Sh. Sudhish Kumar & Ors. vs N.C.T. Of Delhi Through The ...
2021 Latest Caselaw 371 Del

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*      IN THE HIGH COURT OF DELHI AT NEW DELHI
                                 Date of decision: 03.02.2021
+      CRL.M.C. 2532/2020
       SH. SUDHISH KUMAR & ORS.                            .... Petitioners
                          Through      Mr. S.S.Wani, Adv.
                          versus
       N.C.T. OF DELHI THROUGH THE STANDING COUNSEL NEW
       DELHI MR. KAPIL SHARMA & ANR.       .... Respondents
                       Through Mr. Izhar Ahmad, APP for State with
                               SI Rahul
                               Respondent No.2 with her counsel
       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.

1. Vide the present petition, petitioners seek direction thereby for

quashing of FIR No. 337/2010, registered at PS - Bhajanpura, Delhi and all

other proceedings arising therefrom.

2. The present petition is filed on the ground that parties have settled

their disputes and respondent No. 2 has no objection if the present petition is

allowed.

3. Petitioner no.1 and respondent no.2 got married on 02.05.1999 as per

Hindu rites and rituals. Due to extreme incompatibilities, petitioner No.1 and

respondent no.2 started living separately since 09.07.2009.

4. Petitioners and respondent no.2 entered into an amicable settlement

before the Mediation Centre, Karkardooma District Courts, New Delhi vide

a Settlement dated 09.01.2019 and settled all their disputes amicably.

5. Respondent No. 2 is personally present in Court and she has been

identified by SI Rahul/IO and submits that matter has been settled and she

does not wish to prosecute the matter any further.

6. Petitioner No.1 has agreed to pay the balance amount of Rs.7.5 lacs as

per the settlement to respondent No.2/complainant by tomorrow in the

concerned police station in the presence of IO/SHO concerned.

7. 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.

8. For the reasons afore-recorded, FIR No. 337/2010, registered at PS -

Bhajanpura, Delhi and consequent proceedings emanating therefrom are

quashed.

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

10. The order be uploaded on the website of this Court forthwith.

(SURESH KUMAR KAIT) JUDGE FEBRUARY 03, 2021/rk