Sh. Bijender @ Vijay Kumar & Ors. vs State & Ors.
2019 Latest Caselaw 5126 Del

$~51
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                        Date of decision: 22.10.2019
+      CRL.M.C. 5439/2019
       SH. BIJENDER @ VIJAY KUMAR & ORS.       ..... Petitioner
                     Through  Mr. Anuj Kumar, Adv.

                          versus

       STATE & ORS.                                 ..... Respondents
                          Through       Mr.K.K. Ghei, APP for State.
                                        Mr. Sachin Kumar, Adv. for R-2
                                        Mr. Vijay Kumar, PS Vijay Vihar

CORAM:
HON'BLE MR. JUSTICE SURESH KUMAR KAIT

                          J U D G M E N T (ORAL)

Crl. M.A. 38893/2019

1. Allowed, subject to all just exceptions.

2. Application is disposed of.

CRL.M.C. 5439/2019

3. Vide the present petition, the petitioners seek quashing of FIR

No.1162/2017 dated 12.09.2017 registered at Police Station Vijay Vihar

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 18.02.2017 as

per Hindu rites and rituals.

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

well wishers and relatives entered into an amicable settlement vide

settlement deed dated 10.04.2019 before the Meditation Centre, Rohini

Court, Delhi and settled all their disputes amicably.

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

by SI Vijay Singh of Police Station Vijay Vihar and submits that matter has

been settled and she does not wish to prosecute 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, of FIR No.1162/2017 dated

12.09.2017 registered at Police Station Vijay Vihar and consequent

proceedings therefrom are quashed.

11. The petition is allowed accordingly.

12. Dasti.

(SURESH KUMAR KAIT) JUDGE OCTOBER 22, 2019 ms