Ankush Dabas & Ors. vs State & Anr.
2019 Latest Caselaw 5079 Del

$~77
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                               Date of decision: 21.10.2019
+      CRL.M.C. 5413/2019
       ANKUSH DABAS & ORS.                               ..... Petitioners
                          Through     Mr.Satish K. Sansi, Adv.

                          versus

       STATE & ANR.                                     ..... Respondents
                          Through     Mr. Izhar Ahmad, APP for State.
                                      ASI Tej Pal Singh PS Sultanpuri.

       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.212/2017 dated 17.03.2017 registered at Police Station Sultanpuri

instituted for the offences punishable under Sections 498-A/406/506/34 of

the IPC and consequent proceedings arising therefrom.

2. Notice issued.

3. Notice is accepted by learned APP for the State and 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 17.06.2014 as

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

Khushi Dabas. Due to extreme incompatibilities between the petitioners and

respondent no.2, they started living separately since February 2017.

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

wishers and relatives entered into an amicable settlement vide MOU. They

had started living together as husband and wife happily and settled all their

disputes amicably.

6. The complainant is present in person and has been identified by ASI

Tej Pal Singh 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.212/2017 dated

17.03.2017 registered at Police Station Sultanpuri instituted for the offences

punishable under Sections 498-A/406/506/34 of the IPC and consequent

proceedings emanating therefrom are quashed.

9. The petition is allowed accordingly.

10. Order dasti.

(SURESH KUMAR KAIT) JUDGE OCTOBER 21, 2019 ab