Vikram Singh @ Vicky & Ors. vs State & Anr.
2020 Latest Caselaw 1028 Del

$~8
*     IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                 Date of decision: 14.2.2020

+     CRL.M.C. 567/2020
      VIKRAM SINGH @ VICKY & ORS.                        .... Petitioners
                         Through       Ms. Sarla Tanwar, Adv.

                         versus

      STATE & ANR.                                        .... Respondents
                         Through       Mr. Izhar Ahmed, APP for State
                                       W/SI Chander Kanta, PS Kapashera
                                       Mr. Ankur Gupta and Ms.Barkha
                                       Juneja, 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. 2350/2020

1. Allowed, subject to all just exceptions.

2. Application is disposed of.

CRL.M.C.567/2020

3. Vide the present petition, petitioners seek direction thereby for

quashing of FIR No. 223/2014 dated 29.3.2014 registered at Police Station

Dabri, Delhi and all other proceedings emanating therefrom.

4. Notice issued.

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

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

petition is taken up for final disposal.

6. Petitioner no.1 and respondent no.2 got married on 2.12.2007 as per

Hindu rites and rituals. One female child, namely Baby Purva', was born out

of the said wedlock Due to extreme incompatibilities between petitioners

and respondent no.2, they started living separately since 2011.

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

wishers and relatives entered into an amicable settlement before Mediation

Centre Dwarka Courts, New Delhi vide a Settlement dated 24.2.2017 and

settled all their disputes amicably.

8. Respondent no.2 is present in person with her counsel and has been

identified by W/SI Chander Kanta (IO) and submits that matter has been

settled and she does not wish to prosecute the matter any further.

9. The total settlement amount is ₹2,50,000/-(Rupees Two Lakhs Fifty

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

received an amount of ₹ 1.5 lakhs (Rupees One Lakh Fifty Thousand only ).

An FDR bearing Sr. No.161000 issued on 10.1.2020 in favour of their

daughter for the balance amount of ₹1,00,000/- (Rupees One Lakh only) is

handed over to the respondent No. 2 today in the Court.

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. 223/2014 dated 29.3.2014

registered at Police Station Dabri, Delhi and consequent proceedings

emanating therefrom are quashed.

12. The petition is allowed and disposed of accordingly.

Dasti.

(SURESH KUMAR KAIT) JUDGE

FEBRUARY 14, 2020 rk