Jai Dutta @ Jai Kishan & Ors. vs State & Anr.
2019 Latest Caselaw 5220 Del

$~48
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                   Date of decision: 24.10.2019

+      CRL.M.C. 5506/2019
       JAI DUTTA @ JAI KISHAN & ORS.             ..... Petitioner
                     Through   Mr. G.B. Garg with Mr. Manish
                               Kumar, Advs.

                          versus

       STATE & ANR.                                  ..... Respondents
                          Through        Mr. Izhar Ahmed, APP for State
                                         Ms. Pooja Gupta, Adv. for R-2
                                         SI Rawat Singh, PS Tilak Nagar
                                         ASI Sunil Kumar, PS Khayala

CORAM:
HON'BLE MR. JUSTICE SURESH KUMAR KAIT

                          J U D G M E N T (ORAL)

Crl. M.A. 39152/2019

1. Allowed, subject to all just exceptions.

2. Application is disposed of.

CRL.M.C. 5506/2019

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

0240/2016 dated 25.05.2016 registered at Police Station Khyala 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 06.12.2014 as

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

Kavyansh. Due to extreme incompatibilities between the petitioner no. 1

and respondent no.2, they started living separately.

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

well wishers and relatives have entered into an amicable settlement vide

order dated 23.12.2017 before the Delhi Mediation Centre, Tis Hazari

Courts, Delhi and settled all their disputes amicably.

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

identified by SI Rawat Singh of Police Station Tilak Nagar 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. 0240/2016 dated

25.05.2016 registered at Police Station Khyala and consequent proceedings

emanating therefrom are quashed.

11. The petition is allowed accordingly.

12. Order dasti.

(SURESH KUMAR KAIT) JUDGE OCTOBER 24, 2019 ms