Manish Malhotra & Ors vs State & Anr

Suresh Kumar Kait, J

Crl. M.A. 4935/2020 (for exemption)

Allowed, subject to all just exceptions.

Application is disposed of.

CRL.M.C.1279/2020

Vide the present petition, petitioners seek direction for quashing of FIR No. 1516/2014 dated 7.12.2014 registered at Police Station Tilak Nagar,

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 14.04.2013 as per Hindu rites and rituals. Due to extreme incompatibilities between petitioner

No. 1 and respondent No. 2, they started living separately from 20.06.2014.

Petitioners and respondent No.2 have entered into an amicable settlement vide a Memorandum of Settlement dated 22.10.2019 and have settled all

their disputes amicably.

Respondent No. 2 is present in person and has been identified by SI Ankur (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. 12,50,000/- (Rupees Twelve Lakhs Fifty Thousand only). It is submitted that respondent No. 2 has already

received an amount of Rs. 6,00,000/- (Rupees Six Lakhs only). A demand draft bearing No.897942 dated 27.01.2020 for the balance amount of Rs.

6,50,000/- (Rupees Six Lakhs Fifty Thousand only) is handed over to respondent No. 2 today in the Court.

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 1516/2014 dated 7.12.2014 registered at Police Station Tilak Nagar, Delhi and consequent proceedings

emanating therefrom are quashed.

The petition is, accordingly, allowed and disposed of.

Order dasti.