Ravi Kumar & Ors vs State & Anr

Suresh Kumar Kait, J

Vide the present petition, the petitioners seek quashing of FIR No 768/2015 dated 23.10.2015 registered at Police Station Krishna Nagar and consequent proceedings arising therefrom.

Notice issued.

Notice is accepted by learned APP for the State 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 12.12.2013 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 before the Counselling Cell, Family Court, Karkardooma Courts, Delhi on 13.10.2017 and settled all their disputes amicably.

The complainant is present in person with her counsel and has been identified by ASI Jatan Veer of Police Station Krishna Nagar and submits that matter has been settled and she does not wish to prosecute the matter any further.

The total settlement amount is Rs. 5,50,000/-(Rupees Five Lakhs Fifty Thousand only). It is submitted that the respondent no. 2 has already received an amount of Rs. 4,50,000 (Rupees Four Lakhs Fifty thousand Only). A demand draft bearing No.869482 dated 04.12.2019 for the balance amount of Rs. 1,00,000/- (Rupees One Lakhs Only) is handed over to the respondent No. 2 today in the Court.

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 768/2015 dated 23.10.2015 registered at Police Station Krishna Nagar and consequent proceedings emanating therefrom are quashed.

The petition is allowed accordingly.

Order dasti.