Delhi High Court - Orders
Raminder Kaur Anand & Anr vs State Of Nct Of Delhi & Ors on 27 November, 2025
$~31
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.M.C. 2038/2023 & CRL.M.A. 7745/2023
RAMINDER KAUR ANAND & ANR. .....Petitioners
Through: Mr. Ravi Sharma, Mr. Praphull, Mr.
Faiz Sauket Ali, Ms. Madhulika Rai
Sharma and Ms. Anvita Aggarwal,
Advs.
versus
STATE OF NCT OF DELHI & ORS. .....Respondents
Through: Mr. Tarang Srivastava, APP for State.
Mr. Anant Garg, Mr. Abhijeet Kumar
and Mr. Subhashish Kumar, Advs. for
R-2.
CORAM:
HON'BLE MR. JUSTICE VIKAS MAHAJAN
ORDER
% 27.11.2025
1. The present petition has been filed assailing the summoning order dated 12.01.2023 passed by the Court of learned Metropolitan Magistrate- 01, Patiala House Courts, New Delhi in CC No. 15/2021 and all consequential proceedings emanating therefrom on the ground that the parties have arrived at a settlement.
2. Issue notice. Mr. Tarang Srivastava, learned APP for the State accepts notice.
3. Likewise, Mr. Anant Garg, learned counsel for the respondent no.2 accepts notice.
This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 19/12/2025 at 20:37:44
4. The petitioner nos.1 and 2 are daughters-in-law, whereas, respondent no.2 is the son, of Late Sh. Tarlok Singh Anand.
5. The facts as articulated in the present petition are that certain differences arose between the family members of Late Sh. Tarlok Singh Anand. Thereafter, a MoU was entered between the petitioners and the respondent no.2/complainant dated 22.05.1992, whereby the respondent no.2/complainant and his wife took their share from the pool of properties and assets and severed all their ties with the rest of the family members. Later, respondent no.2 filed a complaint case.
6. During pendency of the present proceedings, this Court vide order dated 24.03.2023 referred the parties to the mediation.
7. The learned counsel for the parties apprise the Court that the parties have arrived at a settlement in the mediation, terms whereof have been reduced into writing in the form of Settlement Agreement dated 30.10.2025. The said settlement agreement has been received from the Delhi High Court Mediation and Conciliation Centre and is on record. As per the said settlement, the parties apart from agreeing on other terms with regard to the family property, have agreed to have the complaint in question quashed.
8. The complainant, who has been arrayed as respondent no.2, is present in Court. On being queried by the Court, he affirms the factum of settlement and states that he has no objection in case the complaint is quashed.
9. The parties have also undertaken to comply with all the terms and conditions of the settlement. The statement is taken on record.
10. In view of the fact that the parties have arrived at a settlement, no useful purpose will be served in continuing the proceedings, rather the same would create further acrimony between them.
This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 19/12/2025 at 20:37:44
11. It is, thus, in the interest of justice that the present complaint and all the other proceedings emanating therefrom be quashed.
12. Consequently, the petition is allowed and the Complaint Case No. 15/2021, alongwith all other proceedings emanating therefrom, is quashed.
13. The petition stands disposed of in the above terms.
14. Order be uploaded on the website of this Court.
VIKAS MAHAJAN, J NOVEMBER 27, 2025/dss This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 19/12/2025 at 20:37:44