Ankit Jakhar & Ors vs The State & Anr
2019 Latest Caselaw 5876 Del

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

                                       Date of decision: 21.11.2019
+      CRL.M.C. 5483/2019
       ANKIT JAKHAR & ORS                                ..... Petitioner
                    Through:           Mr. J. D. Sharma, Adv.

                     versus
       THE STATE & ANR                                   ..... Respondents
                     Through:          Mr. K.K. Ghei, APP for State
                                       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.

110/2014 dated 29.01.2014 registered at Police Station Vasant Kunj North

and consequent proceedings arising therefrom.

2. Notice issued.

3. Notice is accepted by learned APP for the State 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 02.05.2011 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 have settled all their disputes amicably. However,

there is no settlement deed is on record.

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

identified by WSI Kailash of Police Station Vasant Kunj North 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, of FIR No. 110/2014 dated

29.01.2014 registered at Police Station Vasant Kunj North and consequent

proceedings emanating therefrom are quashed.

9. The petition is allowed accordingly.

10. Order dasti

(SURESH KUMAR KAIT) JUDGE NOVEMBER 21, 2019/ms