Rajat Trehan & Anr. vs State & Anr.
2020 Latest Caselaw 348 Del

*     IN THE HIGH COURT OF DELHI AT NEW DELHI

                                    Date of decision: January 20, 2020

+     W.P.(CRL) 144/2020 & Crl.M.A. 983/2020
      RAJAT TREHAN & ANR.                                ..... Petitioners
                   Through:          Ms. Ashwina Dahiya, Advocate
                                     with petitioners in person.

                        Versus

      STATE & ANR.                                  ..... Respondents
                        Through:     Mr. Ashish Aggarwal, Additional
                                     Standing Counsel with Mr. Piyush
                                     Singhal, Advocate for respondent
                                     No.1/State with ASI Radha
                                     Krishan
                                     Respondent No.2 in person.
      CORAM:
      HON'BLE MR. JUSTICE BRIJESH SETHI

                        JUDGMENT

BRIJESH SETHI, J (oral)

Quashing of FIR No. 342/2018, under Sections 498A/406/354/34 IPC, registered at police station Vikaspuri, New Delhi is sought in this petition on the basis of mediated settlement of 19 th December, 2018 reached before Counselling Cell, Family Courts, Dwarka, New Delhi and that decree of divorce has already been granted by the Family Court, Dwarka, New Delhi on 1st November, 2019.

Notice.

Mr.Ashish Aggarwal, learned Additional Public Prosecutor for respondent/State submits that petitioners as well as respondent No.2/ complainant of this FIR, are present in the Court and they have been duly identified by the Investigating Officer of this case.

Respondent No.2, present in the Court, submits that the dispute between the parties has been amicably resolved through Counselling Cell, Family Courts, Dwarka, New Delhi and terms of settlement reached between the parties have been fully acted upon as today, she has received the balance settled amount of Rs.3,00,000/- by way of demand draft bearing No.150597, dated 17th January, 2020, drawn on Yes Bank, Senapati Bapat Marg, Mumbai from petitioners and that decree of divorce has already been granted by the Family Court on 1st November, 2019. Respondent No.2 submits that now no grievance against petitioners survives and therefore, the proceedings arising out of the FIR in question be brought to an end.

Since the matrimonial dispute stands amicably resolved between the parties, this petition is allowed and Quashing of FIR No. 342/2018, under Sections 498A/406/354/34 IPC, registered at police station Vikaspuri, New Delhi and the proceedings emanating therefrom are quashed qua petitioners.

This petition and application stands disposed of accordingly.

(BRIJESH SETHI) JUDGE JANUARY 20, 2020 r