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Judgment
21 paragraphs · 292 wordsSuresh Kumar Kait, J
Vide the present petition, petitioners seek direction for quashing of FIR No. 132/2017 dated 22.3.2017 registered at Police Station North Rohini,
Delhi and consequent proceedings arising therefrom.
Notice issued.
Notice is accepted by learned APP for State and by counsel for respondent no.2 and with the consent of counsel for parties, present petition is
taken up for final disposal.
Petitioner no.1 and respondent no.2 got married on 13.1.2013 as per Hindu rites and rituals. Due to extreme incompatibilities between petitioners
and respondent no.2, they started living separately from 23.12.2015.
Petitioners and respondent no.2 with the intervention of their well wishers and relatives entered into an amicable settlement before the Counselling
Cell, Family Courts, Dwarka, Delhi vide settlement deed dated 19.11.2018 and settled all their disputes amicably.
Respondent No.2 is present in person and has been identified by SI Naveen (IO) and submits that matter has been settled and she does not wish to
prosecute the matter any further.
The total settlement amount is Rs. 3,00,000/- (Rupees Three Lakhs only). It is submitted that the respondent no. 2 has already received an amount
of Rs. 2,00,000/- (Rupees Two Lakhs only). A demand draft bearing No.493892 dated 17.2.2020 for the balance amount of Rs. 1,00,000/- (Rupees
One Lakh only) is handed over to the respondent no. 2 today in the Court.
Taking into account the aforesaid facts, this Court is inclined to quash FIR as no useful purpose would be served in prosecuting petitioners any
further.
For the reasons afore-recorded, FIR No. 132/2017 dated 22.3.2017 registered at Police Station North Rohini, Delhi and consequent proceedings
emanating therefrom are quashed.
The petition is, accordingly, allowed and disposed of.
Order dasti.