Delhi High Court - Orders
Akshay Sardana & Ors vs State Of Nct Of Delhi & Anr on 23 May, 2022
Author: Jasmeet Singh
Bench: Jasmeet Singh
$~15
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(CRL) 1540/2021
AKSHAY SARDANA & ORS. ..... Petitioner
Through: Mr. M.S. Karwasara, Mr. Sonar Joon,
Mr. Vivek Singh, Advocate
versus
STATE OF NCT OF DELHI & ANR. ..... Respondent
Through: Mr. Brijesh Oberoi, Ms. Lakshana
Oberoi, Ms. Srishti Kadam, Advocates for R-2
SI Radha Sharma, PS Crime (Women) Cell, Nanak
Pura, New Delhi
Mr. Ranbir S. Kundu, Ld. ASC with Mr.
Agniwesh, Ms. Pooja, Advs.
CORAM:
HON'BLE MR. JUSTICE JASMEET SINGH
ORDER
% 23.05.2022 This is a petition filed seeking quashing of the FIR No. 0036/2019 dated 16.09.2019 registered at PS Crime (Women) Cell, Nanak Pura, New Delhi under Section 498A/406/34 IPC qua all petitioners.
The parties have arrived at a settlement dated 21.05.2020, wherein a sum of Rs. 60,50,000/- was to be paid to the respondent No.2.
An amount of Rs. 40,50,000/- has been already paid to respondent No.2 and a balance sum of Rs. 20,00,000/- was to be paid by way of Fixed Deposit.
I am informed that the respondent had requested for LIC bond in the name of minor child, named, Kavya, d/o respondent No.2 and petitioner Signature Not Verified Digitally Signed ByAMIT ARORA Signing Date:27.05.2022 13:42:18 No.1 which has been handed over in Court to respondent No.2.
The respondent No.2 is satisfied with the same and submits that the entire dispute has been settled between the parties in terms of the MoU dated 21.09.2020.
All the petitioners are present in Court and have been identified by Mr. M.S. Karwasara, learned counsel for the petitioner.
The respondent No.2 is also present in Court and has been identified by Mr. Brijesh Oberoi, Advocate for respondent No.2 and SI Radha Sharma, PS Crime (Women) Cell, Nanak Pura, New Delhi.
It is further submitted that there is a minor child, named, Kavya who is in care and custody of the respondent No.2. It is directed that the MoU dated 21.09.2020 and this order shall not come in the way of minor child claiming her rights towards inheritance, maintenance, education and marriage etc. against any of the parties.
For the reasons state above, FIR No. 0036/2019 dated 16.09.2019 registered at PS Crime (Women) Cell, Nanak Pura, New Delhi under Section 498A/406/34 IPC and all consequential proceedings emanating therefrom are hereby quashed.
JASMEET SINGH, J MAY 23, 2022 / (MS) Click here to check corrigendum, if any Signature Not Verified Digitally Signed ByAMIT ARORA Signing Date:27.05.2022 13:42:18