Rajesh Bansal vs The State & Anr
2020 Latest Caselaw 773 Del

$~41
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                  Date of decision: 05.02.2020

+      CRL.M.C. 624/2020
       RAJESH BANSAL                                    ..... Petitioner
                    Through:            Mr. Devender Kumar , Adv.

                          versus

       THE STATE & ANR                                    ..... Respondents
                     Through:           Mr. Izhar Ahmed, APP for State with
                                        Retired SI Ombir Singh
                                        R-2 in person
       CORAM:
       HON'BLE MR. JUSTICE SURESH KUMAR KAIT

                          J U D G M E N T (ORAL)

CRL. M.A. 2578/2020

1. Allowed, subject to all just exceptions.

2. Application is disposed of.

CRL.M.C. 624/2020

3. Vide the present petition, the petitioner seek quashing of FIR No.

108/2015 dated 26.02.2015 registered at Police Station - Welcome, Delhi

and consequent proceedings arising therefrom.

4. Notice issued.

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

6. Respondent No. 2 in person.

7. With the consent of the counsel for the parties, the present petition is

taken up for final disposal.

8. The petitioner and respondent no.2 got married on 17.04.2014 as per

Hindu rites and rituals. Due to extreme incompatibilities between the

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

18.11.2014.

9. The petitioner and respondent no.2 with the intervention of their well

wishers and relatives entered into an amicable settlement vide mediation

settlement dated 04.07.2019 and settled all their disputes amicably. It was

agreed between the parties that husband (petitioner herein) shall pay a total

sum of ₹2,50,000/-(Rupees Two Lakhs Fifty Thousand). It is submitted that

the respondent no. 2 has already received an amount of ₹2,00,000/- (Rupees

Two Lakhs). A sum of ₹50,000/- is handed over in cash to the respondent

no. 2 today in the Court.

10. The complainant is present in person with her counsel and has been

identified by SI Ombir Singh (Retd.) and submits that matter has been

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

11. Taking into account the aforesaid facts, this Court is inclined to quash

the FIR as no useful purpose would be served in prosecuting the petitioner

any further.

12. For the reasons afore-recorded, the FIR No. 108/2015 dated

26.02.2015 registered at Police Station - Welcome, Delhi and consequent

proceedings therefrom are quashed.

13. The petition is allowed and disposed of accordingly.

Dasti.

(SURESH KUMAR KAIT) JUDGE

FEBRAURY 5, 2020 PB