Dr Harmunish Singh vs State & Anr.
2021 Latest Caselaw 924 Del

$~25
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                      Date of decision: 18.03.2021
+      CRL.M.C. 915/2021
       DR HARMUNISH SINGH                           ..... Petitioner
                          Through        Mr. Rupal Luthra, Adv.

                          versus

       STATE & ANR.                                  .... Respondents
                          Through        Mr. Izhar Ahmad, APP for State
                                         with SI Yashpal Singh, PS
                                         CWC Nanakpura, New Delhi
                                         R-2 with counsel (name not
                                         given)

       CORAM:
       HON'BLE MR. JUSTICE SURESH KUMAR KAIT

                          J U D G M E N T (oral)

Crl.M.A.4609-11/2021 (exemption)

1. Allowed, subject to all just exceptions.

2. Applications stand disposed of.

CRL.M.C. 915/2021

3. Vide the present petition, petitioner seeks direction for quashing

of FIR No.148/2016, registered at Police Station CWC Nanakpura,

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 and with the consent of counsel for parties, present

petition is taken up for final disposal.

6. 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.

7. Petitioner and respondent No.2 got married on 20.04.2012. Due

to extreme incompatibilities between petitioner and respondent no.2,

they started living separately from July, 2016.

8. Petitioner and respondent No.2 entered into an amicable

settlement vide Settlement Deed dated 27.07.2019 and settled all their

disputes amicably.

9. Complainant/respondent No.2 is present in person and has been

identified by SI Yashpal Singh and submits that matter has been

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

10. A demand draft bearing No.600738 dated 22.02.2021 for the

balance amount of ₹5,00,000/- towards balance settlement amount is

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

11. 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.

12. For the reasons afore-recorded, FIR No.148/2016, registered at

Police Station CWC Nanakpura, Delhi and consequent proceedings

emanating therefrom are quashed.

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

(SURESH KUMAR KAIT) JUDGE MARCH 18, 2021 rk