Rahul Suri & Ors. vs The State (Nct Of Delhi) And Anr.
2022 Latest Caselaw 3215 Del

                                               Neutral Citation Number is 2022/DHC/005626


                         $~41
                         *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                         +     W.P.(CRL) 1117/2022, CRL. M.A. 9323/2022
                               RAHUL SURI & ORS.                                               ..... Petitioner
                                                     Through:       Mr. Vineet Aggarwal, Mr. Ajay
                                                                    Chawla Mr. Kunal Chauhan Mr. Jatin
                                                                    Kumar Advs.
                                                     versus

                               THE STATE (NCT OF DELHI) AND ANR.                            ..... Respondents
                                                     Through:       Mr. Amit Peswani MS. Nanita Rao
                                                                    ASC for state with PS. Rajcuri
                                                                    Garden SI Durga Prasad.


                         %                        Date of Decision:2nd December, 2022
                         CORAM:
                         HON'BLE MR. JUSTICE DINESH KUMAR SHARMA

                                                         JUDGMENT

DINESH KUMAR SHARMA, J. (Oral)

1. Statement of Respondent No.2/Ms. Shivani Chawla has been recorded separately wherein she has stated that she was married to Rahul Suri on 5th October, 2017 and remained together with the petitioner till 28 th February, 2018. No child was born out of the wedlock. However, the marriage could not succeed and mutual divorce petition was filed and decree of divorce was granted vide order dated 07th April, 2022 by the Principal Judge, Family Court, North, Rohini, Delhi.

Signature Not Verified Digitally Signed By:PALLAVI VERMA Neutral Citation Number is 2022/DHC/005626

2. Respondent No.2 further stated that during the divorce proceedings, she along with the petitioners have reached into a settlement dated 26th November, 2021. As per the settlement, she has received an amount of Rs.14,50,000/- by way of a Demand Draft bearing No. 778461 dated 7th January, 2022 (re-validated on 27th September, 2022) drawn on Union Bank of India. Respondent states that she has no objection if the FIR No.264/2019 U/s 498-A/406 IPC registered at P.S. Rajouri Garden and all other proceedings emanating therefrom are quashed. It has also been stated that she is making the statement voluntarily against all claims (past, present and future) without any fear, undue influence or coercion.

3. In view of the statement of respondent no.2/ Ms.Shivani Chawla recorded separately, the case FIR No.264/2019 U/s 498-A/406/34 IPC registered at P.S. Rajouri Garden and all other proceedings emanating therefrom are quashed.

4. The present petition stands disposed of.

DINESH KUMAR SHARMA, J December 2, 2022 Pallavi

Signature Not Verified Digitally Signed By:PALLAVI VERMA