Rishabh Bhambhani And Anr. vs State Nct Of Delhi And Anr.
2020 Latest Caselaw 3343 Del

$~33
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                  Date of decision: 07.12.2020
+      CRL.M.C. 2394/2020
       RISHABH BHAMBHANI AND ANR.                          ..... Petitioners
                          Through       Mr. Sunil Lalwani, Adv.

                          versus

       STATE NCT OF DELHI AND ANR.                 ..... Respondents
                     Through  Mr. Izhar Ahmad, APP for State
                              SI Vimala, PS Inderpuri
                              Mr. Vaibhav Sharma and Mr. Vipin
                              Bhardwaj, Advs. for R-2 with
                              respondent no.2 in person

CORAM:
HON'BLE MR. JUSTICE SURESH KUMAR KAIT

                          J U D G M E N T (ORAL)

Crl. M.A. 16865/2020

1. Allowed, subject to all just exceptions.

2. Application is disposed of.

Crl. M.C. 2394/2020

3. Vide the present petition, petitioners seek direction for quashing of

FIR No. 42/2018 dated 27.02.2018 registered at Police Station Inderpuri and

consequent proceedings arising therefrom.

4. Notice issued.

5. Notice is accepted by learned APP for State and by counsel for

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

is taken up for final disposal.

6. Petitioner no.1 and respondent no.2 got married on 24.11.2012 as per

Hindu rites and rituals. One baby boy was born out of the wedlock. Due to

extreme incompatibilities between petitioners and respondent no.2, they

started living separately from 16.01.2018.

7. Petitioners and respondent no.2 with the intervention of their well

wishers and relatives entered into an amicable settlement before the

Conciliation Centre, Patiala House Courts vide settlement deed dated

23.02.2019 and settled all their disputes amicably.

8. Complainant is present in person through video conferencing and has

been identified by SI Vimla of Police Station Inderpuri and submits that

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

further.

9. Petitioners have undertaken to pay an amount of Rs.6 lacs within a

week from today and receipt of the same shall be furnished to the IO.

10. Taking into account the aforesaid facts, this Court is inclined to quash

FIR as no useful purpose would be served in prosecuting petitioners any

further.

11. For the reasons afore-recorded, FIR No.42/2018 dated 27.02.2018

registered at Police Station Inderpuri and consequent proceedings emanating

therefrom are quashed.

12. The petition is, accordingly, allowed and disposed of.

13. The order be uploaded on the website forthwith.

(SURESH KUMAR KAIT) JUDGE DECEMBER 07, 2020 ms