@JUDGMENTTAG-ORDER
1. This Petition has been filed u/s 482 of the Code of Criminal Procedure for quashing the FIR No. 192/93 under Sections 406/498-A/494/34,
IPC registered at P.S. Mukherjee Nagar, Delhi. The notices were given to the respondents and in pursuance thereto State/respondent No. 1 and
respondent No. 2 Smt. Pooja Rani (complainant) are present. She is identified by Mr. S.S. Bakshi, Advocate. The learned Counsel appearing for
the parties submit that the parties have obtained a decree of divorce by mutual consent. The parties have settled the matter. The complainant
accepted Rs. 3,00,000/- as full and final settlement of all her claims. In pursuance to the settlement, the petitioner has already paid Rs. 2,60,000/-
and today he has paid two Bank Drafts (No. 174792 dated 5.3.2000 of Rs. 10,000/- and No. 148484 dated 28.2.2000 of Rs. 27,000/-)
amounting to Rs. 37,000/- and Rs. 3,000/- in cash to the complainant. The complainant submits that the FIR filed by her be quashed.
2. I have heard learned Counsel for the parties. Since the parties have obtained a decree of divorce by mutual consent and have settled the entire
matter, no useful purpose would be served in compelling the parties to face the criminal trial/ prosecution.
3. On consideration of totality of the facts and circumstances and in the interest of justice, I deem it appropriate to quash the FIR No. 192/93
under Sections 406/498-A/494/34, IPC registered at P.S Mukherjee Nagar, Delhi and proceedings before the Court of Mr. S.K. Gupta, MM,
Delhi.
This petition is accordingly disposed of.
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