Dhiraj Kumar Arora & Ors. vs State & Anr.
2019 Latest Caselaw 6480 Del

$~58
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                  Date of decision: 11.12.2019

+      CRL.M.C. 6391/2019
       DHIRAJ KUMAR ARORA & ORS.                           ..... Petitioners
                          Through       Mr.Lakhsana Oberoi, Adv. with
                                        petitioners in person.

                          versus

       STATE & ANR.                                       ..... Respondents
                          Through       Mr.Izhar Ahmed, APP for State.
                                        W/ASI Roshni Sharma PS CWC
                                        Nanak Pura with complainant in
                                        person.

       CORAM:
       HON'BLE MR. JUSTICE SURESH KUMAR KAIT

                          J U D G M E N T (ORAL)

Crl. M.A. 42448/2019

1. Allowed, subject to all just exceptions.

2. Application is disposed of.

CRL.M.C.6391/2019

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

No.107/2015 dated 24.09.2015 registered at Police Station CWC Nanak

Pura instituted for the offences punishable under Sections 498A/406/34 of

the IPC and consequent proceedings arising therefrom.

4. Notice issued.

5. Notice is accepted by learned APP for the State and 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 30.04.2013 as

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

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

01.12.2015.

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

wishers and relatives entered into an amicable settlement vide settlement

deed dated 03.06.2019 and settled all their disputes amicably.

8. The complainant is present in person and has been identified by

W/ASI Roshni Sharma 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 concerned FIR as no useful purpose would be served in prosecuting the

petitioners any further.

10. For the reasons afore-recorded, the FIR No.107/2015 dated

24.09.2015 registered at Police Station CWC Nanak Pura instituted for the

offences punishable under Sections 498A/406/34 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