Delhi High Court
Sanjay & Ors. vs The State (Nct Of Delhi) And Anr. on 28 November, 2022
Neutral Citation Number 2022/DHC/005213
$~44
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.M.C. 6322/2022 & CM APPL.24722/2022
SANJAY & ORS. ..... Petitioners
Through: Mr. Pradeep Yadav with Mr. Saurabh
Yadav, Advocates with petitioners in
person.
versus
THE STATE (NCT OF DELHI) AND ANR. ..... Respondents
Through: Mr. Hemant Mehta, APP for the State
with SI Vijay Pal Singh, PS CWC
Nanak Pura.
Respondent No.2 in person.
% Date of Decision: 28th November, 2022
CORAM:
HON'BLE MR. JUSTICE DINESH KUMAR SHARMA
JUDGMENT
DINESH KUMAR SHARMA, J. (Oral)
CRL.M.A. 24722/2022 (exemption)
Exemption is allowed subject to all just exceptions.
Application stands disposed of.
CRL.M.C. 6322/2022
1. Statement of Respondent No.2/Ms.Laxmi Gupta has been recorded
separately wherein she has stated that she was married to Sanjay on
Signature Not Verified
Digitally Signed
By:PALLAVI VERMA
Signing Date:30.11.2022
15:56:27
Neutral Citation Number 2022/DHC/005213
04.07.2014. However, the marriage could not succeed and mutual divorce
petition was filed and decree of divorce was granted vide order dated
05.01.2022 by the Principal Judge, Family Court, Dwarka. She has further
stated that during the divorce proceedings, she along with the petitioners
have reached into a settlement dated 06.12.2021 before the learned Judge,
Family Court, Dwarka, Delhi. As per the settlement, her husband/petitioner
No.1 has to pay Rs.2,00,000/- in full and final settlement of the entire
dispute and she has already been paid Rs.1,50,000/-. Remaining sum of
Rs.50,000/- has been received in cash today, i.e., 28.11.2022 in Court. She
has stated that she has no objection if FIR No. 99/2017 registered at P.S.
CAW Cell Nanakpura under section 498A/406/34 IPC 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.Laxmi Gupta
recorded separately, the case FIR No. 99/2017 registered at P.S. CAW Cell
Nanakpura under section 498A/406/34 IPC and all the proceedings
emanating therefrom are quashed.
3. The present petition stands disposed of.
DINESH KUMAR SHARMA, J
NOVEMBER 28, 2022
st
Signature Not Verified
Digitally Signed
By:PALLAVI VERMA
Signing Date:30.11.2022
15:56:27
Neutral Citation Number 2022/DHC/005213
CRL.M.C. 6322/2022
SANJAY & ORS. versus THE STATE (NCT OF DELHI) AND ANR.
Statement of Ms.Laxmi Gupta w/o Sh. Sanjay d/o Late Sh.Ram Gopal
Gupta, r/o B-19, Shishram Park, Uttam Nagar, West Delhi - 110059.
On S.A.
I have entered into a settlement with the petitioners. I was married to Sanjay
on 04.07.2014. However, the marriage could not succeed and mutual
divorce petition was filed and decree of divorce was granted vide order
dated 05.01.2022 by the Principal Judge, Family Court.
During divorce proceedings, we have reached into a settlement dated
06.12.2021 before the learned Judge, Family Court, Dwarka, Delhi. As per
the settlement, my husband has to pay Rs.2,00,000/- in full and final
settlement of the entire dispute. I have already been paid Rs.1,50,000/-.
Remaining Rs.50,000/- has been received in cash today in Court i.e.
28.11.2022. I have no objection if FIR No. 99/2017 registered at P.S. CAW
Cell Nanakpura and all other proceedings emanated therefrom are quashed.
I am making the statement voluntarily against all claims (past, present
and future) without any fear, undue influence or coercion.
RO & AC
DINESH KUMAR SHARMA, J
NOVEMBER 28, 2022/st
Signature Not Verified
Digitally Signed
By:PALLAVI VERMA
Signing Date:30.11.2022
15:56:27
