Vinod Sharma vs State & Anr.
2019 Latest Caselaw 5037 Del

$~69
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                         Date of decision: 18.10.2019.

+      CRL.M.C. 5336/2019
       VINOD SHARMA                                       ..... Petitioner
                   Through               Mr. Aaditya Sharma, Adv.

                           versus

       STATE & ANR.                                          ..... Respondents
                           Through       Mr. Amit Gupta, Adv. for R-2 along
                                         with complainant.
                                         Inspr. R. P. Minz, IO, PS Nanakpura

CORAM:
HON'BLE MR. JUSTICE SURESH KUMAR KAIT

                           J U D G M E N T (ORAL)

1. Vide the present petition, the petitioner seeks quashing of FIR No.

73/2010 dated 17.05.2010 registered at Police Station Crime (Women) Cell

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 15.02.2006 as

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

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

10.12.2007.

5. The petitioner and respondent no.2 with the intervention of their well

wishers and relatives entered into an amicable settlement vide settlement

deed dated 04.05.2019 and settled all their disputes amicably.

6. The total settlement amount is ₹23,00,000/-(Rupees Twenty Three

Lakhs only). It is submitted that the respondent No. 2 has already received

an amount of ₹16,00,000/- (Rupees Sixteen Lakhs Only ). A demand draft

bearing No.678570 dated 02.09.2019 for the balance amount of ₹7,00,000/-

(Rupees Seven Lakhs only) 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 R. P. Minz of Police Station Nanakpura 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

petitioner any further.

9. For the reasons afore-recorded, of FIR No. 73/2010 dated 17.05.2010

registered at Police Station Crime (Women) Cell and consequent

proceedings emanating therefrom are quashed.

10. The petition is allowed accordingly.

11. Order dasti.

(SURESH KUMAR KAIT) JUDGE OCTOBER 18, 2019 ms