Shaurya Challana And Ors. vs The State(Nct Of Delhi) And Anr.
2021 Latest Caselaw 754 Del

$~21
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                  Date of decision: 03.03.2021

+      CRL.M.C. 681/2021
       SHAURYA CHALLANA AND ORS.                           ..... Petitioners
                          Through       Mr.Murari Tiwari, Adv. with
                                        Mr.Rahul Kumar, Adv. with
                                        petitioners in person.

                          versus

       THE STATE(NCT OF DELHI) AND ANR.         ..... Respondents
                    Through   Mr. Panna Lal Sharma, APP for State.
                              SI Anil Kumar PS Greater Kailash.
                              Respondent no.2 in person.

       CORAM:
       HON'BLE MR. JUSTICE SURESH KUMAR KAIT

                          J U D G M E N T (ORAL)

Crl. M.A. 3333/2021

1. Allowed, subject to all just exceptions.

2. Application is disposed of.

CRL.M.C.681/2021

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

FIR No.331/2020 dated 14.08.2020 registered at Police Station Greater

Kailash and consequent proceedings arising therefrom.

4. Notice issued.

5. Notice is accepted by learned APP for State and by respondent no.2

present in person 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 06.05.2019 as per

Hindu rites and rituals. Due to extreme incompatibilities between petitioners

and respondent no.2, they started living separately.

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

wishers and relatives entered into an amicable settlement vide Memorandum

of Understanding dated 19.10.2020 and settled all their disputes amicably.

8. Complainant/respondent no.2 is present in person and has been

identified by SI Anil Kumar of Police Station Greater Kailash and submits

that matter has been settled and she does not wish to prosecute the matter

any further.

9. The total settlement amount is ₹60,00,000/- and the respondent no. 2

has already received an amount of ₹45 lakhs. A demand draft bearing

No.512232 dated 13.01.2021 for the balance amount of ₹15,00,000/- is

handed over to the respondent no. 2 today in the Court.

10. 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.

11. For the reasons afore-recorded, FIR No.331/2020 dated 14.08.2020

registered at Police Station Greater Kailash and consequent proceedings

emanating therefrom are quashed.

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

(SURESH KUMAR KAIT) JUDGE MARCH 03, 2021 ab