Ashok Kumar & Ors. vs State & Anr.
2020 Latest Caselaw 1565 Del

$~51
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                  Date of decision:11.03.2020
+      CRL.M.C. 1342/2020
       ASHOK KUMAR & ORS.                                  .... Petitioners
                          Through       Mr.Aayushmaan Vatsyayana, Adv.
                                        with petitioners in person
                          versus

       STATE & ANR.                                        .... Respondents
                          Through       Mr. Panna Lal Sharma, APP for State
                                        with SI Sandeep Kumar and Insp.
                                        Mahender Singh Dahiya, SHO, PS
                                        Vikaspuri
                                        Ms.Archana Sharma, Adv. for R-2
                                        with R-2 in person

       CORAM:
       HON'BLE MR. JUSTICE SURESH KUMAR KAIT

                          J U D G M E N T (ORAL)

Crl. M.A. 5172/2020 (for exemption)

1. Allowed, subject to all just exceptions.

2. Application is disposed of.

CRL.M.C.1342/2020

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

FIR No. 21/2013 dated 18.01.2013 registered at Police Station Vikaspuri,

Delhi and consequent proceedings arising therefrom.

4. Notice issued.

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

for respondent No.2 present in person and with the consent of counsel for

parties, present petition is taken up for final disposal.

6. Son of petitioner No.1, namely Rinku Verma and respondent No.2 got

married on 28.11.2010 as per Hindu rites and rituals. On 28.09.2011, the

husband of respondent No.2 expired. Due to extreme incompatibilities

between petitioners and respondent No.2, they started living separately from

02.10.2011

7. Mother-in-law of respondent No.2, namely Daulat Devi and

respondent No.2 have entered into an amicable settlement before the Delhi

Mediation Centre, Tis Hazari Courts, Delhi vide settlement deed dated

21.08.2019 and settled all their disputes amicably.

8. The total settlement amount is ₹12,00,000/-(Rupees Twelve Lakhs

only). It is submitted that respondent No. 2 has already received an amount

of ₹9,00,000/- (Rupees Nine Lakhs only). A demand draft bearing

No.724824 dated 09.03.2020 for the balance amount of ₹3,00,000/- (Rupees

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

9. Respondent No.2 is present in person and has been identified by SI

Sandeep Kumar (IO) 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 present FIR as no useful purpose would be served in prosecuting

petitioners any further.

11. For the reasons afore-recorded, FIR No. 21/2013 dated 18.01.2013

registered at Police Station Vikaspuri, Delhi and consequent proceedings

emanating therefrom are quashed.

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

13. Order dasti.

(SURESH KUMAR KAIT) JUDGE MARCH 11, 2020/rk