Dinesh Grover & Ors vs State & Anr

Suresh Kumar Kait, J

Crl. M.A. 1234/2020

Allowed, subject to all just exceptions.

Application is disposed of.

CRL.M.C.288/2020

Vide the present petition, the petitioners seek quashing of FIR No.387/2016 dated 02.11.2016 registered at Police Station Preet Vihar and consequent proceedings arising therefrom.

Notice issued.

Notice is accepted by learned APP for the State and respondent no.2 and with the consent of the counsel for the parties, the present petition is taken up for final disposal.

The petitioner no.1 and respondent no.2 got married on 14.04.2011 as per Hindu rites and rituals. Due to extreme incompatibilities between the petitioners and respondent no.2, they started living separately.

The petitioners and respondent no.2 with the intervention of their well wishers and relatives have entered into an amicable settlement before Delhi Mediation Centre, Karkardooma Courts, Delhi vide settlement deed dated 29.04.2019 and settled all their disputes amicably.

The total settlement amount is Rs. 3,25,000/-(Rupees Three Lacs Twenty Five Thousand only). It is submitted that the respondent No. 2 has already received an amount of Rs. 3 lakhs (Rupees Three Lacs only). A demand draft bearing No.364689 dated 29.11.2019 for the balance amount of Rs. 25,000/- (Rupees Twenty Five Thousand only) is handed over to the respondent No. 2 today in the Court.

The complainant/respondent no.2 is present in person and has been identified by SI Shubhangi of Police Station Preet Vihar 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 FIR as no useful purpose would be served in prosecuting the petitioners any further.

For the reasons afore-recorded, the FIR No.387/2016 dated 02.11.2016 registered at Police Station Preet Vihar and consequent proceedings emanating therefrom are quashed.

The petition is allowed and disposed of accordingly.

Order dasti.