Rahul Verma vs State Govt Of Nct Of Delhi & Anr

SANJEEV SACHDEVA, J.

The petitioner seeks quashing of FIR No. 344 of 2013 under Sections 498A/406/34 IPC registered at Police Station Uttam Nagar, District West

Delhi, based on a settlement. Â

Subject FIR emanates out of matrimonial discord. Â

Learned counsel for the petitioners submits that the parties have settled their disputes through the process of mediation held before Delhi Mediation

Centre, Tis Hazari Courts, Delhi on 07.11.2016. Parties have already been divorced by way of a decree of divorce passed on 05.04.2018.

As per the settlement, a total sum of Rs. 1,40,000/- has been agreed to be paid by the petitioner to respondent no. 2 in full and final settlement of all

the claims of respondent no. 2. A sum of Rs. One lakh has already been paid and the balance sum of Rs. 40,000/- is being paid today by way of DD

No. 094124 dated 13.08.2018 issued by Central Bank of India to respondent no. 2, today in Court.Â

Respondent No.2 is present in person, represented by counsel and is identified by the Investigating Officer. She submits that she has settled her

disputes with the petitioners and does not wish to press charges against the petitioner and prosecute the complaint any further.Â

In view of the fact that the proceedings emanate out of a matrimonial discord and the parties have fully and finally settled their disputes and the

respondent No.2 has stated that she does not wish to press the complaint any further and the fact that the parties have already been divorced by way

of a decree of divorce, passed on 05.04.2018, continuation of criminal proceedings will be an exercise in futility and justice in the case demands that

the dispute between the parties is put to an end and peace is restored; securing the ends of justice being the ultimate guiding factor. It would be

expedient to quash the subject FIR and the consequent proceedings emanating therefrom.

In view of the above, the petition is allowed. FIR No. 344 of 2013 under Sections 498A/406/34 IPC registered at Police Station Uttam Nagar,

District West Delhi and the consequent proceedings emanating there from are quashed.Â

Order Dasti under the signatures of the Court Master.Â