Paramjeet Singh & Ors. vs State & Anr.
2021 Latest Caselaw 840 Del

$~28
*IN THE HIGH COURT OF DELHI AT NEW DELHI
                                   Date of decision: March 10, 2021
+      CRL.M.C. 818/2021
       PARAMJEET SINGH & ORS.           ..... Petitioner
                    Through: Mr. Anurag Jain, Advocate

                          Versus

       STATE & ANR.                               ..... Respondents
                          Through:    Mr.Panna Lal Sharma,
                                      Additional Public Prosecutor
                                      for respondent No.1/State
                                      with SI Mahender
                                      Respondent No.2 in person
       CORAM:
       HON'BLE MR. JUSTICE SURESH KUMAR KAIT
                 JUDGMENT (oral)

% The hearing has been conducted through video conferencing.

1. Vide the present petition, petitioners are seeking quashing of

FIR No.546/2015, under Sections 498A/406/34 IPC, registered at

police station Moti Nagar, New Delhi and all other proceedings

arising therefrom.

2. Notice issued.

3. Mr. Panna Lal Sharma, learned Additional Public Prosecutor

for State accepts notice and submits that respondent No.2 is present

through video conferencing and she has been identified as the

complainant of FIR in question by the Investigating Officer of this

case, who is also present through video conferencing.

4. With the consent of the parties, the present petition is taken

up for final hearing.

5. The marriage between petitioner No.1 and respondent No.2

was solemnized on 29.04.2012 and due to disputes and differences,

the marriage could not work and they started living separately since

20.12.2013. The dispute between the parties culminated into the FIR

in question.

6. The present petition has been filed on the ground that the

parties have amicably settled their dispute in terms of Settlement-

Agreement of 13.10.2020. It is stated that joint petition under

Section 13 (1) (ia) and Section 13 B(2) under the Hindu Marriage

Act, 1955 has been allowed by the learned Principal Judge (West

District), Family Court, Tis Hazari Court, Delhi and decree of

divorce has been granted on 21.01.2021.

7. Learned counsel for the petitioners submits that the terms of

Settlement-Agreement of 13.10.2020 have been acted upon and

today, the balance amount of Rs.2,00,000/- has been paid to

respondent No.2/complainant.

8. Respondent No.2, present through video conferencing,

affirms having received the balance amount of Rs.2,00,000/- from

petitioners. She affirms the contents of her affidavit filed in support

of this petition and submits that now, no grievance against the

petitioners survives and proceedings arising out of FIR in question

be brought to an end.

9. Keeping in view that the dispute between the parties has been

amicably resolved, this Court is inclined to quash the FIR in

question, as no useful purpose would be served in continuing with

the proceedings arising out of the present FIR.

10. For the reasons afore noted, FIR No.546/2015, under Sections

498A/406/34 IPC, registered at police station Moti Nagar, New

Delhi and consequent proceedings emanating therefrom are hereby

quashed.

11. The petition is accordingly allowed and disposed of.

(SURESH KUMAR KAIT) JUDGE MARCH 10, 2021 r