Puneet Sharma & Ors. vs State & Anr.
2021 Latest Caselaw 985 Del

$~28
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                          Date of decision: 23rd March, 2021

+      CRL.M.C. 963/2021
       PUNEET SHARMA & ORS.                               .... Petitioners
                          Through       Mr. Pulkit Thareja, Adv.

                          versus

       STATE & ANR.                                       .... Respondents
                          Through       Mr. G.M. Farooqui, APP for State
                                        with SI Parmender Kumar, PS
                                        Sultanpuri
                                        Ms. Indu Bala, 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. 4918/2021 (exemption)

1. Allowed, subject to all just exceptions.

2. Application is disposed of.

CRL.M.C.963/2021

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

FIR No.538/2016 registered at Police Station Sultanpuri, 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. Petitioner no.1 and respondent no.2 got married on 07.12.2014.

Thereafter, disputes arose between the parties and subsequently, the present

FIR was lodged.

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

before the Counselling Cell, Family Courts, Dwarka, Delhi vide settlement

dated 06.03.2019 and settled all their disputes amicably.

8. The total settlement amount is ₹2,25,000/-. It is submitted that the

respondent no. 2 has already received an amount of ₹1,75,000/-. A demand

draft bearing No.158179 in favour of respondent no.2 for the balance

amount of ₹50,000/- is handed over to the respondent no. 2 today in the

Court.

9. Complainant is present in person and has been identified by SI

Parmender Kumar 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

FIR as no useful purpose would be served in prosecuting petitioners any

further.

11. For the reasons afore-recorded, FIR No.538/2016 registered at Police

Station Sultanpuri, Delhi and consequent proceedings emanating therefrom

are quashed.

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

(SURESH KUMAR KAIT) JUDGE MARCH 23, 2021/rk