Sh. Naresh Kumar & Anr. vs State & Anr.
2019 Latest Caselaw 5872 Del

$~2
*     IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                   Date of decision: 21.11.2019

+     CRL.M.C. 3425/2019
      SH. NARESH KUMAR & ANR.                               ..... Petitioners
                           Through       Mr. Mahesh Verma, Adv with
                                         petitioners in person

                           versus

      STATE & ANR.                                          ..... Respondents
                           Through       Mr. Izhar Ahmed, APP for State
                                         Insp. A S Rawat, SHO, P.S. Nand
                                         Nagari
                                         Mr. Shiva Lakshmi, Adv (CGSC) 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. Vide the present petition, the petitioners seek quashing of FIR

No.1000/2015 dated 03.10.2015 registered at Police Station Nand Nagri and

consequent proceedings arising therefrom.

2. Notice issued.

3. 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.

4. The petitioner no.1 and respondent no.2 got married on 30.04.2013 as

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

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

11.05.2014.

5. The petitioner no.1 and respondent no.2 have entered into an amicable

settlement before the Delhi Mediation Centre, Karkardooma Courts, Delhi

vide a settlement dated 14.05.2018, according to which the petitioner no.1

had agreed to pay a sum of ₹ 1,30,000/- to respondent no.2 towards full and

final settlement of all her claims. Out of the settled amount, ₹ 1 lac already

stands paid by the petitioner no.1 and the remaining ₹30,000/- in cash has

been handed over to the respondent no.2 in the Court today.

6. The Respondent No. 2 is present in person with her counsel and has

been identified by Insp. A S Rawat of P.S. Nand Nagari and submits that the

matter has been settled and she has received the entire settlement amount

and therefore, she does not wish to prosecute the matter any further.

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

the concerned F.I.R as no useful purpose would be served in prosecuting the

petitioners any further.

8. For the reasons afore-recorded, the No.1000/2015 dated 03.10.2015

registered at Police Station Nand Nagri and consequent proceedings arising

therefrom are quashed.

9. The petition is allowed accordingly.

Dasti.

(SURESH KUMAR KAIT) JUDGE NOVEMBER 21, 2019 sm