Sahil Sethi & Ors vs State, N.C.T Of Delhi & Ors
2019 Latest Caselaw 6327 Del

$~68
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                    Date of decision: 06.12.2019

+      CRL.M.C. 6296/2019
       SAHIL SETHI & ORS                                   ..... Petitioners
                      Through             Mr. Sanjeev Sharma, Adv.

                           versus

   STATE, N.C.T OF DELHI & ORS                ..... Respondents
                  Through   Mr. Izhar Ahmed, APP for State
                            ASI Sangeeta, ASI Narender Pal,
                            Mukherjee Nagar
                            Respondent no.3 in person
                            Adv. (appearance not given) for R-3
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.

653/2018 dated 22.11.2018 registered at Police Station Mukherjee Nagar

and consequent proceedings arising therefrom.

2. Notice issued.

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

respondent no.3 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.3 got married on 01.12.2017 as

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

petitioners and respondent no.3, they started living separately from

20.12.2017

5. The petitioner no.1 and respondent no.3 with the intervention of their

well wishers and relatives have entered into an amicable settlement vide

memorandum of understanding dated 03.01.2019 and settled all their

disputes amicably.

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

Thousand only). It is submitted that the respondent no. 3 has already

received an amount of ₹5 lakhs (Rupees Five Lakhs only). A demand draft

bearing No.000337 dated 22.10.2019 for the balance amount of ₹2,50,000/-

(Rupees Two Lakhs Fifity Thousand ) is handed over to the respondent no.3

today in the Court.

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

identified by SI Narender Pal of Police Station Mukherjee Nagar and

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

matter any further.

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, FIR No. 653/2018 dated 22.11.2018

registered at Police Station Mukherjee Nagar and consequent proceedings

emanating therefrom are quashed.

10. The petition is allowed accordingly.

11. Order dasti

(SURESH KUMAR KAIT) JUDGE DECEMBER 06, 2019 ms