Delhi High Court
Deepanshu Arora vs The State (Govt. Of Nct Of Delhi) ... on 7 September, 2017
$~15
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(CRL) 1070/2017
DEEPANSHU ARORA ..... Petitioner
Through: Mr.Nitin Ahlawat, Advocate along
with petitioner in person.
versus
THE STATE (GOVT. OF NCT OF DELHI) &ORS.
..... Respondents
Through: Mr.Piyush Singhal, Advocate for
Mr.Ashish Aggarwal, ASC for State with SI
Narender, PS Prashant Vihar, Delhi.
Mr.Ashish Ruhella, Advocate with Mr.Rohit
Tyagi, Advocate for R-2 to R-6 along with
respondent no. 2 to 6 in person.
CORAM:
HON'BLE MR. JUSTICE VINOD GOEL
ORDER
% 07.09.2017
1. Status report has been filed.
2. Respondent No.2 to 6 are present. They are being represented
by their counsel. They are duly identified by the IO SI
Narender.
3. The petitioner has invoked the writ jurisdiction of this court
under Article 226 of the Constitution of India read with Section
482 of Code of Criminal Procedure, 1973 (in short "Cr.P.C.")
for quashing of the FIR bearing No. 1627/2015, registered
against them on 23.12.2015 with Police Station Prashant Vihar,
(Outer District), Delhi under Sections 354/323/341/509/506/34
IPC on the complaint of respondent No.2.
4. Respondent no. 2 is the father-in-law of the petitioner,
respondent no. 3 is the wife of petitioner, respondent no. 4 is the
brother-in-law of the petitioner, respondent no.5 is the brother
of respondent no. 2 and the petitioner no. 6 is the sister of
respondent no. 2.
5. It is submitted that there was an altercation between the
petitioner and the respondent no. 2 to 6 on 22.12.2015 as there
was a matrimonial dispute between the petitioner and the
respondent no. 3.
6. The parties to the petition have already settled and resolved all
their disputes on 10.05.2016 through a Compromise Deed, copy
of which has been placed on record.
7. As per the terms and conditions of the settlement, the petitioner
had agreed to pay a total sum of Rs.1,75,00,000/- to the
respondent no. 3 in full and final settlement of her all claims.
8. Pursuant to the settlement, at the time of granting anticipatory
bail to the petitioner, he has paid a sum of Rs.60,00,000/- to the
respondent no. 3.
9. The respondent no. 2 to 6 submit that they do not want to
pursue the said FIR. They submit that the said FIR may be
quashed.
10. Learned ASC through the IO submits that the charge sheet has
so far not been filed.
11. Both the parties submit that now nothing is due and recoverable
by them against each other. The matter had been amicably
settled between the parties and no fruitful purpose would be
served in further pursuing the said FIR. Hence, to secure ends
of justice, the FIR bearing No. 1627/2015, registered on
23.12.2015 with Police Station Prashant Vihar, (Outer District),
Delhi under Sections 354/323/341/509/506/34 IPC and
proceedings arising out of the said FIR are hereby quashed.
12. The petition is disposed of accordingly.
13. DASTI under the signatures of the Court Master.
VINOD GOEL, J.
SEPTEMBER 07, 2017
"shailendra"
