Deepak Aggarwal & Ors. vs State & Anr.
2020 Latest Caselaw 1262 Del

$~52
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                  Date of decision: 25.02.2020

+      CRL.M.C. 1052/2020
       DEEPAK AGGARWAL & ORS.                ..... Petitioners
                   Through Mr.Prabhav Ralli, Adv.

                          versus

       STATE & ANR.                                       ..... Respondents
                          Through       Mr. Izhar Ahmad, APP for State.
                                        SI Sunil PS Model Town.
                                        Mr.Prateek Goswami, Adv. with
                                        Mr.Sahil Munjal, Mr.Shashank
                                        Goswami, 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. 4175/2020

1. Allowed, subject to all just exceptions.

2. Application is disposed of.

CRL.M.C.1052/2020

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

FIR No.471/2019 dated 14.11.2019 registered at Police Station Model Town

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 29.01.2015 as per

Hindu rites and rituals. Due to extreme incompatibilities between petitioners

and respondent no.2, they started living separately from 05.11.2016.

7. Petitioner no.1 and respondent no.2 with the intervention of their well

wishers and relatives entered into an amicable settlement before the Delhi

High Court Mediation and Conciliation Centre, Delhi High Court, Sher Shah

Road, New Delhi vide settlement deed dated 21.12.2019 and settled all their

disputes amicably.

8. The total settlement amount is ₹52,00,000/-(Rupees Fifty Two Lacs

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

amount of ₹22 lakhs (Rupees Twenty Two Lacs). A demand draft bearing

No.003144 dated 24.02.2020 for the balance amount of ₹30,00,000/-

(Rupees Thirty Lacs only) is handed over to respondent no. 2 today in the

Court.

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

identified by SI Sunil/IO and submits that matter has been settled, therefore,

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.471/2019 dated 14.11.2019

registered at Police Station Model Town and consequent proceedings

emanating therefrom are quashed.

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

13. Order dasti

(SURESH KUMAR KAIT) JUDGE FEBRUARY 25, 2020 ab