Delhi High Court
Pawan Chadha & Ors vs State Nct Of Delhi & Anr. on 3 November, 2015
#33
* IN THE HIGH COURT OF DELHI AT NEW DELHI
Date of decision: 3rd November, 2015
+ W.P.(CRL) 2526/2015
PAWAN CHADHA & ORS ..... Petitioners
Through Mr. Manoj Lohia, Advocate along
with petitioner no. 1
versus
STATE NCT OF DELHI & ANR. .... Respondents
Through Mr. Ashish Aggaral, ASC (Crl.) for
State with Mr. Piyush Singhal, Adv.
SI Neeraj Kumar, P.S. Mandawali
Mr. Santosh Kumar and Shreenivas
Sharma, Advs. for respondent no. 2
along with respondent no. 2
CORAM:
HON'BLE MR JUSTICE SIDDHARTH MRIDUL
SIDDHARTH MRIDUL, J (ORAL)
W.P.(CRL) 2526/2015 and Crl. MA No. 16150/2015 (Exemption)
1. The present is a petition under Article 226 of the Constitution of India
read with Section 482 of the Code of Criminal Procedure, 1973 seeking
quashing of FIR No. 344/2014 under Sections 406/498A IPC registered at
Police Station- Delhi and the proceedings arising therefrom.
2. The facts in brief are that the petitioner No.1 (husband) was married to
respondent No.2 (wife) according to Hindu rites and customs on 7th
December, 2012 at Delhi. No child has been born out of the said wedlock.
Owing to temperamental and ideological differences between the parties to
the marriage, they started living separately since 1st July, 2013. On a
complaint instituted by respondent no.2 (wife), the subject FIR was
registered against the petitioner no. 1 (husband) and his family members.
3. Counsel for the parties state that with the aid and assistance of the
Delhi Mediation Centre, Karkardooma Courts, Delhi, the parties to the union
have arrived at an amicable resolution of their matrimonial dispute
culminating into a Settlement Agreement dated 15th July, 2014. The salient
terms and conditions of the said Settlement Agreement dated 15th July, 2014
are as follows:-
"1. It has been agreed between the parties that they shall
take divorce by way of mutual consent.
2. It has been further agreed between the parties that
the respondent no. 1/husband Sh. Pawan Chaddha shall
pay a total sum of Rs. 9,00,000/- (Rs. Nine lac only) to
the complainant/wife Renu Chaddha towards full and
final settlement of all her claims arising out of their
marriage which includes maintenance (present past and
future), permanent alimony, jewellery, istridhan etc.
3. It has been further agreed between the parties that
the respondent no. 1/husband shall pay the above settled
amount to the complainant/wife by way of cash/demand
draft in the following manner:-
(a) Rs.1,50,000/- on 12/08/14 before the court
concerned at the time of withdrawal of present case U/s
12 D.V. Act.
(b) Rs. 1,50,000/- before the court concerned on
04/09/14 at the time of withdrawal of case U/s 125
Cr.P.C. On the same day, the respondent no. 1/husband
shall also handover the following articles i.e (1) one T.V
(2) one bed of 6/4 inch with mattresses (3) one almirah
(4) one dressing table (5) one blanket & (6) one fridge to
the complainant/wife.
(c) Rs. 2,00,000/- at the time of recording of the
statements of the parties in the first motion petition which
shall be filed on or before 10th October, 2014.
(d) Rs. 2,00,000/- at the time of recording of the
statements of the parties in the second motion. The
second motion petition shall be filed by the parties within
15 days after expiry of statutory period of six months
(e) Rs. 2,00,000/- before the Hon'ble High Court of
Delhi at the time of statements of parties for quashing of
FIR No. 344/13, P.S. Mandawali U/s 498A/406/34 IPC.
The respondent no. 1/husband and his family members
shall file a petition for quashing of this FIR within 15
days after obtaining decree of divorce by way of mutual
consent. The complainant/wife shall cooperate with the
respondent no. 1/husband and his family members in
quashing of this FIR.
4. It has been further agreed between the parties that
they shall not file any case/complaint/litigation against
each other and their family members in future arising out
of their marriage.
5. It has been agreed between the parties that after
this settlement, there shall be no right, title and interest
against each other in the moveable and immoveable
properties in future.
6. It is further agreed between the parties that apart
from the cases mentioned above, no other case or
complaint is pending between the parties and that in case
any such case/complaint is found pending between them
arising out of their marriage, the same shall be withdrawn
by the concerned party in terms of this settlement.
7. This settlement is without any pressure, coercion
or threat undue influence of any kind and the contents of
the same have been read over and explained to the parties
in vernacular language and they have understood the
same.
8. It is agreed that the parties shall remain bound by
the aforesaid terms of settlement."
4. In a nutshell, it has been agreed by and between the parties to the
union that respondent no. 2/wife shall be paid a sum of Rs. 9 lakhs towards
all her claims against the petitioners past, present and future. The agreement
between the parties is lawful and the same is hereby accepted.
5. Counsel for the parties further state that pursuant to the said
Settlement Agreement dated a sum of Rs. 7 lakhs has already been received
by respondent no.2(wife). The balance sum of Rs. 2 lakhs has been brought
to the Court in the shape of Demand Draft dated 13.08.2015 bearing No.
188684 drawn on Syndicate Bank, Rani Jhansi Road, Delhi Branch, in
favour of respondent no. 2(wife) herein. Respondent No.2 (wife)
acknowledges receipt thereof subject to its encashment.
6. In the present case, it is observed that pursuant to the settlement
arrived at between the parties, a decree of divorce by mutual consent has
already been obtained by the parties from the concerned Family Court.
7. Respondent No.2(wife)/complainant, who is present in Court and has
been identified by her counsel as well as the Investigating Officer i.e. SI
Neeraj Kumar, Police Station- Mandawali, Delhi, states that in pursuance
to the settlement arrived at between the parties to the union, she is no longer
keen to proceed with the subject FIR and the proceedings emanating
therefrom.
8. Since the dispute between the parties which arose out of a matrimonial
discord between petitioner no. 1 and respondent no. 2 and resulted in the
registration of the subject FIR has been settled amicably by way of a
Settlement Agreement dated 15th July, 2014 without any undue influence,
pressure or coercion; as the parties have obtained decree of divorce by
mutual consent; and since the agreement between the parties is lawful, no
useful purpose will be served by proceeding with the subject FIR and the
proceedings arising therefrom.
9. Resultantly, the FIR No. 344/2014 under Sections 406/498A IPC
registered at Police Station- Delhi and the proceedings arising therefrom are
hereby set aside and quashed qua all the petitioners subject to each of the
petitioners depositing a sum of Rs. 5,000/- with the Delhi High Court Staff
Welfare Fund within a period of two weeks from today. Receipt thereof
shall be provided to the Investigating Officer in the subject FIR.
10. With the above said directions, the writ petition is allowed and
disposed of accordingly.
11. Pending application also stands disposed of.
SIDDHARTH MRIDUL, J
NOVEMBER 03, 2015
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