Sh. Nitesh Kumar & Ors. vs The State & Nct Of Delhi & Anr.
2019 Latest Caselaw 4759 Del

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*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                        Date of decision: 01.10.2019.

+      CRL.M.C. 5045/2019
       SH. NITESH KUMAR & ORS.                   ..... Petitioners
                     Through: Mr. O. S. Sheoran, Adv.

                          versus

       The STATE & NCT of Delhi & ANR.              ..... Respondents
                     Through: Mr. Izhar Ahmdd, APP for State
                                 SI Sanjeet Singh, PS Rajouri Garden
                                 Mr.Vikas K. Agarwal and Mr. Arun
                                 Sharma, Advs. for R-2
       CORAM:
       HON'BLE MR. JUSTICE SURESH KUMAR KAIT

                          J U D G M E N T (ORAL)

Crl.M.A. 37473/2019 (Exemption)

1. Allowed, subject to all just exceptions.

2. This application is, accordingly, disposed of.

CRL.M.C. 5045/2019

3. Vide the present petition, the petitioner seeks quashing of FIR No.

921/2016 dated 17.12.2016, registered at Police Station Rajouri Garden 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 20.11.2013 as

per hindu rites and rituals Due to extreme incompatibilities between the

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

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

well wishers and relatives entered into an amicable settlement and settled all

their disputes amicably.

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

identified by SI Sanjeet Singh of Police Station Rajouri Garden 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, the FIR No. 921/2016 dated

17.12.2016 registered at Police Station Rajouri Garden and consequent

proceedings emanating therefrom are quashed.

11. The petition is allowed accordingly.

12. Order dasti, under the signature of Court Master.

(SURESH KUMAR KAIT) JUDGE OCTOBER 01, 2019 ms