Sh. Saurav Anand & Ors. vs State & Anr.
2019 Latest Caselaw 6642 Del

$~43
*    IN THE HIGH COURT OF DELHI AT NEW DELHI
                              Date of decision: December 18, 2019
+    W.P.(CRL) 3517/2019 and CRL.M.A. 42991/2019
     SH. SAURAV ANAND & ORS.                  ..... Petitioners
                     Through    Ms. Alka Singh and Mr. Godson
                                George, Advocates alongwith
                                petitioners in person

                          versus

       STATE & ANR.                                 ..... Respondents

                          Through      Ms. Purnima Malik, Advocate for
                                       Mr. Avi Singh, ASC for the State
                                       with SI Saroj Bala, P.S.: Amar
                                       Colony
                                       Mr. Kesar Singh, Advocate for
                                       Respondent no.2/Complainant
                                       alongwith respondent no.2 in
                                       person
CORAM:

       HON'BLE MR. JUSTICE BRIJESH SETHI
                          JUDGMENT

BRIJESH SETHI, J (oral) The petitioners have filed the present petition under Section 482 of the Code of Criminal Procedure, 1973 for quashing of FIR No. 0474/2018, under Sections 498A/406/34 of the Indian Penal Code, 1860, registered at P.S.: Amar Colony and the proceedings emanating therefrom.

The Investigating Officer, who is present in Court, has identified the petitioners as well as respondent no.2.

The petitioners and respondent no.2 have submitted that they have settled their disputes vide Settlement Deed dated 30.03.2019 before the Family Courts, Saket (South-East), New Delhi. The parties have already obtained divorce by mutual consent on 23.11.2019. The settlement amount was Rs. 5,00,000/-, out of which Rs. 1,50,000/- has been paid to respondent no.2 at the time of first motion and Rs. 1,50,000/- has further been paid to respondent no.2 at the time of second motion and a demand draft of Rs. 2,00,000/- has been handed over to respondent no.2 today in the court. Copy of the said demand draft has been placed on record.

Respondent no.2 reiterates the aforesaid facts and submits that they have amicably settled their dispute without any pressure or coercion from any source whatsoever. Respondent no.2 has further submitted that she has no objection if the FIR is quashed and the petition is allowed.

In view of the above settlement arrived at between the parties, this Court is of the view that no fruitful purpose would be served in keeping the parties entangled in the criminal proceedings. Accordingly, in the interest of justice, FIR No. 0474/2018, under Sections 498A/406/34 of the IPC, registered at P.S.: Amar Colony and the proceedings emanating therefrom are quashed.

Petition stands disposed of accordingly.

(BRIJESH SETHI) JUDGE DECEMBER 18, 2019/savita