Krishna Reddy & Anr vs State (Nct Of Delhi) & Anr
2019 Latest Caselaw 4871 Del

$~27
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                         Date of decision: 11.10.2019
+   CRL.M.C. 4680/2019
    KRISHNA REDDY & ANR                       ..... Petitioner
                    Through Mr. Rohit Sharma, Adv.
                    versus
    STATE (NCT OF DELHI) & ANR                ..... Respondents
                    Through Mr.Panna Lal Sharma, APP for State.
                            SI Manmohan Yadav, PS, Dwarka
                            South, New Delhi
                            Adv. for R-2 (Appearance not given)
                            Complainant 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.

0014/2018 dated 12.01.2018 registered at Police Station Dwarka South and

consequent proceedings arising therefrom.

2. Notice issued.

3. 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.

4. The petitioner no.1 and respondent no.2 got married on 10.07.2017 as

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

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

17.07.2017

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

wishers and relatives entered into an amicable settlement vide settlement

deed dated 12.05.2018 and settled all their disputes amicably.

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

identified by SI Manmohan Yadav of Police Station Dwarka South 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. 0014/2018 dated

12.01.2018 registered at Police Station Dwarka South and consequent

proceedings emanating therefrom are quashed.

9. The petition is allowed accordingly.

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

(SURESH KUMAR KAIT) JUDGE OCTOBER 11, 2019/ms