Rohit Singh Chauhan & Ors vs The State & Anr
2019 Latest Caselaw 6639 Del

*     IN THE HIGH COURT OF DELHI AT NEW DELHI

                                   Date of decision: December 18, 2019

+     W.P.(CRL) 3510/2019 & Crl.M.As. 42937-38/2019
      ROHIT SINGH CHAUHAN & ORS.               ..... Petitioners
                    Through: Mr. PhoolKumar Singhania,
                             Advocate with petitioners in
                             person

                         Versus

      THE STATE & ANR.                               ..... Respondents
                    Through:         Mr. R.S. Kundu, Additional
                                     Standing Counsel for respondent
                                     No.1/State with SI Sunil
                                     Respondent No.2 in person
      CORAM:
      HON'BLE MR. JUSTICE BRIJESH SETHI

                         JUDGMENT

BRIJESH SETHI, J (oral)

Quashing of FIR No. 233/2015, under Sections 498-A/406/34/323 IPC, registered at police station Keshav Puram, Delhi is sought on the ground that the matrimonial dispute between the parties stands amicably resolved through Delhi Mediation Centre, Rohini Courts, Delhi in terms of Settlement Agreement of 4th September, 2018 and that decree of divorce has been granted on 18th February, 2019.

Notice.

Mr. R.S. Kundu, learned Addl. Standing Counsel for the respondent/State accepts notice and submits that petitioners as well as

respondent No.2/ complainant of this FIR, are present in the Court and they have been duly identified on the basis of identity proof furnished by them.

Respondent No.2, present in the Court, submits that the dispute between the parties has been amicably resolved through Delhi Mediation Centre, Rohini Courts, Delhi and terms of settlement reached between the parties have been fully acted upon as today, she has received the balance settled amount of Rs.2,00,000/- by way of demand draft bearing No.008639, dated 17th December, 2019, drawn on Axis Bank, New Delhi from petitioners and that decree of divorce has been granted on 18th February, 2019. Respondent No.2 submits that now no grievance against petitioners survives and so, the proceedings arising out of the FIR in question be brought to an end.

Since the matrimonial dispute stands amicably resolved between the parties, this petition is allowed and FIR No. 233/2015, under Sections 498-A/406/34/323 IPC, registered at police station Keshav Puram, Delhi and the proceedings emanating therefrom are quashed qua petitioners.

This petition and applications stand disposed of accordingly.

(BRIJESH SETHI) JUDGE DECEMBER 18, 2019 r