Mohit Gupta & Ors. vs State & Anr.
2020 Latest Caselaw 461 Del

*     IN THE HIGH COURT OF DELHI AT NEW DELHI

                                       Date of decision: January 23, 2020

+     W.P.(CRL) 203/2020 & Crl.M.A. 1509/2020
      MOHIT GUPTA & ORS.                                 ..... Petitioners
                   Through:             Mr. Ashish Rana & Mr. Gagan
                                        Gupta, Advocates

                          Versus

      STATE & ANR.                                     ..... Respondents
                          Through:      Ms. Kamna Vohra, Additional
                                        Standing Counsel for State
                                        Mr. Jeevesh Pratap Singh &
                                        Ms. Rita Gupta, Advocate with
                                        respondent No.2 in person

      CORAM:
      HON'BLE MR. JUSTICE BRIJESH SETHI

                          JUDGMENT

BRIJESH SETHI, J (oral)

Quashing of FIR No. 20/2019, under Sections 498A/406/34 IPC, registered at police station Chhawla, Delhi is sought in this petition on the basis of mediated settlement of 21st May, 2019 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 11th December, 2019.

Notice.

Ms. Kamna Vohra, learned Additional Standing Counsel 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 on the basis of indentify proof furnished by them.

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.2,50,000/- by way of demand draft bearing No.882077, dated 21st January, 2020, drawn on Syndicate Bank, Service Branch, Delhi from petitioners and that decree of divorce has already been granted by the Family Court on 11th December, 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. 20/2019, under Sections 498A/406/34 IPC, registered at police station Chhawla, Delhi and the proceedings emanating therefrom are quashed qua petitioners.

This petition and application stands disposed of accordingly.

(BRIJESH SETHI) JUDGE JANUARY 23, 2020 r