AYUSHI SINGHAL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) These four C528 applications have been filed by the applicants, who are close relatives, for quashing the different proceedings pending before various courts on the basis of a compromise entered into between the parties. Mr. Deepak Agarwal (husband) and Ms. Ayushi Singhal (wife) entered into matrimony on 30/4/2016. Due to various reasons, the relationship between the husband and wife deteriorated, resulting in the filing of several cases against each other. The cases that have been registered and are presently pending between the parties are as follows: (i) In C528 No.2009 of 2025, applicants have prayed to quash the FIR No.63 of 2020 dtd. 1/2/2020; charge-sheet No.01 of 2021 dtd. 10/1/2021; cognizance/summoning order dtd. 2/3/2021 as well as the entire proceedings of Criminal Case No.2152 of 2021 (New No.736 of 2024) (CIS No.1539 of 2021), State vs. Ayushi & others, under Ss. 341, 147, 323 & 504 IPC, pending in the court of learned 3rd Judicial Magistrate, Haridwar. (ii) In C528 No.2013 of 2025, applicants have prayed to quash the FIR No.229 of 2023 dtd. 9/6/2023; charge-sheet No.01 of 2024 dtd. 23/2/2024; cognizance/summoning order dtd. 14/11/2024 as well as the entire proceedings of Criminal Case No.3853 of 2024, State vs. Ayushi & another, under Ss. 323, 324 & 327 IPC, pending in the court of learned 1st Judicial Magistrate, District Haridwar. (iii) In C528 No.2029 of 2025, applicants have prayed to quash the FIR No.61 of 2020; charge-sheet dtd. 12/12/2020; summoning order dtd. 17/5/2021 as well as the entire proceedings of Criminal Case No.2951 of 2021, State vs. Deepak & others, under Ss. 323, 324, 504 & 506 IPC, pending in the court of learned Chief Judicial Magistrate, Haridwar, District Haridwar. (iv) In C528 No.2031 of 2025, applicant has prayed to quash the FIR No.255 of 2020; charge-sheet dtd. 31/12/2022; summoning order dtd. 28/3/2023 as well as the entire proceedings of Criminal Case No.5398 of 2023, State vs. Deepak & others, under Ss. 323, 325, 498-A, 504, 506 IPC and Sec. 3/4 of the Dowry Prohibition Act, pending in the court of Chief Judicial Magistrate, Haridwar, District Haridwar.

(2.) Good sense prevailed between the husband and wife, and they decided to separate amicably by filing a petition for mutual divorce. Consequently, a mutual divorce petition was filed before the Principal Judge, Family Court, Haridwar, which has been registered as Petition No. 649 of 2025, filed on 19/9/2025. It was agreed between the husband and wife that the husband would pay an amount of Rs.29.00 lakhs to the wife, Ayushi Singhal, as permanent alimony towards the full and final settlement of the dispute, which was accepted by her. Out of the aforesaid amount, Rs.14.5 lakhs has already been deposited by the husband, Deepak Agarwal, before the Family Judge, Haridwar, through a bank draft, and this fact has not been disputed by the wife, Ayushi Singhal.

(3.) It was further agreed that the remaining amount, i.e., Rs.14.5 lakhs, would be paid to the wife, Ayushi Singhal, on the date of the second motion by depositing the same before the Principal Judge, Family Court, Haridwar.