Sumeet Doonga & Ors vs The State & Anr
2019 Latest Caselaw 5448 Del

$~50
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                    Date of decision: 06.11.2019

+      CRL.M.C. 5669/2019
       SUMEET DOONGA & ORS                                 ..... Petitioners
                   Through                Mr. Ravi Bhargava with Ms. Priya
                                          Gupta, Advs.

                           versus

       THE STATE & ANR                                       ..... Respondents
                     Through              Mr. K.K. Ghei, APP for State
                                          Mr. S. G. Asthana, Adv. for R-2 with
                                          respondent no.2 in person
                                          SI Jogdeep Malik, PS Jagat Puri

CORAM:
HON'BLE MR. JUSTICE SURESH KUMAR KAIT

                           J U D G M E N T (ORAL)

Crl. M.A. 39786/2019

1. Allowed, subject to all just exceptions.

2. Application is disposed of.

CRL.M.C. 5669/2019

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

406/2014 dated 04.07.2014 registered at Police Station Jagat 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 14.11.2010 as

per Hindu rites and rituals. One female child was born out of the wedlock

namely Kumar Bani. Due to extreme incompatibilities between the

petitioner no.1 and respondent no.2, they started living separately from

15.05.2014.

7. The petitioners and respondent no.2 with the intervention of their

well wishers and relatives entered into an amicable settlement vide

memorandum of settlement dated 22.04.2019 and settled all their disputes

amicably.

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

identified by SI Jagdip Malik of Police Station Jagat 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

petitioners any further.

10. For the reasons afore-recorded, the FIR No. 406/2014 dated

04.07.2014 registered at Police Station Jagat 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