Anshul Rehan vs State & Anr.
2020 Latest Caselaw 87 Del

$~54
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                   Date of decision: 08.01.2020
+      CRL.M.C. 45/2020
       ANSHUL REHAN                                         ..... Petitioner
                   Through:              Mr. Gagan Chawla, Adv. with
                                         petitioner in person

                          versus

       STATE & ANR.                                        ..... Respondents
                          Through:       Mr. K. K. Ghai, APP for State
                                         Mr. Dhiraj Madan with Mr. Sanjeev
                                         Gupta, Advs. for R-2
                                         WSI Manju, PS Janak Puri

CORAM:
HON'BLE MR. JUSTICE SURESH KUMAR KAIT

                          J U D G M E N T (ORAL)

Crl. M.A. 214/2020

1. Allowed, subject to all just exceptions.

2. Application is disposed of.

CRL.M.C.45/2020

3. Vide the present petition, the petitioner seeks quashing of FIR No.

1287/2014 dated 01.12.2014 registered at Police Station Janak Puri and

consequent proceedings arising therefrom.

4. Notice issued.

5. 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.

6. The petitioner no.1 and respondent no.2 got married on 11.10.2011

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

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

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

wishers and relatives entered into an amicable settlement before the Family

Court East District Karkardooma Courts, Delhi vide order dated 27.07.2019

and settled all their disputes amicably.

8. The total settlement amount is ₹25,00,000/-(Rupees Twenty Five

Lakhs only). It is submitted that the respondent no. 2 has already received an

amount of ₹15,00,000/- (Rupees Fifteen Lakhs Only). A demand draft

bearing No.062698 dated 07.01.2020 for the balance amount of

₹10,00,000/- (Rupees Ten Lakhs Only) is handed over to the respondent

No. 2 today in the Court.

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

identified by WSI Manju of Police Station Janak Puri and submits that

matter has been settled and 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 petitioner

any further.

11. For the reasons afore-recorded, the of FIR No. 1287/2014 dated

01.12.2014 registered at Police Station Janak Puri and consequent

proceedings emanating therefrom are quashed.

12. The petition is allowed and disposed of accordingly.

13. Order dasti

(SURESH KUMAR KAIT) JUDGE JANUARY 08, 2020 ms