Nalin Gulati vs State & Anr
2019 Latest Caselaw 5446 Del

$~51
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                   Date of decision: 06.11.2019

+      CRL.M.C. 5679/2019
       NALIN GULATI                                         ..... Petitioner
                          Through        Mr. Suraj Rathi with Mr. Rajiv Singh
                                         Pilania and Ms. Kirti Karishma
                                         Sarangi, Advs.

                          versus

       STATE & ANR                                         ..... Respondents
                          Through        Mr. Izhar Ahmed, APP for State
                                         WSI Manju, PS, Janak Puri
                                         Mr. Roshan Lal Goel with Ms. Anju
                                         Gupta, Advs. for R-2
CORAM:
HON'BLE MR. JUSTICE SURESH KUMAR KAIT

                          J U D G M E N T (ORAL)

Crl. M.A. 39823/2019

1. Allowed, subject to all just exceptions.

2. Application is disposed of.

CRL.M.C. 5679/2019

3. Vide the present petition, the petitioner seeks quashing of FIR No.

43/2016 dated 09.01.2016 registered at Police Station Janak Puri 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 14.11.2013 as

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

petitioner and respondent no.2, they started living separately since

18.05.2018.

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 29.08.2019 and settled all their disputes amicably.

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

identified by WSI Manju of Police Station Janak Puri 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

petitioner any further.

10. For the reasons afore-recorded, FIR No. 43/2016 dated 09.01.2016

registered at Police Station Janak Puri and consequent proceedings

emanating therefrom are quashed.

11. The petition is allowed accordingly.

12. Order dasti.

(SURESH KUMAR KAIT) JUDGE NOVEMBER 06, 2019 ms