Mohit Anand & Ors vs State (Govt. Of N.C.T Of Delhi) & ...
2020 Latest Caselaw 522 Del

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*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                   Date of decision: 27.01.2020

+      CRL.M.C. 418/2020
       MOHIT ANAND & ORS                                    ..... Petitioners
                           Through       Mr.J.S. Bakshi, Adv. with
                                         Mr.Amitesh Singh Bakshi, Adv.

                           versus

       STATE (GOVT. OF N.C.T OF DELHI) & ANR ..... Respondents
                     Through    Mr.Panna Lal Sharma, APP for State.
                                Ms.Shreya Rao, Adv. for R-2 with
                                R-2 in person.
                                SI Ritu Raj PS Rajinder Nagar.

       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.

188/2015 dated 25.02.2015 registered at Police Station Rajinder Nagar 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 10.02.2012 as

per Hindu rites and rituals. One female child was born out of the wedlock

namely Baby Naira @ Tamira. Due to extreme incompatibilities between

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

10.08.2014.

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

well wishers and relatives entered into an amicable settlement vide MOU

dated 22.07.2019 and settled all their disputes amicably.

6. The total settlement amount is ₹1 crore (Rupees One Crore only). It is

submitted that the respondent no. 2 has already received an amount of ₹55

lakhs (Rupees Fifty Five lakhs only). A demand draft bearing No.137405

for the balance amount of ₹45 lakhs (Rupees Forty lakhs only) is handed

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

7. The complainant/respondent no.2 is present in person with her

counsel and has been identified by SI Ritu Raj of Police Station Rajinder

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

prosecute the matter any further.

8. 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.

9. For the reasons afore-recorded, the FIR No. 188/2015 dated

25.02.2015 registered at Police Station Rajinder Nagar and consequent

proceedings therefrom are quashed.

10. The petition is allowed and disposed of accordingly.

11. Order Dasti.

(SURESH KUMAR KAIT) JUDGE JANUARY 27, 2020 ab