Abdul Qayum & Ors vs The State & Anr
2019 Latest Caselaw 6650 Del

$~50
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                   Date of decision: 18.12.2019

+      CRL.M.C. 6535/2019
       ABDUL QAYUM & ORS                            ..... Petitioners
                   Through               Mr. A. Aleem & Mr. G. M. Chand,
                                         Advs.

                          versus

       THE STATE & ANR                               ..... Respondents
                     Through             Mr. Hirein Sharma, APP for State
                                         Mr. Nizamuddin and Mr. Sachin,
                                         Advs. for R-2
                                         SI Benkatesh, PS Sarita Vihar

CORAM:
HON'BLE MR. JUSTICE SURESH KUMAR KAIT

                          J U D G M E N T (ORAL)

Crl. M.A. 42944/2019

1. Allowed, subject to all just exceptions.

2. Application is disposed of.

CRL.M.C. 6535/2019

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

516/2014 dated 26.07.2014 registered at Police Station Sarita Vihar 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 son of petitioner no.1 and respondent no.2 got married on

25.10.2009.

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

well wishers and relatives entered into an amicable settlement before the

Mediation Centre, Saket Courts, New Delhi vide order dated 22.10.2019 and

settled all their disputes amicably.

8. The total settlement amount is ₹6,00,000/-(Rupees Six Lakhs only).

It is submitted that the respondent No. 2 has already received an amount of

₹2, 00, 000/- (Rupees Two Lakhs Only). Balance cash of ₹4,00,000/-

(Rupees Four Lakhs Only) 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 SI Benkatesh of Police Station Sarita Vihar 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, FIR No. 516/2014 dated 26.07.2014

registered at Police Station Sarita Vihar and consequent proceedings

emanating therefrom are quashed.

12. The petition is allowed and disposed of accordingly.

13. Order dasti

(SURESH KUMAR KAIT) JUDGE DECEMBER 18, 2019 ms