Pramod Kumar Mahto & Ors vs State & Anr.
2019 Latest Caselaw 5669 Del

$~35 & 36
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                              Date of decision: 15.11.2019

+      CRL.M.C. 3293/2019
       PRAMOD KUMAR MAHTO & ORS.                         ..... Petitioners
                            Through   Mr. Gaurav Bhatnagar, Adv with
                                      petitioners in person
                            versus
       STATE & ANR.                                     ..... Respondents
                            Through   Mr. Izhar Ahmed, APP for State
                                      SI Indrapal, PS Madhu Vihar
                                      Ms. Varhsa Aggarwal, Adv for R-2 &
                                      R-3 with R-2 & 3 in person

+      CRL.M.C. 3295/2019
       ABHINAV JINDAL & ORS.                             ..... PetitionerS
                            Through   Mr. Gaurav Bhatnagar, Adv with
                                      petitioners in person
                            versus
       THE STATE & ANR.                                  ..... RespondentS
                     Through          Mr. Izhar Ahmed, APP for State
                                      SI Indrapal, PS Madhu Vihar
                                      Ms. Varhsa Aggarwal, Adv for R-2
                                      with R-2 in person
       CORAM:
       HON'BLE MR. JUSTICE SURESH KUMAR KAIT

                            J U D G M E N T (ORAL)

1. This common order shall dispose of the above captioned petitions

seeking quashing of FIR No. 1371/2015 dated 27.12.2015 registered at

Police Station Madhu Vihar in CRL.M.C. 3293/2019 and FIR No. 162/2016

dated 02.09.2016 registered at Police Station Madhu Vihar in CRL.M.C.

3295/2019 and consequent proceedings arising therefrom.

2. Notice issued.

3. Notice is accepted by learned APP for the State and counsel for

respondent no.2 in both the petitions and with the consent of the counsel for

the parties, both the petitions are taken up for final disposal.

4. The petitioner Abhinav Jindal and respondent no.2 got married on

25.01.2015 as per Hindu rites and rituals. Due to extreme incompatibilities

between them, they started living separately. Learned counsel for the parties

submit that the parties have now settled all their disputes before the

Mediation Centre, Karkardooma Courts, Delhi vide settlement dated

15.01.2019.

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

identified by SI Indrapal of Police Station Madhu Vihar. She has received

the balance sum of Rs.1,50,000/- from the petitioners in the Court today by

way of a cheque bearing no.005937 drawn on The Nanital Bank Ltd. dated

11.11.2019, towards full and final settlement of all her claims and submits

that matters have been settled with the petitioners and she does not wish to

prosecute both the above mentioned petitions any further.

6. Taking into account the aforesaid facts, this Court is inclined to quash

the concerned FIRs as no useful purpose would be served in prosecuting the

petitioners any further.

7. For the reasons afore-recorded, the FIR No. 1371/2015 dated

27.12.2015 registered at Police Station Madhu Vihar in CRL.M.C.

3293/2019 and FIR No. 162/2016 dated 02.09.2016 registered at Police

Station Madhu Vihar in CRL.M.C. 3295/2019 and consequent proceedings

arising therefrom are quashed.

8. Both the petitions are allowed accordingly.

9. Order dasti, under the signature of Court Master.

(SURESH KUMAR KAIT) JUDGE NOVEMBER 15, 2019 sm