Sunil Bhalla & Ors. vs State & Anr.
2019 Latest Caselaw 4664 Del

$~60
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                            Date of decision: 27.09.2019

+      CRL.M.C. 4931/2019
       SUNIL BHALLA & ORS.                            ..... Petitioner
                    Through          Mr. Amit Kumar, Adv.

                         versus

       STATE & ANR.                                   ..... Respondents
                         Through     Mr. Izhar Ahmed, APP for State.
                                     Mr. Sanjeev Manchanda, Adv. for R-
                                     2
                                     Mr. Amit Kumar, SHO

       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.

20/2017 dated 11/01/2017 registered at Police Station Binda Pur instituted

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

consequent proceedings arising therefrom.

2. Notice issued.

3. Notice is accepted by learned APP for the State and counsel for

respondent no.2 and with the consent of the counsel for the parties, the

present petition is taken up for final disposal.

4. Petitioner no.1 and respondent no.2 got married on 29.04.2016 as per

Hindu rites and rituals. Due to extreme incompatibilities between them, they

started living separately.

5. The petitioner No. 1 and respondent no.2 with the intervention of their

well wishers and relatives entered into a settlement before the Meditation

Centre, Dwarka Courts, Delhi on 15.05.2019 wherein they settled all their

disputes amicably.

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

identified by SHO Anil Kumar of Police Station Binda Pur. She submits

that the matter has been settled and she does not wish to pursue the matter

any further.

7. The total settlement amount is ₹5,07,000/-(Rupees (Five Lakhs Seven

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

an amount of ₹4,07,000/- (Rupees Four Lakhs and Seven Thousand Only).

A demand draft bearing No.240809 dated 20.09.2019 for the balance

amount of ₹1,00,000/- (Rupees One Lakh only) is handed over to

respondent No. 2 today in the Court.

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. 20/2017 dated

11/01/2017 registered at Police Station Binda Pur instituted for the offences

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

proceedings therefrom are quashed.

10. The petition is allowed accordingly.

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

(SURESH KUMAR KAIT) JUDGE SEPTEMBER 27, 2019 ms