Amrit Lal & Anr vs The State & Anr
2019 Latest Caselaw 4511 Del

$~25
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                    Date of decision: 20.09.2019

+      CRL.M.C. 2121/2019
       AMRIT LAL & ANR                                      ..... Petitioners
                    Through               Mr. R. P. Tomar, Adv.

                           versus

       THE STATE & ANR                                     ..... Respondents
                     Through              Mr. Izhar Ahmed, APP for State
                                          Ms. Rekha, respondent no.2 in person

       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.

658/2015 dated 27.03.2015 registered at Police Station Shakarpur, Delhi

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

who is present in person and with the consent of the counsel for the parties,

the present petition is taken up for final disposal.

4. The marriage of the son (now deceased) of the petitioners and

respondent no.2 was got solemnized on 22.01.2016 as per Hindu rites and

rituals. One child was born out of the wedlock on 23.03.2007. Due to

extreme incompatibilities between the petitioners and respondent no.2, they

started living separately from 30.03.2014

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

well wishers and relatives entered into an amicable settlement vide

settlement deed dated 26.10.2015 and settled all their disputes amicably.

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

identified by SI Rahul of Police Station Shakarpur, Delhi 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. 658/2015 dated

27.03.2015 registered at Police Station Shakarpur, Delhi instituted for the

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

proceedings therefrom are quashed.

9. The petition is allowed accordingly.

10. Order dasti, under the signature of Court Master.

(SURESH KUMAR KAIT) JUDGE SEPTEMBER 20, 2019 ms