Janu Singh & Anr. vs State & Anr.
2020 Latest Caselaw 566 Del

$~52
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                  Date of decision: 28.01.2020

+      CRL.M.C. 448/2020
       JANU SINGH & ANR.                                   ..... Petitioners
                          Through:      Mr.Anilendra Pandey, Adv.

                          versus

       STATE & ANR.                                       ..... Respondents
                          Through:      Mr. Panna Lal Sharma, APP for State.
                                        Respondent no.2 in person.
                                        SI Vishvendra PS Shahdara.

       CORAM:
       HON'BLE MR. JUSTICE SURESH KUMAR KAIT

                          J U D G M E N T (ORAL)

Crl. M.A. 1886/2020

1. Allowed, subject to all just exceptions.

2. Application is disposed of.

CRL.M.C.448/2020

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

No.211/2018 dated 01.08.2018 registered at Police Station Shahdara 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 03.11.2014 as

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

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

22.06.2017.

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

well wishers and relatives entered into an amicable settlement before the

Karkardooma Courts, Delhi vide mediation settlement dated 29.06.2019 and

settled all their disputes amicably.

8. The total settlement amount is ₹17,50,000/-(Rupees Seventeen Lakhs

Fifty Thousand only). It is submitted that the respondent no. 2 has already

received an amount of ₹13,50,000/- (Rupees Thirteen Lakhs Fifty Thousand

only). A demand draft bearing No.004376 dated 23.12.2019 for the balance

amount of ₹4,00,000/- (Rupees Four Lakhs 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

produced her Aadhar Card bearing No.311785162886 issued by

Government of India and has been identified by SI Vishvendra of Police

Station Shahdara and submits that matter has been settled and, therefore, 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.211/2018 dated

01.08.2018 registered at Police Station Shahdara and consequent

proceedings emanating therefrom are quashed.

12. The petition is allowed and disposed of accordingly.

13. Order dasti.

(SURESH KUMAR KAIT) JUDGE JANUARY 28, 2020 ab