Javed & Ors. vs State & Anr.
2019 Latest Caselaw 6679 Del

$~57
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                   Date of decision: 19.12.2019

+      CRL.M.C. 6578/2019
       JAVED & ORS.                                       ..... Petitioners
                          Through        Mr. Rajat Sharma with Ms. Nitya
                                         Sharma, Advs.

                          versus

       STATE & ANR.                                        ..... Respondents
                          Through        Mr. Izhar Ahmed, APP for State
                                         SI Nishar Khan.
                                         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. 43093-94/2019

1. Allowed, subject to all just exceptions.

2. Application is disposed of.

CRL.M.C. 6578/2019

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

438/2015 dated 07.08.2015 registered at Police Station Sadar Bazar and

consequent proceedings arising therefrom.

4. Notice issued.

5. Notice is accepted by learned APP for the State 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 26.11.2011 as

per Mulsim Rites and Customs. Due to extreme incompatibilities between

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

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 15.09.2019 and settled all their disputes amicably.

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

identified by SI Nishar Khan of Police Station Sadar Bazar 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. 438/2015 dated

07.08.2015 registered at Police Station Sadar Bazar and consequent

proceedings emanating therefrom are quashed.

11. The petition is allowed and disposed of accordingly.

12. Order dasti

(SURESH KUMAR KAIT) JUDGE DECEMBER 19, 2019 ms