Sanjay Gangwal & Ors vs Govt. Of Nct Of Delhi & Anr
2019 Latest Caselaw 6758 Del

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*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                  Date of decision: 23.12.2019

+      CRL.M.C. 6650/2019
       SANJAY GANGWAL & ORS                                ..... Petitioners
                          Through       Ms.Gita Dhingra, Adv.

                          versus

       GOVT. OF NCT OF DELHI & ANR               ..... Respondents
                     Through   Mr.Izhar Ahmed, APP for State.
                               W/SI Saroj Bala PS
                               Mr.Gaurav Sharma, Adv. for
                               complainant/R-2 with R-2 in person.

       CORAM:
       HON'BLE MR. JUSTICE SURESH KUMAR KAIT

                          J U D G M E N T (ORAL)

Crl. M.A.43336/2019

1. Allowed, subject to all just exceptions.

2. Application is disposed of.

CRL.M.C. 6650/2019

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

No.85/2019 dated 11.03.2019 registered at Police Station Amar Colony 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 15.02.2002 as

per Hindu rites and rituals. 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 and settled all their

disputes amicably.

8. The complainant/respondent no.2 is present in person with her

counsel and has been identified by W/SI Saroj Bala 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.85/2019 dated 11.03.2019

registered at Police Station Amar Colony and consequent proceedings

emanating therefrom are quashed.

11. The petition is allowed and disposed of accordingly.

12. Order dasti.

(SURESH KUMAR KAIT) JUDGE DECEMBER 23, 2019 ab