Neeraj Chauhan & Ors. vs State & Anr.
2019 Latest Caselaw 6683 Del

$~53
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                  Date of decision: 19.12.2019
+      CRL.M.C. 6565/2019
       NEERAJ CHAUHAN & ORS.                  ..... Petitioners
                   Through   Mr. Trivender Chauhan, Adv.

                         versus

       STATE & ANR.                                       ..... Respondents
                         Through        Mr. Izhar Ahmad, APP for State.
                                        WSI Usha, PS
                                        Respondent no.2 is present in person

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.

1492/2015 dated 27.10.2015 registered at Police Station Binda Pur and

consequent proceedings arising therefrom.

2. Notice issued.

3. Notice is accepted by learned APP for the State 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.2 got married on 12.05.2014 as

per Hindu rites and rituals. One child was born out of the wedlock namely

Master Purv. Due to extreme incompatibilities between the petitioners and

respondent no.2, they started living separately since 22.02.2015.

5. The petitioner and respondent no.2 with the intervention of their well

wishers and relatives entered into an amicable settlement before the

Mediation Centre, Dwarka Court vide order dated 12.04.2016 and settled all

their disputes amicably.

6. The total settlement amount is ₹4,70,000/-(Rupees Four Lakhs

Seventy Thousand only). It is submitted that the respondent no.2 has already

received an amount of ₹4,00,000/- (Rupees Four Lakhs only). A demand

draft bearing No.924031 dated 18.12.2019 for the balance amount of

₹70,000/- (Rupees Seventy Thousand Only) is handed over to the

respondent no.2 today in the Court.

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

identified by WSI Usha of Police Station Binda Pur 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, the FIR No. 1492/2015 dated

07.10.2015 registered at Police Station Binda Pur and consequent

proceedings emanating therefrom are quashed.

10. The petition is allowed and disposed of accordingly.

11. Order dasti

(SURESH KUMAR KAIT) JUDGE DECEMBER 19, 2019 ms