Mohd. Nasir & Anr vs The State (Nct Of Delhi) & Anr
2019 Latest Caselaw 6755 Del

$~42
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                  Date of decision: 23.12.2019
+      CRL.M.C. 6696/2019
       MOHD. NASIR & ANR                                  ..... Petitioners
                     Through:           Mr. L.P. Singh and Mr. Gulshan,
                                        Advs.
                          versus

       THE STATE (NCT OF DELHI) & ANR         ..... Respondents
                     Through: Mr. Hirein Sharma, APP for State
                               with Inspector Rajnikant, PS -
                               Khajuri Khas
                               R-2 in person

       CORAM:
       HON'BLE MR. JUSTICE SURESH KUMAR KAIT

                          J U D G M E N T (ORAL)

CRL. M.A. 43467/2019

1. Allowed, subject to all just exceptions.

2. Application is disposed of.

CRL.M.C. 6696/2019

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

74/2013 registered at Police Station - Khajuri Khas, Delhi and consequent

proceedings arising therefrom.

4. Notice issued.

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

6. Respondent No. 2 is present in person.

7. With the consent of the parties, the present petition is taken up for

final disposal.

8. The petitioner no. 1 and respondent no. 2 got married on 02.12.2010

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

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

10.10.2012.

9. The petitioner and respondent no.2 have entered into an amicable

settlement vide settlement deed dated 21.02.2019 and settled all their

disputes amicably.

10. The complainant/respondent no. 2 is present in person. Original

Aadhaar Card (bearing No. 710896309554) of respondent No. 2 is seen and

returned. She submits that the matter has been settled and she has received

the full and final settlement amount and she does not wish to prosecute the

matter any further.

11. 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.

12. For the reasons afore-recorded, the FIR No. 74/2013 registered at

Police Station - Khajuri Khas, Delhi and consequent proceedings arising

therefrom are hereby quashed.

13. The petition is allowed accordingly.

Dasti.

(SURESH KUMAR KAIT) JUDGE DECEMBER 23, 2019 PB