Vikram & Ors. vs State & Anr.
2019 Latest Caselaw 4872 Del

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

                                                  Date of decision: 11.10.2019

+      CRL.M.C. 5109/2019
       VIKRAM & ORS.                                     ..... Petitioners
                          Through:      Mr. Anil Anand, Adv.
                          versus
       STATE & ANR.                                         ..... Respondents
                          Through:      Mr.Tarang Shrivastava, APP for State
                                        SI Ved Pal Sharma (Retd.) with
                                        Inspector Jas Pal, PS - Mangol Puri
                                        Mr. Dileep Kumar Kushwaha, Adv.
                                        for R-2

       CORAM:
       HON'BLE MR. JUSTICE SURESH KUMAR KAIT

                          J U D G M E N T (ORAL)

CRL. M.A. 37768/2019

1. Allowed, subject to all just exceptions.

2. Application is disposed of.

CRL.M.C. 5109/2019

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

2160/2014, dated 18.11.2014 registered at Police Station - Mangolpuri,

Delhi 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 11.05.2006 as

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

Vanaya. Due to extreme incompatibilities between the petitioner no. 1 and

respondent no.2, they started living separately from 18.11.2013.

7. The petitioner nos. 1 & 2 and respondent no.2 have entered into an

amicable settlement vide settlement deed dated 04.07.2019 and settled all

their disputes amicably. The total settlement amount is ₹8,00,000/-(Rupees

(Eight Lakhs Thousand). It is submitted that the respondent no. 2 has

already received an amount of ₹6,00,000/- (Rupees Six Lakhs). A demand

draft bearing No.093331 dated 30.09.2019 for the balance amount of

₹2,00,000/- (Rupees Two Lakhs) is handed over to the respondent no. 2

today in the Court.

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

identified by SI Ved Pal (Retd.) with Inspector Jas Pal of Police Station -

Mangolpuri, Delhi and submits that matter has been settled and she does not

wish to prosecute the matter any further.

9. 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.

10. For the reasons afore-recorded, the FIR No. 2160/2014, dated

18.11.2014 registered at Police Station - Mangolpuri, Delhi and consequent

proceedings arising therefrom are quashed.

11. The petition is allowed accordingly.

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

(SURESH KUMAR KAIT) JUDGE

OCTOBER 11, 2019 PB