Harender Chaudhary & Ors vs State Of Nct Of Delhi & Anr
2019 Latest Caselaw 6648 Del

$~53
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                   Date of decision: 18.12.2019

+      CRL.M.C. 6537/2019
       HARENDER CHAUDHARY & ORS             ..... Petitioners
                   Through Mr. Rajesh Chugh & Mr. Vinay
                           Choudhary, Advs.

                          versus

       STATE OF NCT OF DELHI & ANR              ..... Respondents
                    Through   Mr.Panna Lal Sharma, APP for State.
                              SI Bentakesh, PS Sarita Vihar
                              Mr. Jayant Pawar, Adv. for
                              respondent no.2 with respondent no.2
                              in person

CORAM:
HON'BLE MR. JUSTICE SURESH KUMAR KAIT

                          J U D G M E N T (ORAL)

Crl. M.A. 42953/2019

1. Allowed, subject to all just exceptions.

2. Application is disposed of.

CRL.M.C. 6537/2019

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

587/2007 dated 07.08.2007 registered at Police Station Sarita Vihar 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 17.01.2001 as

per Hindu rites and rituals. Thereafter, two children namely Suryansh (son)

and Awni @ Pari (daughter) were born from the said wedlock. Due to

extreme incompatibilities between the petitioners and respondent no.2, they

started living separately from 25.01.2007.

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

well wishers and relatives entered into an amicable settlement before the

mediation centre vide order dated 03.09.2019 and settled all their disputes

amicably.

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

identified by SI Bentakesh of Police Station Sarita Vihar 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, of FIR No. 587/2007 dated

07.08.2007 registered at Police Station Sarita Vihar and consequent

proceedings emanating therefrom are quashed.

11. The petition is allowed and disposed of accordingly.

12. Pending application stands disposed of.

13. Order dasti.

(SURESH KUMAR KAIT) JUDGE DECEMBER 18, 2019 ms