Rohit Pawar vs Nct Of Delhi & Ors
2019 Latest Caselaw 4197 Del

$~50
*    IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                   Date of decision: 06.09.2019
+     CRL.M.C. 4487/2019
      ROHIT PAWAR                                          ..... Petitioner
                           Through:      Mr. Surender Singh, Adv.
                           versus
      NCT OF DELHI & ORS                                   ..... Respondents
                    Through:             Mr.M.S. Oberoi, APP for State with
                                         SI Jasmer Singh, PS - Jahangir Puri
                                         Adv. for R-2 (Appearance not given)
      CORAM:
      HON'BLE MR. JUSTICE SURESH KUMAR KAIT

                           J U D G M E N T (ORAL)

Vide the present petition, the petitioner seeks direction thereby

quashing FIR No. 681/2015 dated 03.08.2015, registered at Police Station-

Jahangir Puri for the offences punishable under Sections 406/498A IPC and

all other proceedings emanating therefrom.

Notice.

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.

The petitioner no.1 and respondent no.2 got married on 16.02.2010 as

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

Vansh. Due to extreme incompatibilities between the petitioners and

respondent no.2, they started living separately from 15.02.2015.

The petitioner and respondent no.2 entered into an amicable

settlement vide settlement deed dated 12.04.2019 and settled all their

disputes amicably.

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

identified by SI Jasmer Singh, Police Station - Jahangir Puri and submits

that matter has been settled and she does not wish to prosecute 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 681/2015 dated 03.08.2015,

registered at PS - Jahangir Puri for the offences punishable under Sections

406/498A IPC and all other proceedings emanating therefrom are quashed.

The petition is allowed and disposed of accordingly.

(SURESH KUMAR KAIT) JUDGE

SEPTEMBER 06, 2019 PB