Mr. Pawan Sharma vs The State Of Nct Of Delhi & Anr
2020 Latest Caselaw 62 Del

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*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                   Date of decision: 07.01.2020
+      CRL.M.C. 2279/2019
       MR. PAWAN SHARMA                                    ..... Petitioner
                    Through              Mr. Dalvinder Singh, Mr. Rishabh
                                         and Mr. Rajat, Advs.

                           versus

    THE STATE OF NCT OF DELHI & ANR          ..... Respondents
                  Through  Mr. Panna Lal Sharma, APP for State
                           Mr. Varun Bhardwaj with Mr.
                           Shivam Chaudhary, Advs. for R-2
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.

59/2011 dated 01.03.2011 registered at Police Station Krishna 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 03.05.2007 as

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

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

14.04.2019.

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

wishers and relatives entered into an amicable settlement vide memorandum

of understanding deed executed on 01.02.2019 and settled all their disputes

amicably.

6. The total settlement amount is ₹6,00,000/-(Rupees Six Lakhs only). It

is submitted that the respondent No. 2 has already received an amount of

₹3,00,000/- (Rupees Three Lakhs only). A demand draft bearing No.38129

dated 06.01.2020 for the balance amount of ₹3,00,000/- (Rupees Three

Lakhs only ) is handed over to the respondent No. 2 today in the Court.

7. The complainant is present in person with her counsel and has been

identified by SI Anupam of Police Station Krishna 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 petitioner

any further.

9. For the reasons afore-recorded, the FIR No. 59/2011 dated

01.03.2011 registered at Police Station Krishna Nagar and consequent

proceedings emanating therefrom are quashed.

10. The petition is allowed and disposed of accordingly.

11. Order dasti

(SURESH KUMAR KAIT) JUDGE JANUARY 07, 2020 AB