Mannu Arora & Ors. vs State & Anr.
2019 Latest Caselaw 4971 Del

$~61
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                  Date of decision: 16.10.2019

+      CRL.M.C. 5262/2019
       MANNU ARORA & ORS.                                ..... Petitioners
                   Through:             Ms. Maldeep Sidhu, Adv.
                          versus
       STATE & ANR.                                        ..... Respondents
                          Through:      Mr. Izhar Ahmad, APP for State.
                                        Mr. Ajay Kohli, Mr. S.S. Sobti and
                                        Ms. Priyanka Gharawat, Advs. 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)

CRL. M.A. 38255/2019

1. Allowed, subject to all just exceptions.

2. Application is disposed of.

CRL.M.C. 5262/2019

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

172/2018 dated 18.07.2018 registered at Police Station - Safdarjung

Enclave, South District, 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 07.09.2013 as

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

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

14.08.2017.

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

amicable settlement in the Mediation Centre, Saket Courts, New Delhi vide

settlement deed dated 28.08.2019 and settled all their disputes amicably. The

total settlement amount is ₹61,00,000/-(Rupees Sixty One Lakhs). It is

submitted that the respondent no. 2 has already received an amount of

₹30,00,000/- (Rupees Thirty Lakhs). A demand draft bearing No.082205

dated 14.10.2019 drawn on Standard Chartered Bank, M-Block Market,

Building No. 39, Greater Kailash Part-2, New Delhi for the balance amount

of ₹31,00,000/- (Rupees Thirty One 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 Kamlesh Meena 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. 172/2018 dated

18.07.2018 registered at Police Station - Safdarjung Enclave, South District,

Delhi and consequent proceedings arising therefrom are quashed.

11. The petition is allowed accordingly.

12. Dasti.

(SURESH KUMAR KAIT) JUDGE OCTOBER 16, 2019 PB