Shri Dev Kumar Punia & Ors. vs State & Anr.
2020 Latest Caselaw 1333 Del

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*     IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                Date of decision:27.02 .2020
+     CRL.M.C. 584/2020
      SHRI DEV KUMAR PUNIA & ORS.                          .... Petitioners
                           Through     Mr.Nitin Arora, Adv. with petitioners
                                       in person
                           versus
      STATE & ANR.                                         ..... Respondents
                           Through     Mr. Izhar Ahmad, APP for State with
                                       SI Parveen Kumar (IO) and SI Madan
                                       Mohan, PS Ranhola
                                       Respondent No. 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. 760/2015 dated 18.09.2015 registered at Police Station Ranhola

(West), Delhi and consequent proceedings arising therefrom.

2. Notice issued.

3. 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.

4. Petitioner no.1 and respondent no.2 got married on 28.11.2012 as per

Hindu rites and rituals. Due to extreme incompatibilities between petitioners

and respondent no.2, they started living separately from 2015.

5. Respondent No. 2 is present in person and has been identified by SI

Parveen Kumar (IO) and submits that matter has been settled and she does

not wish to prosecute the matter any further.

6. 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 ₹1,50,000/- (Rupees One Lakh Fifty Thousand only).

A demand draft bearing No. 505267 dated 30.01.2020 for the balance

amount of ₹1,00,000/- (Rupees One Lakh only) is handed over to the

respondent No. 2 today in the Court.

7. 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.

8. For the reasons afore-recorded, FIR No. 760/2015 dated 18.09.2015

registered at Police Station Ranhola (West), Delhi and consequent

proceedings emanating therefrom are quashed.

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

10. Order dasti

(SURESH KUMAR KAIT) JUDGE FEBRUARY 27, 2020/rk