Dinesh Grover & Ors. vs State & Anr.
2020 Latest Caselaw 406 Del

$~64
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                  Date of decision: 21.01.2020

+      CRL.M.C. 288/2020
       DINESH GROVER & ORS.                                ..... Petitioners
                          Through       Mr.Rajiv Bajaj, Adv.

                          versus

       STATE & ANR.                                       ..... Respondents
                          Through       Mr.Panna Lal Sharma, APP for State.
                                        SI Shubhangi PS Preet Vihar.
                                        Respondent no.2 in person.

       CORAM:
       HON'BLE MR. JUSTICE SURESH KUMAR KAIT

                          J U D G M E N T (ORAL)

Crl. M.A. 1234/2020

1. Allowed, subject to all just exceptions.

2. Application is disposed of.

CRL.M.C.288/2020

3. Vide the present petition, the petitioners seek quashing of FIR

No.387/2016 dated 02.11.2016 registered at Police Station Preet Vihar and

consequent proceedings arising therefrom.

4. Notice issued.

5. Notice is accepted by learned APP for the State and respondent no.2

and with the consent of the counsel for the parties, the present petition is

taken up for final disposal.

6. The petitioner no.1 and respondent no.2 got married on 14.04.2011 as

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

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

7. The petitioners and respondent no.2 with the intervention of their well

wishers and relatives have entered into an amicable settlement before Delhi

Mediation Centre, Karkardooma Courts, Delhi vide settlement deed dated

29.04.2019 and settled all their disputes amicably.

8. The total settlement amount is ₹3,25,000/-(Rupees Three Lacs

Twenty Five Thousand only). It is submitted that the respondent No. 2 has

already received an amount of ₹3 lakhs (Rupees Three Lacs only). A

demand draft bearing No.364689 dated 29.11.2019 for the balance amount

of ₹25,000/- (Rupees Twenty Five Thousand only) is handed over to the

respondent No. 2 today in the Court.

9. The complainant/respondent no.2 is present in person and has been

identified by SI Shubhangi of Police Station Preet Vihar and submits that

matter has been settled and she does not wish to prosecute the matter any

further.

10. 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.

11. For the reasons afore-recorded, the FIR No.387/2016 dated

02.11.2016 registered at Police Station Preet Vihar and consequent

proceedings emanating therefrom are quashed.

12. The petition is allowed and disposed of accordingly.

13. Order dasti.

(SURESH KUMAR KAIT) JUDGE JANUARY 21, 2020 ab