AI Structured Summary
Not yet generated for this judgment
Judgment
Suresh Kumar Kait, J
Crl. M.A. 214/2020
Allowed, subject to all just exceptions.
Application is disposed of.
CRL.M.C.45/2020
Vide the present petition, the petitioner seeks quashing of FIR No. 1287/2014 dated 01.12.2014 registered at Police Station Janak Puri 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 11.10.2011 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 Family Court East District Karkardooma Courts, Delhi vide order dated 27.07.2019 and settled all their disputes amicably.
The total settlement amount is Rs. 25,00,000/-(Rupees Twenty Five Lakhs only). It is submitted that the respondent no. 2 has already received an amount of Rs. 15,00,000/- (Rupees Fifteen Lakhs Only). A demand draft bearing No.062698 dated 07.01.2020 for the balance amount of Rs. 10,00,000/- (Rupees Ten 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 WSI Manju of Police Station Janak Puri 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 petitioner any further.
For the reasons afore-recorded, the of FIR No. 1287/2014 dated 1.12.2014 registered at Police Station Janak Puri and consequent proceedings emanating therefrom are quashed.
The petition is allowed and disposed of accordingly.
Order dasti.