Tarunjeet Singh Taneja & Ors. vs State & Anr.
2019 Latest Caselaw 4970 Del

$~62
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                  Date of decision: 16.10.2019

+      CRL.M.C. 5266/2019
       TARUNJEET SINGH TANEJA & ORS.          ..... Petitioners
                    Through: Mr. Rahul Sharma, Adv.
                          versus
       STATE & ANR.                                       ..... Respondents
                          Through:      Mr. Izhar Ahmad, APP for State.
                                        SI Devi Lal, PS - Maurya Enclave
                                        Mr. Rupesh Sharma, Adv. for R-2

       CORAM:
       HON'BLE MR. JUSTICE SURESH KUMAR KAIT

                          J U D G M E N T (ORAL)

CRL.M.A. 38266/2019 (Exemption)

1. Allowed, subject to all just exceptions.

2. This application is, accordingly, disposed of.

CRL.M.C. 5266/2019

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

14/2011 dated 13.01.2011 registered at Police Station - Maurya Enclave 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 17.04.2005 as

per Hindu rites and rituals. One girl child was born out of the wedlock.

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

amicable settlement vide memorandum of understanding dated 01.02.2018

and settled all their disputes amicably.

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

identified by SI Devi Lal of Police Station - Maurya Enclave 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. 14/2011 dated 13.01.2011

registered at Police Station - Maurya Enclave and consequent proceedings

arising therefrom are quashed.

11. The petition is allowed accordingly.

12. Dasti.

(SURESH KUMAR KAIT) JUDGE

OCTOBER 16, 2019 PB