Sandeep & Ors vs State (Gnct Of Delhi) & Anr
2019 Latest Caselaw 6766 Del

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*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                  Date of decision: 23.12.2019

+      CRL.M.C. 6632/2019
       SANDEEP & ORS                                       ..... Petitioners
                          Through       Mr.R.P. Sharma, Adv. with
                                        Mr.Manish Sharma, Adv.

                          versus

       STATE (GNCT OF DELHI) & ANR               ..... Respondents
                     Through   Mr.Izhar Ahmed, APP for State. .
                               Insp.Ram Avtar SI Manoj PS
                               Kanjhawala.
                               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. 43272/2019

1. Allowed, subject to all just exceptions.

2. Application is disposed of.

CRL.M.C. 6632/2019

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

No.160/2002 dated 06.06.2002 registered at Police Station Kanjhawala and

consequent proceedings arising therefrom.

4. Notice issued.

5. Notice is accepted by learned APP for the State and 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 19.11.2000 as

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

petitioners and respondent no.2, they started living separately since 2002.

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 and has been

identified by Insp.Ram Avtar 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.160/2002 dated

06.06.2002 registered at Police Station Kanjhawala 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