Ravinder Rawat & Ors. vs Govt. Of Nct Delhi & Anr.
2022 Latest Caselaw 3216 Del

                                                                 Neutral Citation Number 2022/DHC/005505


                          $~116
                          *     IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +     CRL.M.C. 6457/2022

                                RAVINDER RAWAT & ORS.                               ..... Petitioners

                                                   Through:     Mr. Gaurav Sahdev with Ms. Ginney
                                                                Asheeta, Advocates.
                                                   versus

                                GOVT. OF NCT DELHI & ANR.                           ..... Respondents

                                                   Through:     Mr. Hemant Mehla, APP for the
                                                                State with SI Sonika Dahiya, PS
                                                                Gulabi Bagh.
                                                                Mr. M.K. duggal with Mr. H.S.
                                                                Kadan, Advocates for respondent
                                                                No.2 with respondent No.2 in person.
                          %                        Date of Decision:02nd December, 2022
                          CORAM:
                          HON'BLE MR. JUSTICE DINESH KUMAR SHARMA

                                                      JUDGMENT

DINESH KUMAR SHARMA, J. (Oral)

Crl.M.A.25169/2022 (exemption)

Exemption allowed subject to all just exceptions.

CRL.M.C. 6457/2022

1. Statement of Respondent No.2/Ms. Priya has been recorded separately wherein she has stated that she was married to Ravinder Rawat on 07.02.2018 and remained together with the petitioner till 04.03.2018.

Signature Not Verified Digitally Signed By:PALLAVI VERMA Signing Date:13.12.2022 14:46:56 Neutral Citation Number 2022/DHC/005505

However, the marriage could not succeed and mutual divorce petition was filed and decree of divorce was granted vide order dated 03.03.2022 by the learned Judge, Family Court, Central District, Tis Hazari, Delhi. She has further stated that during the divorce proceedings, she along with the petitioners have reached into a settlement dated 20.11.2020 before the learned Judge, Family Court, Central District, Tis Hazari, Delhi. As per the settlement, her husband/petitioner No.1 has to pay Rs.10,00,000/- towards full and final settlement of the entire dispute and she has already been paid Rs.6,00,000/-. Remaining sum of Rs.4,00,000/- has been received by way of a Demand Draft bearing No.502527 dated 15.11.2022 drawn on ICICI Bank. She has stated that she has no objection if FIR No.7/2019 U/s 498A/406/34 IPC registered at P.S. Gulabi Bagh and all other proceedings emanating therefrom are quashed. She has stated that she is making the statement voluntarily against all claims (past, present and future) without any fear, undue influence or coercion.

2. In view of the statement of respondent no.2/ Ms. Priya recorded separately, the case FIR No.7/2019 U/s 498A/406/34 IPC registered at P.S. Gulabi Bagh and all other proceedings emanating therefrom are quashed.

3. The present petition stands disposed of.

DINESH KUMAR SHARMA, J DECEMBER, 02, 2022 st

Signature Not Verified Digitally Signed By:PALLAVI VERMA Signing Date:13.12.2022 14:46:56