Sanjay Grover & Anr vs State & Anr
2019 Latest Caselaw 6329 Del

$~23
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                   Date of decision: 06.12.2019
+      CRL.M.C. 3227/2019
       SANJAY GROVER & ANR.                               ..... Petitioner
                    Through              Mr. Nishant Sharma, Adv.
                    versus
       STATE & ANR.                                        ..... Respondent
                    Through              Mr. Izhar Ahmad, APP for State
                                         Mr. Ashish, Adv. for R-2.
                                         ASI Suresh PS Bindapur.

CORAM:
HON'BLE MR. JUSTICE SURESH KUMAR KAIT

                           J U D G M E N T (ORAL)

1. Vide the present petition, the petitioners seek quashing of FIR No.

937/2017 dated 21.12.2017 registered at Police Station Binda Pur and

consequent proceedings arising therefrom.

2. Notice issued.

3. 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.

4. The petitioner no.1 and respondent no.2 got married on 29.11.2015 as

per Hindu rites and rituals. One child was born out of the wedlock namely

Yug. Due to extreme incompatibilities between the petitioners and

respondent no.2, they started living separately from 24.06.2017.

5. The petitioners and respondent no.2 with the intervention of their

well wishers and relatives entered into an amicable settlement vide

settlement deed/memorandum of understanding dated 17.01.2019 and

settled all their disputes amicably.

6. The complainant is present in person with her counsel and has been

identified by ASI Suresh of Police Station Binda Pur and submits that matter

has been settled and she does not wish to prosecute the matter any further.

7. Taking into account the aforesaid facts, this Court is inclined to quash

the FIR as no useful purpose would be served in prosecuting the petitioners

any further.

8. For the reasons afore-recorded, FIR No. 937/2017 dated 21.12.2017

registered at Police Station Binda Pur and consequent proceedings

emanating therefrom are quashed.

9. The petition is allowed and disposed of accordingly.

10. Order dasti

(SURESH KUMAR KAIT) JUDGE DECEMBER 06, 2019/ab