Sachin Gupta & Anr. vs State & Anr

Suresh Kumar Kait, J

Crl. M.A. 4361/2020

Allowed, subject to all just exceptions.

Application is disposed of.

CRL.M.C.1108/2020

Vide the present petition, petitioners seek direction for quashing of FIR No.31/2016 dated 10.03.2016 registered at Police Station CWC Nanakpura

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 07.05.2014 as per Hindu rites and rituals. Due to extreme incompatibilities between petitioners

and respondent no.2, they started living separately from 25.10.2014.

Petitioners and respondent no.2, with the intervention of their well wishers and relatives, have entered into an amicable settlement vide

Memorandum of Understanding dated 06.02.2019 and settled all their disputes amicably.

The total settlement amount is Rs. 5,00,000/-(Rupees Five Lakhs only). It is submitted that the respondent no. 2 has already received an amount of

Rs. 4,00,000/- (Rupees Four Lakhs only). A demand draft bearing No.287185 dated 24.02.2020 for the balance amount of Rs. 1,00,000/- (Rupees One

Lakh only) is handed over to the respondent no. 2 today in the Court.

Complainant/Respondent no.2 is present in person and has been identified by Insp.Asha/IO and submits that matter has been settled, therefore, she

does not wish to prosecute the matter any further.

Taking into account the aforesaid facts, this Court is inclined to quash FIR as no useful purpose would be served in prosecuting petitioners any

further.

For the reasons afore-recorded, FIR No.31/2016 dated 10.03.2016 registered at Police Station CWC Nanakpura and consequent proceedings

emanating therefrom are quashed.

The petition is, accordingly, allowed and disposed of.

Order dasti.