Narender Singh & Ors. vs State & Anr.
2020 Latest Caselaw 317 Del

$~61
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                   Date of decision: 17.01.2020

+      CRL.M.C. 206/2020
       NARENDER SINGH & ORS.                   ..... Petitioners
                    Through: Mr. S.C. Phogat, Adv.

                           versus

       STATE & ANR.                                         ..... Respondents
                           Through:      Mr. K. K. Ghai, APP for State with SI
                                         Dharmvir Singh, PS - C.W.C. Nanak
                                         Pura
                                         Mr. Vijay Pal Singh, 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, the petitioners seek quashing of FIR No.

58/2016 dated 03.05.2016 registered at Police Station - Crime (Women)

Cell, Nanak Pura and consequent proceedings arising therefrom.

2. Notice issued.

3. Notice is accepted by learned APP for the State and counsel for the

respondent no.2 and with the consent of the counsel for the parties, the

present petition is taken up for final disposal.

4. The petitioner no.1 and respondent no.2 got married on 08.02.2012, as

per Hindu rites and rituals. Due to extreme incompatibilities between the

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

06.06.2012.

5. The petitioner no. 1 and respondent no.2 with the intervention of their

well wishers and relatives entered into an amicable settlement vide

settlement deed dated 02.07.2019 and settled all their disputes amicably.

The total settlement amount is ₹10,00,000/-(Rupees Ten Lakhs). It is

submitted that the respondent no. 2 has already received an amount of

₹5,00,000/- (Rupees Five lakhs). A demand draft bearing No.814290 dated

02.01.2020 for the balance amount of ₹5,00,000/- (Rupees Five Lakhs) is

handed over to the respondent no. 2 today in the Court.

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

identified by SI - Dharmvir Singh of Police Station - C.W.C. Nanak Pura

and submits that matter has been settled and she does not wish to prosecute

the matter any further.

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

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

any further.

8. For the reasons afore-recorded, the FIR No. 58/2016 dated 03.05.2016

registered at Police Station - Crime (Women) Cell, Nanak Pura and

consequent proceedings arising therefrom are quashed.

9. The petition is allowed and disposed of accordingly.

Dasti.

(SURESH KUMAR KAIT) JUDGE

JANUARY 17, 2020 PB