Rajiv Kumar Gupta & Anr vs State & Anr

Suresh Kumar Kait, J

Crl. M.A. 43286/2019

Allowed, subject to all just exceptions.

Application is disposed of.

CRL.M.C. 6638/2019

Vide the present petition, the petitioners seek quashing of FIR No. 396/2016 dated 26.08.2016 registered at Police Station Pandav Nagar and consequent proceedings arising therefrom.

Notice issued.

Notice is accepted by learned APP for the State and counsel for the 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 06.07.2014 as per Hindu rites and rituals. Due to extreme incompatibilities between the petitioners and respondent no.2, they started living separately.

The petitioner and respondent no.2 with the intervention of their well wishers and relatives entered into an amicable settlement vide mutual settlement/agreement executed on 02.05.2019 and settled all their disputes amicably.

The total settlement amount is Rs. 32,00,000/-(Rupees Thirty Two Lakhs only). It is submitted that the respondent no.2 has already received an amount of Rs. 23,00,000/- (Rupees Twenty Three Lakhs Only). A demand draft bearing No.780084 dated 16.12.2019 for the balance amount of Rs. 9,00,000/- (Rupees Nine Lakhs Only) 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 Ajay Pal of Police Station Madhu 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.396/2016 dated 26.08.2016 registered at Police Station Pandav Nagar and consequent proceedings emanating therefrom are quashed.

The petition is allowed and disposed of accordingly.

Order dasti.