Sahil Mittal And Ors vs The State N.C.T. Of Delhi And Anr
2022 Latest Caselaw 3179 Del

                                        Neutral Citation Number 2022/DHC/005289

                         $~46
                         *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                         +     W.P.(CRL) 1599/2022

                               SAHIL MITTAL AND ORS                              ..... Petitioner

                                                  Through:    Mr.Anish Sharma, Mr.Prateek
                                                              Goswami and Mr.Sankalp Mishra,
                                                              Advocates with petitioners-in-person.
                                                  versus

                               THE STATE N.C.T. OF DELHI AND ANR                 ..... Respondents

                                                  Through:    Mr. Yasir Ansari, APP for the State
                                                              with Advocate Adeeb-ul-Hasan with
                                                              SI Chanda Singh, PS Dabri.
                                                              Respondent No.2 in person.
                         %                        Date of Decision:30th November, 2022
                         CORAM:
                         HON'BLE MR. JUSTICE DINESH KUMAR SHARMA

                                                     JUDGMENT

DINESH KUMAR SHARMA, J. (Oral)

1. Statement of Respondent No.2/Ms.Aarti Aggarwal has been recorded separately wherein she has stated that she was married to Sahil Mittal on 03.03.2019 and remained together with the petitioner till 19.11.2019. However, the marriage could not succeed and mutual divorce petition was filed and decree of divorce was granted vide order dated 07.05.2022 by the learned Principal Judge, Family Court, North Rohini, Delhi. She has further stated that during the divorce proceedings, she along with the petitioners have reached into a settlement dated 02.04.2022 before the learned Judge,

Signature Not Verified Digitally Signed By:PALLAVI VERMA Neutral Citation Number 2022/DHC/005289

Family Court, North Rohini, Delhi. As per the settlement, her husband/petitioner No.1 has to pay Rs.19,00,000/- towards full and final settlement of the entire dispute and she has already been paid Rs.12,00,000/- . Remaining sum of Rs.7,00,000/- has been received by way of a Demand Draft bearing No.308222 dated 28.11.2022 drawn on Punjab National Bank. She has stated that she has no objection if FIR No.683/2021 U/s 406/498-A IPC registered at P.S. Dabri 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.Aarti Aggarwal recorded separately, the case FIR No.683/2021 U/s 406/498-A IPC registered at P.S. Dabri and all the proceedings emanating therefrom are quashed.

3. The present petition stands disposed of.

DINESH KUMAR SHARMA, J NOVEMBER 30, 2022 st

Signature Not Verified Digitally Signed By:PALLAVI VERMA