Mohammad Aslam & Ors. vs State & Anr.
2019 Latest Caselaw 5870 Del

$~63
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                         Date of decision: 21.11.2019
+      CRL.M.C. 5915/2019
    MOHAMMAD ASLAM & ORS.                    ..... Petitioners
                  Through Mr. Adnan Ahmad with Md. Saleem,
                          Adv.
                  versus
    STATE & ANR.                             ..... Respondents
                  Through Mr. Izhar Ahmed, APP for State
                          SHO Avatar Singh, SHO, Nand Nagri
                          Ms. A. Sharma, Adv. for R-2 with
                          respondent no.2 in person
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.

315/2011 dated 30.07.2011 registered at Police Station Nand Nagri and

consequent proceedings arising therefrom.

2. Notice issued.

3. 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.

4. The petitioner no.1 and respondent no.2 got married on 27.05.2009.

Due to extreme incompatibilities between the petitioners and respondent

no.2, they started living separately.

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

well wishers and relatives entered into an amicable settlement before the

Mediation Cell, Karkardooma Courts, Delhi vide order dated 01.10.2011

and settled all their disputes amicably.

6. The respondent no.2 is present in person with her counsel and has

been identified by S.H.O Avatar Singh of Police Station Nand Nagri

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. 315/2011 dated

30.07.2011 registered at Police Station Nand Nagri and consequent

proceedings emanating therefrom are quashed.

9. The petition is allowed accordingly.

10. Order dasti.

(SURESH KUMAR KAIT) JUDGE NOVEMBER 21, 2019 ms