Mohit Sareen @ Sarin & Anr vs State & Anr

Suresh Kumar Kait, J

CRL. M.A. 801/2020

Allowed, subject to all just exceptions.

Application is disposed of.

CRL.M.C. 188/2020

Vide the present petition, the petitioners seek quashing of FIR No. 0335/2018 dated 26.04.2018 registered at Police Station - Binda Pur, New Delhi and consequent proceedings arising therefrom.

Notice issued.

Notice is accepted by learned APP for the State.

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 08.02.2014 as per Hindu rites and rituals. Due to extreme incompatibilities between the petitioners and respondent no.2, they started living separately from 24.03.2017.

The petitioners and respondent no.2 with the intervention of their well wishers and relatives entered into an amicable settlement vide settlement deed dated 01.02.2019 and settled all their disputes amicably. The total settlement amount is Rs. 5,50,000/-(Rupees Five Lakhs Fifty Thousand). . It is submitted that the respondent No. 2 has already received an amount of Rs. 3,00,000/- (Rupees Three Lakhs). A demand draft bearing No.012147 dated 17.12.2019 for the balance amount of Rs. 2,50,000/- (Rupees Two Lakhs Fifty Thousand) is handed over to the respondent No. 2 today in the Court.

The complainant is present in person with her counsel and has been identified by SI - Balu Ram/ main 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 FIR as no useful purpose would be served in prosecuting the petitioners any further.

For the reasons afore-recorded, the FIR No. 0335/2018 dated 26.04.2018 registered at Police Station - Binda Pur and consequent proceedings arising therefrom are quashed.

The petition is allowed and disposed of accordingly. Dasti.