Sh. Shekhar & Ors. vs State & Anr.
2020 Latest Caselaw 1178 Del

$~48
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                  Date of decision: 19.02.2020

+      CRL.M.C. 915/2020
       SH. SHEKHAR & ORS.                                ..... Petitioners
                     Through            Mr. Bhupender M. Sharma with Mr.
                                        Rohit, Advs.
                          versus

       STATE & ANR.                                       ..... Respondents
                          Through       Mr. Izhar Ahmad, APP for State.
                                        SI Sonu Ram, PS Subhash Place, ASI
                                        Jai Bhagwan, PS Vijay Vihar
                                        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. 3764/2020

1. Allowed, subject to all just exceptions.

2. Application is disposed of.

CRL.M.C. 915/2020

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

FIR No. 977/2014 dated 30.08.2014 registered at Police Station Vijay

Vihar and consequent proceedings arising therefrom.

4. Notice issued.

5. Notice is accepted by learned APP for State and by respondent no.2

present in person 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 15.05.2013 as per

Hindu rites and rituals. Due to extreme incompatibilities between petitioners

and respondent no.2, they started living separately from 22.08.2013.

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

wishers and relatives, have entered into an amicable settlement before the

Delhi Mediation Centre, Rohini Courts vide settlement deed dated

29.03.2019 and settled all their disputes amicably.

8. A demand draft bearing No.521668 dated 10.02.2020 for the balance

amount of ₹ 35,000/- (Rupees Thirty Five Thousand) is handed over to the

respondent no. 2 today in the Court.

9. Complainant is present in person and has been identified by SI Sonu

Ram of Police Station Subhash Place and submits that matter has been

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

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. 977/2014 dated 30.08.2014

registered at Police Station Vijay Vihar and consequent proceedings

emanating therefrom are quashed.

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

13. Order dasti

(SURESH KUMAR KAIT) JUDGE FEBRUARY 19, 2020 ms