Deepak Negi & Ors vs The State & Anr
2019 Latest Caselaw 5078 Del

$~76
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                         Date of decision: 21.10.2019

+      CRL.M.C. 5411/2019
       DEEPAK NEGI & ORS                                   ..... Petitioners
                    Through                    Mr. Shyam Narayan Pathak
                                               with Mr. Ajay Sharma, Advs.

                           versus

       THE STATE & ANR                               ..... Respondents
                     Through             Mr.Panna Lal Sharma, APP for State.
                                         Mr. Dhananjay Singh and Mr. Y. K.
                                         Parashar, Advs. for R-2
                                         SI Shalinendra, PS Ghazipur

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.

0120/2019 dated 06.05.2019 registered at Police Station Ghazipur 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 21.04.2014 as

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

namely Tashvi. Due to extreme incompatibilities between the petitioner

no.1 and respondent no.2, they started living separately from 05.11.2017

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

well wishers and relatives entered into an amicable settlement vide

settlement deed dated 24.07.2019 before Co-Mediator of the Mediation

Cell, Karkardooma Court, Delhi and settled all their disputes amicably.

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

identified by SI Shailendra of Police Station Ghazipur 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. 0120/2019 dated

06.05.2019 registered at Police Station Ghazipur and consequent

proceedings emanating therefrom are quashed.

9. The petition is allowed accordingly.

10. Order dasti.

.

(SURESH KUMAR KAIT) JUDGE OCTOBER 21, 2019 Ms