AI Structured Summary
Not yet generated for this judgment
Judgment
CRL.M.A.No.312/2018 (Exemption)
Exemption allowed subject to all just exceptions.
The application stands disposed of.
W.P.(CRL) 50/2018
Present petition has been filed under Article 226 of the Constitution of India r/w under Section 482 Cr.P.C. for quashing of FIR No.232/2006 under Sections 498A/406/34 IPC registered at Police Station Mayur Vihar, Delhi. It is stated that the matter has been settled amicably with the complainant / respondent No.2 before the Mediation Centre, Karkardooma Courts, Delhi vide settlement agreement dated 23.01.2013.
Complainant / respondent No.2 is present along with her mother and has been identified by proxy counsel for ASC. I have enquired from the complainant if she has settled the dispute with the petitioners amicably without any fear or pressure. She has informed that all the disputes between the parties have been resolved amicably with her free consent and she has no objection to the quashing of the FIR in question. Marriage has been dissolved by mutual consent.
The petition is supported by affidavits of the parties. Copy of settlement agreement dated 23.01.2013 has been placed on record. Since the dispute between the parties has been settled, no useful purpose will be served to continue with the proceedings. In the interest of justice and to enable the parties to settle in life after divorce, FIR No.232/2006 under Sections 498A/406/34 IPC registered at Police Station Mayur Vihar, Delhi and all the proceedings arising therefrom are quashed.
The petition stands disposed of accordingly.