Madan Kumar & Ors vs The State Govt Of Nct Of Delhi & Anr
2018 Latest Caselaw 202 Del

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*       IN THE HIGH COURT OF DELHI AT NEW DELHI

                           DECIDED ON : JANUARY 09, 2018

+                         W.P.(CRL) 70/2018

       MADAN KUMAR & ORS                                    ..... Petitioners
                    Through :      Mr.Pankaj Kumar, Advocate.

                          versus

       THE STATE GOVT OF NCT OF DELHI & ANR
                                                     ..... Respondents
                    Through :      Ms.Kamna Vohra, ASC.
                                   SI Yogender Singh, PS Jafrabad.
                                   Complainant/R-2 present in person.

       CORAM:
       HON'BLE MR. JUSTICE S.P.GARG

S.P.GARG, J. (ORAL)

1. Present writ petition has been filed under Article 226 of the Constitution of India r/w under Section 482 Cr.P.C. for quashing of FIR No.190/2016 under Sections 498A/406/377/34 IPC and 4 D.P.Act registered at Police Station Jafrabad. It is stated that the matter has been settled with the complainant/respondent No.2 amicably.

2. Complainant / respondent No.2 is present and has been identified by the Investigating Officer present in the court. I have enquired from the complainant if she has settled the dispute with the petitioners

amicably without any fear or pressure. She has informed that all the disputes between the parties have been resolved amicably with her free consent and she has no objection to the quashing of the FIR in question. Divorce by mutual consent has already been granted. Pursuant to the settlement, remaining amount of `2 lacs by way of demand draft bearing No.214119 dated 02.01.2018 drawn on State Bank of India has been handed over to the complainant today in the Court.

3. The petition is supported by affidavits of the parties. Copy of settlement agreement dated 05.12.2016 has been placed on record. Since the dispute between the parties has been settled, no useful purpose will be served to continue with the proceedings. In the interest of justice and to enable the parties to settle in life after divorce, FIR No.190/2016 under Sections 498A/406/377/34 IPC and 4 D.P.Act registered at Police Station Jafrabad and all the proceedings arising therefrom are quashed.

4. The petition stands disposed of accordingly.

S.P.GARG (JUDGE) JANUARY 09, 2018/sa