Pardeep Kumar & Ors vs The State & Anr
2019 Latest Caselaw 6654 Del

$~54
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                   Date of decision: 18.12.2019

+      CRL.M.C. 6547/2019
       PARDEEP KUMAR & ORS                           ..... Petitioners
                   Through               Ms. Sarika Jetley, Adv.

                          versus

       THE STATE & ANR                                ..... Respondents
                     Through             Mr. K. K. Ghai, APP for State
                                         Mr. Jitender Kumar, Adv. for R-2
                                         SI Suresh Kumar, PS Inderpuri
CORAM:
HON'BLE MR. JUSTICE SURESH KUMAR KAIT

                          J U D G M E N T (ORAL)

Crl. M.A. 42978/2019

1. Allowed, subject to all just exceptions.

2. Application is disposed of.

CRL.M.C. 6547/2019

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

120/2019 dated 15.05.2019 registered at Police Station Inder Puri 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 petitioner no.1 and respondent no.2 got married on 11.12.2016 as

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

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

06.07.2017.

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

well wishers and relatives entered into an amicable settlement before the

Counselling Cell, Patiala House Courts vide settlement dated 29.05.2019

and settled all their disputes amicably.

8. The total settlement amount is ₹15,00,000/-(Rupees ( Fifteen Lakhs

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

amount of ₹10,00,000/- (Rupees Ten Lacs). A demand draft bearing

No.710603 dated 16.12.2019 for the balance amount of ₹5,00,000/- (Rupees

Five Lakhs) 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 Suresh Kumar of Police Station Inderpuri 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 of FIR No. 120/2019 dated

15.05.2019 registered at Police Station Inder Puri 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