Sh.Puneet Kharbanda & Others vs State Of Nct Of Delhi & Another
2008 Latest Caselaw 987 Del

*            IN THE HIGH COURT OF DELHI AT NEW DELHI

+                        CRL.M.C No.2121/2008

%                      Date of Decision : 09.07.2008


Sh.Puneet Kharbanda & Others                        ....... Petitioners
                Through:   Mr.Lalit Kumar, Advocate, along with
                           petitioner no.1 in person.

                                 Versus

State of NCT of Delhi & Another                ......... Respondents
                  Through : Mr.R.N. Vats, APP for the State.
                              Respondent No.2 present in person.


CORAM :-
* HON'BLE MR. JUSTICE ANIL KUMAR

    1. Whether reporters of Local papers may              NO
       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.

*

I have heard the learned counsel for the parties.

Respondent No.2 is present in the court who has been identified

by the petitioner No.1, husband, and the counsel for the petitioners.

Let the statement of respondent No.2 be recorded.

Statement of respondent No.2, Ms.Pooja, has been recorded and

she states that she has settled all the disputes with her husband,

petitioner No.1, before the Mediation Cell. Pursuant to the settlement,

an amount of Rs.8.50 lakh has been deposited by petitioner No.1,

before the lower Court in the proceedings for execution of maintenance

claimed by the respondent No.2 which she will be entitled on quashing

of criminal proceedings against the petitioners.

Considering the facts and circumstances, as the petitioner No.1

and the respondent No.2 have settled all the disputes and the

respondent No.2 does not want to pursue the proceedings against the

petitioners, no useful purpose shall be served by continuing the

proceedings. It will also be in the interest of justice to quash the FIR

No.434/2001 registered at Police Station Kirti Nagar, New Delhi, under

Sections 498A/406/34 IPC.

Consequently, in the totality of facts and circumstances, the FIR

No.434/2001 registered at Police Station Kirti Nagar, New Delhi, under

Sections 498A/406/34 IPC and all the proceedings emanating

therefrom against the petitioners are quashed.

The petition in terms hereof is disposed of.

Dasti.

July 09, 2008                                          ANIL KUMAR, J.
'Dev'