Joginder Singh & Ors. vs State & Anr.

Suresh Kumar Kait, J

Vide the present petition, petitioners seek direction for quashing of FIR No.463/2016 dated 16.05.2016 registered at Police Station Samaipur Badli

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 07.02.2006 as per Hindu rites and rituals. Due to extreme incompatibilities between petitioners

and respondent no.2, they started living separately from 26.08.2014.

Petitioners and respondent no.2 with the intervention of their well wishers and relatives entered into an amicable settlement before the Delhi

Mediation Centre, Rohini District Courts, Delhi vide settlement deed dated 12.04.2018 and settled all their disputes amicably.

The total settlement amount is Rs. 8,15,000/-(Rupees Eight Lakhs Fifteen Thousand only). It is submitted that respondent no.2 has already received

an amount of Rs. 4,15,000/- (Rupees Four Lakhs Fifteen Thousand only) and a demand draft bearing No.190406, dated 18.02.2020, for the balance

amount of Rs. 4,00,000/- (Rupees Four Lakhs only) is handed over to respondent no. 2 today in the Court.

Complainant/respondent no.2 is present in person and has been identified by SI Lokesh Singh/IO and submits that matter has been settled and she

does not wish to prosecute the matter any further.

In view of above, this Court is inclined to quash foregoing FIR as no useful purpose would be served in prosecuting petitioners any further.

For the reasons afore-recorded, FIR No.463/2016 dated 16.05.2016 registered at Police Station Samaipur Badli and consequent proceedings

emanating therefrom are hereby quashed.

The petition is, accordingly, allowed and disposed of.

Order dasti.