Rohit Rana & Ors. vs State & Anr.
2020 Latest Caselaw 1124 Del

$~24
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                               Date of decision: 18.02.2020

+      CRL.M.C. 666/2020
       ROHIT RANA & ORS.                                 ..... Petitioners
                           Through    Mr.Raj Kumar, Adv. with petitioners
                                      in person.

                           versus

       STATE & ANR.                                    ..... Respondents
                           Through    Mr. Izhar Ahmad, APP for State.
                                      ASI Sita Ram PS New Usmanpur.
                                      Ms.Anita Diwedi, Adv. 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)

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

FIR No.148/2016 dated 05.02.2016 registered at Police Station New

Usmanpur and consequent proceedings arising therefrom.

2. Notice issued.

3. 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.

4. Petitioner no.1 and respondent no.2 got married on 24.11.2013 as per

Hindu rites and rituals. Due to extreme incompatibilities between petitioners

and respondent no.2, they started living separately from 19.08.2014.

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

wishers and relatives entered into an amicable settlement before the

Principal Judge, Family Court, North-East District, Karkardooma, Delhi

vide settlement deed dated 23.10.2018 and settled all their disputes

amicably.

6. The total settlement amount is ₹8,50,000/-(Rupees Eight Lakhs Fifty

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

received an amount of ₹5,50,000/- (Rupees Five Lakhs Fifty Thousand

only). A demand draft bearing No.434247 dated 24.01.2020 for the balance

amount of ₹3,00,000/- (Rupees Three Lakhs only) is handed over to

respondent no. 2 today in the Court.

7. Complainant/Respondent no.2 is present in person and has been

identified by ASI Sita Ram/IO and submits that matter has been settled,

therefore, she does not wish to prosecute the matter any further.

8. 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.

9. For the reasons afore-recorded, FIR No.148/2016 dated 05.02.2016

registered at Police Station New Usmanpur and consequent proceedings

emanating therefrom are hereby quashed.

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

11. Order dasti

(SURESH KUMAR KAIT) JUDGE FEBRUARY 18, 2020 ab