Sunder Singh Matharu & Ors vs The State (Govt. Of Nct Of Delhi) & ...
2020 Latest Caselaw 495 Del

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*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                              Date of decision: 24.01.2020

+      CRL.M.C. 377/2020
       SUNDER SINGH MATHARU & ORS                ..... Petitioners
                    Through: Mr. Rubal Sharma, Mr. S.S. Nimesh,
                             Advs. for Petitioner Nos.1 to 5 with
                             Petitioner Nos. 1 to 5 in person
                    versus

       THE STATE (GOVT. OF NCT OF DELHI)
       & ANR                                     ..... Respondents
                     Through: Mr. Izhar Ahmad, APP for State with
                               Inspector Rajeev Kumar, SHO/ Geeta
                               Colony
                               Mr. Dalip Anand, 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.

132/2013 dated 06.04.2013 registered at Police Station - Geeta Colony,

Delhi 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 06.05.2011 as

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

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

07.07.2012.

5. The petitioner No. 1 and respondent no.2 have entered into an

amicable settlement through Mediation Centre, Karkardooma Courts, Delhi

vide order dated 24.07.2019 and settled all their disputes amicably. The total

settlement amount is ₹14,00,000/-(Rupees Fourteen Lakhs). It is submitted

that the respondent no. 2 has already received an amount of ₹9,00,000/-

(Rupees Nine Lakhs). A demand draft bearing No.038179 dated 21.01.2020

drawn on HDFC Bank 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 Inspector Rajeev Kumar of Police Station - Geeta Colony 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. 132/2013 dated

06.04.2013 registered at Police Station - Geeta Colony, Delhi and

consequent proceedings arising therefrom are quashed.

9. The petition is allowed and disposed of accordingly.

Dasti.

(SURESH KUMAR KAIT) JUDGE

JANUARY 24, 2020 PB