Manoj Kumar @ Monu & Ors vs The State & Anr
2019 Latest Caselaw 6105 Del

$~48
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                  Date of decision: 28.11.2019

+      CRL.M.C. 6071/2019 & CRL.M.A. 41334/2019 (delay)
       MANOJ KUMAR @ MONU & ORS                            ..... Petitioners
                          Through       Mr. Amarjeet Singh, Adv. with
                                        petitioners in person
                          versus

       THE STATE & ANR                                    ..... Respondents
                     Through            Mr. Izhar Ahmed, APP for State
                                        ASI Jamil, PS Khyala
                                        Complainant /R-2 in person

       CORAM:
       HON'BLE MR. JUSTICE SURESH KUMAR KAIT

                          J U D G M E N T (ORAL)

CRL. M.A. 41333/2019

1. Allowed, subject to all just exceptions.

2. Application is disposed of.

CRL.M.C. 6071/2019

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

380/2017 dated 27.12.2017 registered at Police Station Khyala 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 23.04.2016 as

per Hindu rites and rituals. However, due to extreme incompatibilities

between the petitioners and respondent no.2, they started living separately

from 21.05.2017.

5. The petitioner and respondent no.2, with the advice and guidance of

the family members and relatives, have arrived at an amicable settlement

vide a MOU dated 16.09.2019 thereby resolving all their disputes and

differences and have started living together as husband and wife in a rented

accommodation.

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

identified by ASI Jamil of Police Station Khyala and submits that matter has

been settled and she does not wish to prosecute the matter any further.

5. 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.

6. For the reasons afore-recorded, the FIR No. 380/2017 dated

27.12.2017 registered at Police Station Khyala and consequent proceedings

arising therefrom are quashed.

7. The petition is allowed accordingly.

8. Order dasti

9. Pending application stands disposed of as infructuous.

(SURESH KUMAR KAIT) JUDGE NOVEMBER 28, 2019 sm