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Judgment
26 paragraphs · 322 wordsSuresh Kumar Kait, J
Crl. M.A. 5172/2020 (for exemption)
Allowed, subject to all just exceptions.
Application is disposed of.
CRL.M.C.1342/2020
Vide the present petition, petitioners seek direction for quashing of FIR No. 21/2013 dated 18.01.2013 registered at Police Station Vikaspuri, Delhi
and consequent proceedings arising therefrom.
Notice issued.
Notice is accepted by learned APP for State and by learned counsel for respondent No.2 present in person and with the consent of counsel for
parties, present petition is taken up for final disposal.
Son of petitioner No.1, namely Rinku Verma and respondent No.2 got married on 28.11.2010 as per Hindu rites and rituals. On 28.09.2011, the
husband of respondent No.2 expired. Due to extreme incompatibilities between petitioners and respondent No.2, they started living separately from
02.10.2011
Mother-in-law of respondent No.2, namely Daulat Devi and respondent No.2 have entered into an amicable settlement before the Delhi Mediation
Centre, Tis Hazari Courts, Delhi vide settlement deed dated 21.08.2019 and settled all their disputes amicably.
The total settlement amount is Rs. 12,00,000/-(Rupees Twelve Lakhs only). It is submitted that respondent No. 2 has already received an amount of
Rs. 9,00,000/- (Rupees Nine Lakhs only). A demand draft bearing No.724824 dated 09.03.2020 for the balance amount of Rs. 3,00,000/- (Rupees
Three Lakhs only) is handed over to respondent No.2 today in Court.
Respondent No.2 is present in person and has been identified by SI Sandeep Kumar (IO) and submits that matter has been settled and she does not
wish to prosecute the matter any further.
Taking into account the aforesaid facts, this Court is inclined to quash the present FIR as no useful purpose would be served in prosecuting
petitioners any further.
For the reasons afore-recorded, FIR No. 21/2013 dated 18.01.2013 registered at Police Station Vikaspuri, Delhi and consequent proceedings
emanating therefrom are quashed.
The petition is, accordingly, allowed and disposed of.
Order dasti.