Sh. Ravi & Ors. vs State & Ors.
2019 Latest Caselaw 6572 Del

$~63
*       IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                   Date of decision: 16.12.2019

+       CRL.M.C. 6482/2019
        SH. RAVI & ORS.                                     ..... Petitioners
                           Through       Mr.Ompal Singh, Adv. with Mr.Geet
                                         Kumar, Adv.

                           versus

        STATE & ORS.                                      ..... Respondents
                           Through       Mr. Izhar Ahmad, APP for State.
                                         Insp.Gulshan Nagpal PS Sultan Puri.

CORAM:
HON'BLE MR. JUSTICE SURESH KUMAR KAIT

                           J U D G M E N T (ORAL)

Crl. M.A.42760/2019

1. Allowed, subject to all just exceptions.

2. Application is disposed of.

CRL.M.C.6482/2019

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

No.713/2015 dated 29.07.2015 registered at Police Station Sultanpuri and

consequent proceedings arising therefrom.

4. Notice issued.

5. Notice is accepted by learned APP for the State and respondent no.3

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.3 got married on 27.04.2009 as

per Hindu rites and rituals. Two children were born out of the wedlock

namely Baby Chhavi aged and Master Sohan. Due to extreme

incompatibilities between the petitioners and respondent no.3, they started

living separately.

7. The petitioner no.1 and respondent no.3 with the intervention of their

well wishers and relatives entered into an amicable settlement before Delhi

Mediation Centre, Rohini Courts, Delhi vide settlement deed dated

16.12.2017 whereby they had started living together as husband and wife

happily and settled all their disputes amicably.

8. The complainant/respondent no.3 is present in person and has been

identified by Insp.Gulshan Nagpal of Police Station Sultanpuri 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.713/2015 dated

29.07.2015 registered at Police Station Sultanpuri and consequent

proceedings therefrom are quashed.

11. The petition is allowed and disposed of accordingly.

12. Order dasti.

(SURESH KUMAR KAIT) JUDGE DECEMBER 16, 2019 ab