Mahesh Pal & Anr vs The State Of Nct Of Delhi & Anr
2019 Latest Caselaw 6326 Del

$~69
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                        Date of decision: 06.12.2019

+      CRL.M.C. 6297/2019
       MAHESH PAL & ANR                                   ..... Petitioners
                    Through             Mr.Vaibhav Kalra, Adv.

                          versus

       THE STATE OF NCT OF DELHI & ANR          ..... Respondents
                     Through  Mr. Izhar Ahmed, APP for State
                              Respondent no.2 in person
                              W/SI Sangeeta, PS Seempuri

CORAM:
HON'BLE MR. JUSTICE SURESH KUMAR KAIT

                          J U D G M E N T (ORAL)

Crl. M.A. 42070/2019

1. Allowed, subject to all just exceptions.

2. Application is disposed of.

CRL.M.C. 6297/2019

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

353/2016 dated 08.03.2016 registered at Police Station Seema Puri and

consequent proceedings arising therefrom.

4. Notice issued.

5. 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.

6. The petitioner no.1 and respondent no.2 got married on 18.02.2014 as

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

master Siddharth Pal. Due to extreme incompatibilities between the

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

16.08.2015.

7. The petitioner no1. and respondent no.2 with the intervention of their

well wishers and relatives entered into an amicable settlement vide

settlement deed dated 01.05.2019 and settled all their disputes amicably.

8. The total settlement amount is ₹12,00,000/-(Rupees ( Twelve Lacs

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

amount of ₹9 lacs (Rupees Nine Lacs only). A bankers cheque bearing

No.328247 dated 30.11.2019 for the balance amount of ₹3,00,000/- (Rupees

Three Lacs) 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 W/SI Sangeeta of Police Station Seema Puri 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, the FIR No. 353/2016 dated

08.03.2016 registered at Police Station Seema Puri and consequent

proceedings emanating therefrom are quashed.

12. The petition is allowed accordingly.

13. Order dasti

(SURESH KUMAR KAIT) JUDGE DECEMBER 06, 2019 ms