Gaurav Gupta & Ors vs State Of Nct Of Delhi & Anr
2019 Latest Caselaw 4972 Del

$~31
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                         Date of decision: 16.10.2019
+      CRL.M.C. 914/2019
       GAURAV GUPTA & ORS                                 ..... Petitioners
                   Through               Mr. Amit Gupta, Adv.

                           versus

       STATE OF NCT OF DELHI & ANR               ..... Respondents
                     Through   Mr. Izhar Ahmad, APP for State
                               SI Ramesh Kumar, PS Nihal Vihar
                               Adv. (appearance not given) for R-2
       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.

0657/2014 dated 06.10.2014 registered at Police Station Nihal Vihar 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 09.12.2012 as

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

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

01.06.2014.

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

wishers and relatives entered into an amicable settlement vide memorandum

of understanding dated 30.03.2016 and settled all their disputes amicably.

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

identified by SI Ramesh Kumar, Police Station Nihal Vihar 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, the FIR No. 0657/2014 dated

06.10.2014 registered at Police Station Nihal Vihar and consequent

proceedings emanating therefrom are quashed.

9. The petition is allowed accordingly.

10. Order dasti.

(SURESH KUMAR KAIT) JUDGE OCTOBER 16, 2019/ms