Rajesh Grover & Ors. vs State & Anr.
2019 Latest Caselaw 5346 Del

$~26
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                               Date of decision: 01.11.2019
+      CRL.M.C. 4170/2019
       RAJESH GROVER & ORS.                              ..... Petitioners
                          Through     Mr.Neeraj Deora, Adv.

                          versus

       STATE & ANR.                                     ..... Respondents
                          Through     Mr. K.K. Ghei, APP for State
                                      ASI Pritam Singh PS

    CORAM:
HON'BLE MR. JUSTICE SURESH KUMAR KAIT

                          J U D G M E N T (ORAL)

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

No.935/2014 dated 09.12.2014 registered at Police Station Ambedkar Nagar

instituted for the offences punishable under Sections 498A/406/34 of the

IPC and consequent proceedings arising therefrom.

2. Notice issued.

3. 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.

4. The petitioner no.1 and respondent no.2 got married on 27.01.2014 as

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

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

5. The petitioner and respondent no.2 with the intervention of their well

wishers and relatives entered into an amicable settlement vide MOU dated

04.12.2017 and settled all their disputes amicably.

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

identified by SI Pritam Singh of Police Station Ambedkar Nagar and

submits that matter has been settled and she does not wish to prosecute the

matter any further.

7. 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.

8. For the reasons afore-recorded, the FIR No.935/2014 dated

09.12.2014 registered at Police Station Ambedkar Nagar instituted for the

offences punishable under Sections 498A/406/34 of the IPC and consequent

proceedings emanating therefrom are quashed.

9. The petition is allowed and disposed of accordingly.

10. Order dasti.

(SURESH KUMAR KAIT) JUDGE NOVEMBER 01, 2019 ab