Rohit Rana & Ors. vs State & Anr.
2019 Latest Caselaw 4273 Del

$~56
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                  Date of decision: 12.09.2019

+      CRL.M.C. 4578/2019
       ROHIT RANA & ORS.                                 ..... Petitioners
                    Through:            Ms. Anu Sharma, Mr. Prince Gupta
                                        and Mr. Anshul Garg and Mr. Rukban
                                        Tyagi, Advs.
                          versus
       STATE & ANR.                                       ..... Respondents
                          Through:      Mr.M.S. Oberoi, APP for State with
                                        SI Ravi Rana
                                        Mr. Jayant Dabas and Mr. Nitesh,
                                        Adv. for R-2

       CORAM:
       HON'BLE MR. JUSTICE SURESH KUMAR KAIT

                          J U D G M E N T (ORAL)

CRL. M.A. 35644/2019 Allowed, subject to all just exceptions.

Application is disposed of.

CRL.M.C. 4578/2019

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

32/2016, dated 21.01.2016, registered at Police Station - Bawana (Outer) for

the offences punishable under Sections 498A/406/34 of the IPC and

consequent proceedings arising therefrom.

Notice.

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.

The petitioner no.1 and respondent No.2 got married on 10.03.2015

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

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

13.12.2015.

The petitioners and respondent No.2 entered into an amicable

settlement vide compromise deed dated 09.03.2018 and settled all their

disputes amicably. The total settlement amount is Rs.6,50,000/-, out of

which Rs.4,50,000/- have already been paid and a demand draft bearing No.

427798 dated 20.08.2019 for the balance amount of Rs.2 lakhs, in favour of

Jyoti/ respondent No. 2 has been handed over to her today in the Court.

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

identified by SI Ravi Rana of Police Station - Bawana and submits that the

matter has been settled and she does not wish to prosecute the matter any

further.

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.

For the reasons afore-recorded, the FIR No. 32/2016 dated 21.01.2016

registered at Police Station - Bawana (Outer) for the offences punishable

under Sections 498A/406/509 of the IPC and consequent proceedings

therefrom are quashed.

The petition is allowed accordingly.

Copy of this order be given dasti under the signatures of Court

Master.

(SURESH KUMAR KAIT) JUDGE

SEPTEMBER 12, 2019 PB