Piyush Sharma & Ors. vs State Of Nct Of Delhi & Anr.
2020 Latest Caselaw 2070 Del

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*     IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                 Date of decision: 29.06.2020
+     CRL.M.C. 1537/2020 (URGENT)
      PIYUSH SHARMA & ORS.                                 ..... Petitioners
                  Through              Ms. Chandrani Prasad, Adv. with
                                       petitioners through VC.
                         versus

    STATE OF NCT OF DELHI & ANR.               ..... Respondents
                  Through   Mr. Izhar Ahmad, APP for State
                            Mr. Aditya Singla, Adv. for
                            complainant with complainant
                            through VC.
CORAM:
HON'BLE MR. JUSTICE SURESH KUMAR KAIT

                         J U D G M E N T (ORAL)

The hearing has been conducted through video conferencing.

Crl. M.A. 8317-18/2020 (Exemption)

1. Allowed, subject to all just exceptions.

2. Applications are disposed of.

CRL.M.C. 1537/2020

3. Vide the present petition, petitioners seek direction for quashing of

FIR No. 124/2015 dated 06.11.2015 registered at Police Station CAW Cell,

Nanakpura, New Delhi and consequent proceedings arising therefrom.

4. Notice issued.

5. Notice is accepted by learned APP for State and by counsel for

respondent no.2 through Video Conferencing and with the consent of

counsel for parties, present petition is taken up for final disposal.

6. Petitioner no.1 and respondent no.2 got married on 20.11.2011 as per

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

Master Tarit Sharma. Due to extreme incompatibilities between petitioners

and respondent no.2, they started living separately from 20.11.2014.

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

wishers and relatives entered into an amicable settlement before the Delhi

High Court Mediation and Conciliation Centre, New Delhi vide settlement

agreement dated 03.12.2019 and settled all their disputes amicably. The total

settlement amount is ₹31,50,000/-(Rupees (Seven Lakhs Fifty Thousand

only). It is submitted by respondent no. 2 that she has already received the

entire settlement amount.

8. Complainant is present in person through video conferencing and has

been identified by counsel for complainant and submits that matter has been

settled and she does not wish to prosecute the matter any further.

9. Taking into account the aforesaid facts, this Court is inclined to quash

FIR as no useful purpose would be served in prosecuting petitioners any

further.

10. For the reasons afore-recorded, FIR No. 124/2015 dated 06.11.2015

registered at Police Station CAW Cell, Nanakpura, New Delhi and

consequent proceedings emanating therefrom are quashed.

11. The petition is, accordingly, allowed and disposed of.

12. Copy of this order be transmitted to the Trial Court for information.

13. The order be uploaded on the website forthwith. Copy of the order be

also forwarded to the learned counsel through email.

(SURESH KUMAR KAIT) JUDGE JUNE 29, 2020 ab