Ankur Kohli & Anr. vs State & Anr
2019 Latest Caselaw 6154 Del

$~55
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                   Date of decision: 29.11.2019

+      CRL.M.C. 6094/2019
       ANKUR KOHLI & ANR.                                ..... Petitioners
                          Through       Mr. Yogesh Maini, Adv.

                          versus

       STATE & ANR                                       ..... Respondents
                          Through       Mr. K K Ghai, APP for State
                                        SI Ombir, PS Ranhola
                                        Mr. Ashutosh Bansal, Adv for R-2 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. 41427/2019

1. Allowed, subject to all just exceptions.

2. Application is disposed of.

CRL.M.C.6094/2019

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

No.143/2011 dated 20.07.2011 registered at Police Station Ranhola 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 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 17.11.2010 as

per essential Hindu ceremonies. Due to extreme incompatibilities between the

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

7. The petitioner no.1 and respondent no.2 have entered into an amicable

settlement before the Mediation Centre, Tis Hazari Courts, Delhi on

20.02.2019.

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

identified by SI Ombir, Police Station Ranhola and submits that in terms of the

settlement dated 20.02.2019, she has received the settlement amount of ₹ 2.5

lacs from the petitioner towards all her claims 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, the FIR No.143/2011 dated 20.07.2011

registered at Police Station Ranhola and consequent proceedings arising

therefrom are hereby quashed.

11. The petition is allowed accordingly.

Dasti.

(SURESH KUMAR KAIT) JUDGE NOVEMBER 29, 2019 sm