Gaurav Arora & Ors. vs State & Anr
2019 Latest Caselaw 4794 Del

$~23
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                   Date of decision: 09.10.2019
+      CRL.M.C. 2365/2019
       GAURAV ARORA & ORS.                                ..... Petitioners
                   Through:              Mr. Vijay Kumar Sharma, Adv.
                           versus
       STATE & ANR                                        ..... Respondents
                           Through:      Mr. Izhar Ahmad, APP for State
                                         ASI Koyal, PS - Mangol Puri
                                         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.

1146/2015 registered at Police Station - Mangol Puri, Delhi 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 02.12.2014 as

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

petitioner no. 1 and respondent no.2, they started living separately from

31.05.2015.

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

settlement vide settlement deed dated 06.12.2017 and settled all their

disputes amicably.

6. The total settlement amount is ₹2,75,000/-(Rupees Two Lakhs

Seventy-Five Thousand). It is submitted that the respondent no. 2 has

already received an amount of ₹2,00,000/- (Rupees Two Lakhs). A demand

draft bearing No.202445 dated 04.10.2019 drawn on Corporation Bank for

the balance amount of ₹75,000/- (Rupees Seventy-Five Thousand) 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 SI - Koyal of Police Station - Mangol Puri, Delhi 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 concerned FIR as no useful purpose would be served in prosecuting the

petitioners any further.

9. For the reasons afore-recorded, the FIR No. 1146/2015 registered at

Police Station - Mangol Puri, Delhi and consequent proceedings arising

therefrom are quashed.

10. The petition is allowed accordingly.

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

(SURESH KUMAR KAIT) JUDGE

OCTOBER 09, 2019 PB