Ravi Kumar & Ors vs State & Anr
2019 Latest Caselaw 6273 Del

$~25
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                              Date of decision: 05.12.2019
+      CRL.M.C. 3482/2019
       RAVI KUMAR & ORS                                 ..... Petitioners
                         Through     Mr.Sachin Kaushik, Adv.

                         versus

       STATE & ANR                                     ..... Respondents
                         Through     Mr. Izhar Ahmed, APP for State
                                     ASI Jatand Veer PS Krishna Nagar.

CORAM:
HON'BLE MR. JUSTICE SURESH KUMAR KAIT

                         J U D G M E N T (ORAL)

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

768/2015 dated 23.10.2015 registered at Police Station Krishna Nagar and

consequent proceedings arising therefrom.

2. Notice issued.

3. Notice is accepted by learned APP for the State and with the consent

of the counsel for the parties, the present petition is taken up for final

disposal.

4. The petitioner no.1 and respondent no.2 got married on 12.12.2013 as

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

petitioners and respondent no.2, they started living separately .

5. The petitioner and respondent no.2 with the intervention of their

well wishers and relatives entered into an amicable settlement before the

Counselling Cell, Family Court, Karkardooma Courts, Delhi on 13.10.2017

and settled all their disputes amicably.

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

identified by ASI Jatan Veer of Police Station Krishna Nagar and submits

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

any further.

7. The total settlement amount is ₹5,50,000/-(Rupees Five Lakhs Fifty

Thousand only). It is submitted that the respondent no. 2 has already

received an amount of ₹4,50,000 (Rupees Four Lakhs Fifty thousand Only).

A demand draft bearing No.869482 dated 04.12.2019 for the balance

amount of ₹1,00,000/- (Rupees One Lakhs Only) is handed over to the

respondent No. 2 today in the Court.

8. 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.

9. For the reasons afore-recorded, the FIR No 768/2015 dated

23.10.2015 registered at Police Station Krishna Nagar and consequent

proceedings emanating therefrom are quashed.

10. The petition is allowed accordingly.

11. Order dasti

(SURESH KUMAR KAIT) JUDGE DECEMBER 05, 2019 ab