Vikram & Ors. vs The State (Nct Of Delhi) & Anr.
2018 Latest Caselaw 4308 Del

$~72
* IN THE HIGH COURT OF DELHI AT NEW DELHI

%                                 Judgment delivered on: 26.07.2018
+      CRL.M.C. 3668/2018
       VIKRAM & ORS                                  ..... Petitioners

                         versus

       THE STATE (NCT OF DELHI) & ANR                ..... Respondents


Advocates who appeared in this case:
For the Petitioners :    Mr.Malkhan Singh, Advocate.

For the Respondents:     Mr. Sanjeev Sabharwal, APP for the
                         State with SI Baseer Singh, P.S.Mandir Marg.
                         Mr.Alphi Chugh, Adv. for R-2.
CORAM:-
HON'BLE MR JUSTICE SANJEEV SACHDEVA

                            JUDGMENT

26.07.2018

SANJEEV SACHDEVA, J. (ORAL)

1. The petitioners seek quashing of FIR No.268 of 2014 under Sections 406/498A IPC, Police Station Mandir Marg, based on a settlement. It is contended that the FIR was lodged consequent to a matrimonial discord.

2. As per the settlement, a total sum of Rs. 5,40,000/- was agreed to be paid to respondent no. 2. The amount of Rs. 3,40,000/- has already been paid to respondent no. 2. The balance amount of

Rs.2,00,000/- has been paid by way of Demand draft No.303305 dated 24.07.2018 drawn on Central Bank of India.

3. Learned counsels for the parties submit that the parties have settled their disputes and have amicably dissolved their marriage by mutual consent and decree of divorce dated 24.05.2018 has been passed. It is further submitted on behalf of the parties that parties had entered into the settlement before the Counselling Cell, Family Court, Patiala House Courts, New Delhi dated 27.03.2018.

4. Learned counsels for the parties inform that other disputes between the parties have also been resolved and proceedings have been concluded on the basis of the subject settlement.

5. Respondent no. 2 who is present in court in person and represented by counsel, is identified by the IO. Respondent no. 2 submits that she has settled the dispute with the petitioners and is agreeable to the settlement and does not wish to press the criminal charges against the petitioners any further.

6. In view of the fact that the disputes between the petitioner and respondent no. 2 emanate out of a matrimonial discord and have been settled, continuation of criminal proceedings will be an exercise in futility and justice in the case demands that the dispute between the parties is put to an end and peace is restored; securing the ends of justice being the ultimate guiding factor. It would be expedient to

quash the subject FIR and the consequent proceedings emanating there from.

7. In view of the above, the petition is allowed. FIR No.268 of 2014 under Sections 406/498A IPC, Police Station Mandir Marg, and the consequent proceedings emanating there from are accordingly quashed.

8. Order Dasti under signatures of the Court Master.

SANJEEV SACHDEVA, J JULY 26, 2018 rk