Bharat Bhushan & Ors. vs State & Anr.
2020 Latest Caselaw 671 Del

*     IN THE HIGH COURT OF DELHI AT NEW DELHI

                                     Date of decision: January 31, 2020

+     W.P.(CRL) 277/2020
      BHARAT BHUSHAN & ORS.                  ..... Petitioners
                  Through:  Mr. Prince Sharma, Advocate

                         Versus
      STATE & ANR.                                   ..... Respondents
                         Through:     Ms. Kamna Vohra, Additional
                                      Standing Counsel for respondent
                                      No.1/State with WSI Sharmila
                                      Respondent No.2 in person.
      CORAM:
      HON'BLE MR. JUSTICE BRIJESH SETHI

                         JUDGMENT

BRIJESH SETHI, J (oral)

Quashing of FIR No. 676/2015, under Sections 498A/406/34 IPC, registered at police station Mianwali Nagar, Delhi is sought in this petition on the basis of mediated settlement of 16th October, 2018 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 30th July, 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.1,00,000/- by way of demand draft bearing No.500777, dated 14th January, 2020, drawn on ICICI Bank, New Delhi from petitioners and that decree of divorce has already been granted by the Family Court on 30thJuly, 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 FIR No. 676/2015, under Sections 498A/406/34 IPC, registered at police station Mianwali Nagar, Delhi and the proceedings emanating therefrom are quashed qua petitioners.

This petition stands disposed of accordingly.

(BRIJESH SETHI) JUDGE JANUARY 31, 2020 r