
Under the settlement, the husband has agreed to pay Rs.32.00
lakh in full and final settlement of all the claims towards permanent
alimony and maintenance for respondent No.2 and for the maintenance
of the minor son of the parties, namely, Master Raunit Bhasin. An
amount of Rs.20.00 lakh has already been paid and the balance
amount of Rs.12.00 lakh has been given in the court today by demand
draft bearing No.985271 dated 14.07.2008 amounting to Rs.6.00 lakh
in favour of Ms.Sonia drawn on Vijaya Bank, New Delhi, and another
demand draft bearing No.73512 dated 14th July, 2007 for a sum of
Rs.6.00 lakh in favour of Master Raunit Singh Bhasin u/g Mrs.Sonia
Bhasin drawn on Standard Chartered Bank, B-68, G.K. Part I, New
Delhi-110048. The counsel for the parties contend that no fruitful
purpose shall be served by continuing the proceedings pursuant to FIR
No.463/2006 under Section 406/498A/34 of IPC registered at Police
Station Punjabi Bagh.
Let the statement of respondent No.2 be recorded. Respondent
No.2 is identified by her counsel.
Statement of respondent No.2 has been recorded. The marriage
between the parties has already been dissolved. The parties have
arrived at a settlement and the terms of the settlement have already
been complied with. The settlement arrived at between the parties also
seems to be in the interest of minor son of the parties, Master Raunit
Bhasin. No fruitful purpose shall be served in continuing the
proceedings pursuant to FIR No.463/2006 under Section 406/498A/34
of IPC registered at Police Station Punjabi Bagh, which was registered at
the instance of respondent No.2, wife. It shall also be in the interest of
justice, if these proceedings are quashed.
In the facts and totality of circumstances, FIR No.463/2006
under Section 406/498A/34 of IPC registered at Police Station Punjabi
Bagh and all the proceedings emanating therefrom against the
petitioners are, therefore, quashed. The petition and the application
are disposed of.
Dasti.
July 21, 2008 ANIL KUMAR, J.
'Dev'
