Delhi High Court
Mr. Akshay Panwar & Ors vs State (The Nct Of Delhi) & Anr on 28 April, 2025
2025 SOHC 23003
¥ IN THE HIGH COURT OF DELHE AT NEW DELHI
", Date of Decision: 28.04.2025
t+ CRL. MLC, 2331/2025 & CRLMLA. 11360/2025
MR. AKSHAY PANWAR & ORS. .... Petitioners
Through: Mr. Nihit Dalmia and Mr. Jeevesh
Mehta, Advacate.
Versus
STATE (THE NCT OF DELHD & ANR. Respondents
Through: Ms. Manjeet Arya, APP for the State
with SI Rajendra) Kumar PS
Kuishangarh.,
Mr. Ajay Mehrotra, Advocate for R-
2.
CORAM: JUSTICE GIRISH KATHPALIA
JUDGMENT (ORAL)
1, Petitioners seek quashing of FIR No, 78/2023 of PS Kishangarh for
offence under Section 498A/406/34 [PC on the ground that parties have
compromised the disputes. Today, petitioners no.f and 3 on behalf of
petitioners have appeared and respondent no.2 has appeared in her
individual capacity, all of whom are identrfied by SI Rajendra Kumar
and their respective counsel. The petitioners no.2 and 4 beimeg the mother-
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Signature Nut, Verified GIRISH RATHPAUA 5
Signtuns Ni
Verified
2025 :0HC 23000
in-law and sister-in-law of respondent no.2 have not appeared, but in view
of the overall circumstances of this case, no purpose would be served by
adjourning the matter for their appearance.
2. I have spoken with the parties in Hindi. It is submitted by both sides
that all their disputes now stand settled. Marriage between petitioner no. |
and respondent no. 2 stands dissolved by decree of divorce dated
19.11.2024. No child was born im this marriage. The respondent no. 2 has
accepted a fall and final settlement amount of Rs. 27,50,000/- which
mcludes her claim for entire stridkan. As submited by both sides, out of full
and final settlement amount, a sum of Rs. 27,00,000/- has been deposited by
petitioners with the Registry of this Court and that amount shall be released
to respondent no.2 depending upon outcome of this petition.
3. Considering the aforesaid, | am satisfied that it would not be in the
interest of justice to push the parties through trial.
4, Therefore, the petition is alowed and consequently FIR No. 78/2023
of PS Kishangarh for offence under Section 498A/406/34 IPC and the
proceedings arising therefrom are quashed. Pending application stands
dispased of,
5. The Registry is directed to release the amount of Rs. 27,00,000/- to
CRLALC. 253 L023 Poge 2 af 3 pages
GIRISH KRATHPALIA
207A AP
2025 SOHC 23008
the respondent no.2 which was deposited by petitioners on 16.10.2024 in
terms with their mediation settlement, along with the mterest accrued
thereon. For that parpose, list before the Registrar General on 01.05.2025,
| © Digitally signed bs
GIRISH : GIRISH KATHPALA
KATHPALIA co ov
sERISH KATHPALIA
(JUDGE)
APRIE. 28, 2025/px
CRLALC. 253 L023 Page 3 af 3 pages
Verified
Signtuns Ni
