Ved Parkash Khurana & Ors vs The State (Govt. Of Nct Of Delhi) & ...
2019 Latest Caselaw 6281 Del

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*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                  Date of decision: 05.12.2019
+      CRL.M.C. 6249/2019
       VED PARKASH KHURANA & ORS                           ..... Petitioners
                          Through       Mr.Bharat Bagga, Adv.

                          versus

       THE STATE (GOVT. OF NCT OF DELHI) & ANR
                                                              ..... Respondents
                          Through       Mr. Izhar Ahmad, APP for State.
                                        SI Balwan Singh PS Mangal Puri.
                                        Mr.Uttamjit Singh, Adv. for
                                        complainant/R-2 with R-2 in person.

    CORAM:
HON'BLE MR. JUSTICE SURESH KUMAR KAIT

                          J U D G M E N T (ORAL)

CRL. M.A. 41929/2019

1. Allowed, subject to all just exceptions.

2. Application is disposed of.

CRL.M.C. 6249/2019

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

640/2016 dated 26.05.2016 registered at Police Station - Mangol Puri, Delhi

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 29.09.2001 as

per Hindu rites and rituals. One child was born out of the wedlock, namely,

Dhiren Khurana. The husband of respondent No. 2, namely, Nitin Khurana

was expired on 21.01.2013, however, the respondent No.2 continued to

reside at her matrimonial home. Due to extreme incompatibilities between

the petitioners and respondent no.2, both the parties filed cases against each

other in the Court of law.

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

well wishers and relatives entered into an amicable settlement vide

settlement deed dated 20.11.2019 and settled all their disputes amicably. As

per the settlement, a demand draft bearing No.876144 dated 04.12.2019 for

the balance amount of ₹23,00,000/- (Rupees Twenty Three Lakhs) is

handed over to the respondent No. 2 today in the Court.

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

identified by SI - Balwan Singh/IO of Police Station - Mangol Puri and

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

matter any further.

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

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

petitioners any further.

10. For the reasons afore-recorded, the FIR No. 640/2016 dated

26.05.2016 registered at Police Station - Mangol Puri, Delhi and consequent

proceedings arising therefrom are quashed.

11. The petition is allowed and disposed of accordingly.

12. Order dasti.

(SURESH KUMAR KAIT) JUDGE DECEMBER 05, 2019 ab