Brijesh Sethi, J
Quashing of FIR No. 271/2017, under Sections 498-A/406/34 IPC, registered at police station Model Town, Delhi is sought by petitioners on the
ground that the matrimonial dispute between petitioner No.1-husband and respondent No.2-wife stands amicably settled before Mediation Centre,
Rohini District Courts, Delhi in terms of Settlement Agreement of 27th July, 2019 and decree of divorce has been already granted by the Family Court
on 18th September, 2019.
Notice.
Mr. Piyush Aggarwal, Advocate, appearing on behalf of Mr. Piyush Aggarwal, Additional Public Prosecutor for respondent No.1/State submits that
respondent No.2 is present in the Court and she has been duly identified to be complainant of FIR in question on the basis of identity proof furnished
by her.
Respondent No.2, present in the Court, submits that the dispute between the parties has been amicably resolved through Mediation Centre, Rohini
District Courts, Delhi and terms of settlement reached between the parties have been fully acted upon as today, she has received the balance settled
amount of Rs.3,00,000/- by way of demand draft bearing No.801250, dated 15th October, 2019, drawn on Punjab National Bank, Branch Gujrawala
Town, Delhi from petitioners. Respondent No.2 submits that now, no grievance against petitioners survives and so, the FIR in question and
proceedings emanating therefrom be quashed.
Since the subject matter of the FIR in question is essentially matrimonial, which stands mutually and amicably resolved between the parties and decree
of divorce has been already granted by the Family Court, no useful purpose would be served in continuation of proceedings arising out of FIR in
question.
In view of the above, 271/2017, under Sections 498-A/406/34 IPC, registered at police station Model Town, Delhi and the proceedings emanating
therefrom, are hereby quashed qua petitioners.
This petition stands disposed of.
