Jitender Chawla & Ors vs State Of N.C.T Of Delhi & Anr
2019 Latest Caselaw 6481 Del

$~19
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                               Date of decision: 11.12.2019
+      CRL.M.C. 4863/2019
       JITENDER CHAWLA & ORS                             ..... Petitioners
                          Through     Mr.Dharam Raj Ohlar, Adv. with
                                      Mr.Manpreet Singh, Adv.

                          versus

       STATE OF N.C.T OF DELHI & ANR               ..... Respondents
                      Through   Mr.Panna Lal Sharma, APP for State.
                                SI Om Prakash, V.P. House/Sec.
                                SI Amit Tyagi PS D.B.G. Road.
                                R-2 present in person.

       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.

428/2013 dated 27.12.2013 registered at Police Station D.B.G. Road

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

IPC and consequent proceedings arising therefrom.

2. Notice issued.

3. 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.

4. The petitioner no.1 and respondent no.2 got married on 10.12.2010 as

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

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

05.09.2012.

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

wishers and relatives entered into an amicable settlement before Family

Courts (Central) Tis Hazari Courts, Delhi vide settlement deed dated

09.09.2014 and settled all their disputes amicably.

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

identified by SI Om Prakash 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 concerned FIR as no useful purpose would be served in prosecuting the

petitioners any further.

8. For the reasons afore-recorded, the FIR No. 428/2013 dated

27.12.2013 registered at Police Station D.B.G. Road instituted for the

offences punishable under Sections 498A/406/34 of the IPC and consequent

proceedings emanating therefrom are quashed.

9. The petition is allowed and disposed of accordingly.

10. Order dasti

(SURESH KUMAR KAIT) JUDGE DECEMBER 11, 2019 ab