Hari Krishna Bhandari & Ors vs State & Anr
2019 Latest Caselaw 6201 Del

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*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                 Date of decision: 03.12.2019.
+      CRL.M.C. 6172/2019
       HARI KRISHNA BHANDARI & ORS              .... Petitioners
                    Through  Adv. (appearance not given)
                    versus
       STATE & ANR                              ..... Respondents
                    Through  Mr. K.K. Ghei, APP for State
                             Mr. Udit Gupta with Mr. A. Singh,
                             Advs. for R-2
                             Insp. Gulshan, PS Sultan Puri

CORAM:
HON'BLE MR. JUSTICE SURESH KUMAR KAIT

                          J U D G M E N T (ORAL)

Crl. M.A. 41678/2019

1. Allowed, subject to all just exceptions.

2. Application is disposed of.

CRL.M.A. 41679/2019

In view of the reasons stated in the application, the application is

allowed and disposed of accordingly.

CRL.M.C . 6172/2019

3. Vide the present petition, the petitioners seek quashing of FIR No.

588/2014 dated 30.05.2014 registered at Police Station Sultanpuri and

consequent proceedings arising therefrom.

4. Notice issued.

5. Notice is accepted by learned APP for the State and counsel for the

respondent no.2 and with the consent of the counsel for the parties, the

present petition is taken up for final disposal.

6. The petitioner no.1 and respondent no.2 got married on 18.01.2013 as

per Hindu rites and rituals. Due to extreme incompatibilities between the

petitioner and respondent no.2, they have been living separately since

26.06.2013.

7. The petitioners and respondent no.2 with the intervention of their

well wishers and relatives entered into an amicable settlement before the

Counsellor, Tis Hazari Courts vide order dated 23.04.2018 and settled all

their disputes amicably. The complainant is present in person and submits

that she has settled the matter with all the accused including Sangeeta (sister

in law) who is not party in the present case. Accordingly, FIR qua other

accused Sangeeta is also quashed.

8. The total settlement amount is ₹11,00,000/-(Rupees Eleven Lakhs

only). It is submitted that the respondent No. 2 has already received an

amount of ₹8 lakhs (Rupees Eight Lakhs only). A demand draft bearing No.

697913 dated 09.10.2019 drawn on Vijaya Bank for the balance amount of

₹3,00,000/- (Rupees Three Lacs only) is handed over to the respondent No.

2 today in the Court.

9. The complainant is present in person with her counsel and has been

identified by Insp. Gulshan Nagpal of Police Station Sultanpuri and submits

that matter has been settled and she does not wish to prosecute the matter

any further.

10. Taking into account the aforesaid facts, this Court is inclined to quash

the FIR as no useful purpose would be served in prosecuting the petitioners

any further.

11. For the reasons afore-recorded, FIR No. 588/2014 dated 30.05.2014

registered at Police Station Sultanpuri and consequent proceedings

emanating therefrom are quashed.

12. The petition is allowed accordingly.

13. Order dasti

(SURESH KUMAR KAIT) JUDGE DECEMBER 03, 2019 ms