Zuber Khan & Ors vs State & Anr

Suresh Kumar Kait, J

Crl. M.A. . 37582/2019

Allowed, subject to all just exceptions.

Application is disposed of.

CRL.M.C. 5070/2019

Vide the present petition, the petitioners seek quashing of FIR No. 0344/2016 dated 20.09.2016 registered at Police Station Palam Village and consequent proceedings arising therefrom.

Notice issued.

Notice is accepted by learned APP for the State and counsel for the respondent no.2 and further 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 11.11.2011. Due to extreme incompatibilities between the petitioner no.1 and respondent no.2, they started living separately.

The petitioner no.1 and respondent no.2 with the intervention of their well wishers and relatives have entered into an amicable settlement vide order dated 11.04.2019 before Family Court, Dwarka, New Delhi and settled all their disputes amicably.

The total settlement amount is Rs. 3,75,000/-(Rupees Three Lacs Seventy Five Thousand only). It is submitted that the respondent no.2 has already received an amount of Rs. 2,00,000/- (Rupees Two Lacs). Balance amount of Rs. 1,75,000/- (Rupees One Lac Seventy Five Thousand Only) is handed over to the respondent no.2 in cash today in the Court.

The complainant is present in person with her counsel and has been identified by SI Dharmender Sharma of Police Station Palam Village and submits that since the matter has been settled, therefore, she does not wish to prosecute the petitioners 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. 0344/2016 dated 20.09.2016 and consequent proceedings emanating therefrom are quashed.

The petition is allowed and disposed of accordingly.

Order dasti, under the signature of Court Master.