Vijay Kumar & Ors vs State & Anr
2019 Latest Caselaw 4091 Del

$~20
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                 Date of decision: 03.09.2019

+      CRL.M.C. 1734/2019
       VIJAY KUMAR & ORS                                ..... Petitioners
                    Through:           Mr. Amit Nahata, Advocate

                          versus

       STATE & ANR                                       ..... Respondents
                          Through:     Mr.Panna Lal Sharma, APP for State
                                       with SI Manju, PS - Rohini

       CORAM:
       HON'BLE MR. JUSTICE SURESH KUMAR KAIT

                          J U D G M E N T (ORAL)

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

328/2017 dated 27.07.2017 registered at Police Station - North Rohini, Delhi

for the offences punishable under Sections 498A/406/34 of the IPC and

consequent proceedings arising therefrom.

Notice issued.

Notice is accepted by learned APP for the State and counsel for the

respondent no.2.

With the consent of the counsel for the parties, the present petition is

taken up for final disposal.

The petitioner no.1 and respondent no.2 got married on 11.12.2011, as

per Hindu rites and rituals. Two children, namely, Kashivi (5 years) and

Parth (3 years) were born out of the wedlock.

The petitioner and respondent no.2 have entered into an amicable

settlement and settled all their disputes amicably.

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

identified by SI Manju of Police Station - Rohini and submits that matter has

been settled and she does not wish to pursue the matter any further.

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.

For the reasons afore-recorded, the FIR No. 328/2017 dated

27.07.2017 registered at Police Station - North Rohini, Delhi for the

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

proceedings arising therefrom are hereby quashed.

The petition is allowed accordingly.

Order dasti.

(SURESH KUMAR KAIT) JUDGE SEPTEMBER 03, 2019 PB