Ravinder & Anr vs The State & Anr
2019 Latest Caselaw 5941 Del

$~64
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                   Date of decision: 25.11.2019
+      CRL.M.C. 6000/2019
       RAVINDER & ANR                                     ..... Petitioner
                    Through              Ms. Sakhi Sachdeva with Mr. Akshay
                                         Kumar, Advs.

                          versus

       THE STATE & ANR                                     ..... Respondents
                     Through             Mr. Izhar Ahmed, APP for State
                                         Respondent no.2 in person
                                         ASI Jitender, PS Kanjhawala

CORAM:
HON'BLE MR. JUSTICE SURESH KUMAR KAIT

                          J U D G M E N T (ORAL)

Crl. M.A. 41085/2019

1. Allowed, subject to all just exceptions.

2. Application is disposed of.

CRL.M.C.6000/2019

3. Vide the present petition, the petitioners seek quashing of FIR

No.109/2012 dated 21.05.2012 registered at Police Station Kanjhawala and

consequent proceedings arising therefrom.

4. Notice issued.

5. Notice is accepted by learned APP for the 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 24.03.2010 as

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

petitioners and respondent no.2, they started living separately from

21.04.2010.

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

wishers and relatives entered into an amicable settlement before the

Mediation Centre, Rohini Courts on 22.12.2015 and settled all their disputes

amicably.

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

identified by ASI Jitender of Police Station Kanjhawala 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, FIR No.109/2012 dated 21.05.2012

registered at Police Station Kanjhawala and consequent proceedings

emanating therefrom are quashed.

11. The petition is allowed accordingly.

12. Order dasti

(SURESH KUMAR KAIT) JUDGE NOVEMBMER 25, 2019 ms