Rohit Kumar & Ors vs State & Anr

Suresh Kumar Kait, J

Crl. M.A. 549/2020

Allowed, subject to all just exceptions.

Application is disposed of.

CRL.M.C.126/2020

Vide the present petition, the petitioners seek quashing of FIR No.89/2016 dated 13.02.2016 registered at Police Station Mayapuri 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 06.11.2011 as per Hindu rites and rituals. Due to extreme incompatibilities between the petitioners and respondent no.2, they started living separately.

The petitioners and respondent no.2 with the intervention of their well wishers and relatives entered into an amicable settlement before the Family Court, Delhi vide settlement agreement dated 07.05.2019 and settled all their disputes amicably.

The total settlement amount is Rs. 8,00,000/-(Rupees Eight Lacs only). It is submitted that the respondent No. 2 has already received an amount of Rs. 6 lakhs (Rupees Six Lacs only). A demand draft bearing No.186977 dated 09.01.2020 for the balance amount of Rs. 2,00,000/- (Rupees Two Lacs only) is handed over to the respondent No. 2 today in the Court.

The complainant/respondent no.2 is present in person with her counsel and has been identified by ASI Dineshan 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 concerned FIR as no useful purpose would be served in prosecuting the petitioners any further.

For the reasons afore-recorded, the FIR No.89/2016 dated 13.02.2016 registered at Police Station Mayapuri and consequent proceedings emanating therefrom are quashed.

The petition is allowed and disposed of accordingly.

Order dasti.