Rohit Kumar & Ors. vs State & Anr.
2019 Latest Caselaw 6478 Del

$~48
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                  Date of decision: 11.12.2019

+      CRL.M.C. 6380/2019
       ROHIT KUMAR & ORS.                                  ..... Petitioners
                          Through       Mr.Narender Sharma, Adv.

                          versus

       STATE & ANR.                                       ..... Respondents
                          Through       Mr. Izhar Ahmad, APP for State.
                                        Mr.R.S. Rana, Adv. with Ms.Monika
                                        Rana, Adv. for R-2.
                                        Insp.Manmohan Tiwari, PS Rohini.

       CORAM:
       HON'BLE MR. JUSTICE SURESH KUMAR KAIT

                          J U D G M E N T (ORAL)

Crl. M.A. 42421/2019

1. Allowed, subject to all just exceptions.

2. Application is disposed of.

CRL.M.C.6380/2019

3. Vide the present petition, the petitioners seek quashing of FIR

No.166/2014 dated 21.02.2014 registered at Police Station South Rohini

instituted for the offences punishable under Sections 498A/406 of the IPC

and consequent proceedings arising therefrom.

4. Notice issued.

5. 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.

6. The petitioner no.1 and respondent no.2 got married on 24.11.2012 as

per Hindu rites and rituals. Due to extreme incompatibilities between the

petitioners and respondent no.2, they started living separately.

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

wishers and relatives entered into an amicable settlement before Principal

Judge, Family Court (North-West), Rohini, Delhi vide settlement deed dated

02.05.2017 and settled all their disputes amicably.

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

identified by Insp.Manmohan Tiwari of Police Station Rohini and submits

that matter has been settled and she does not wish to prosecute the matter

any further.

9. 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.

10. For the reasons afore-recorded, the FIR No.166/2014 dated

21.02.2014 registered at Police Station South Rohini instituted for the

offences punishable under Sections 498A/406 of the IPC and consequent

proceedings emanating therefrom are quashed.

11. The petition is allowed and disposed of accordingly.

12. Order dasti.

(SURESH KUMAR KAIT) JUDGE DECEMBER 11, 2019 ab