Mr. Ravi Gupta & Anr. vs State & Anr.
2019 Latest Caselaw 5817 Del

$~68
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                  Date of decision: 20.11.2019

+      CRL.M.C. 5890/2019
       MR. RAVI GUPTA & ANR.                              ..... Petitioners
                     Through:           Mr. Vekas Dudija and Mr. S.
                                        Thokchom, Advs
                          versus
       STATE & ANR.                                       ..... Respondents
                          Through:      Mr. Izhar Ahmad, APP for State with
                                        Inspector Mukesh, PS - Govind Puri
                                        Mr. Manoj Kumar Advocate 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. 40679/2019

1. Allowed, subject to all just exceptions.

2. Application is disposed of.

CRL.M.C. 5890/2019

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

1117/2015 registered at Police Station - Govind 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

6. With the consent of the counsel for the parties, the present petition is

taken up for final disposal.

7. The petitioner no.1 and respondent no.2 got married on 09.07.2010 as

per Hindu rites and rituals. Two children were born out of the wedlock

namely, Kashish and Yash, presently aged about 7 years and 5 years,

respectively.

8. The petitioners and respondent no.2 have entered into an amicable

settlement, as per the terms mentioned in mediation order dated 25.06.2019

and settled all their disputes amicably. It is agreed between the parties that

they have resolved amicably all their disputes and differences with regard to

the present matter and presently they are living together alongwith their

children.

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

identified by SI - Inspector Mukesh, Police Station - Govind Puri and

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

matter any further.

10. 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.

11. For the reasons afore-recorded, the FIR No. 1117/2015 registered at

Police Station - Govind Puri and consequent proceedings arising therefrom

are quashed.

12. The petition is allowed accordingly.

13. Dasti.

(SURESH KUMAR KAIT) JUDGE

NOVEMBER 20, 2019 PB