Smt. Reena & Ors. vs State & Anr.
2019 Latest Caselaw 4540 Del

$~59
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                   Date of decision: 23rd September, 2019

+      CRL.M.C. 4782/2019
       SMT. REENA & ORS.                                 .....Petitioners
                     Through:            Ms. Suman Tanwar, Advocate

                          versus

       STATE & ANR.                                        .....Respondents
                          Through:       Mr. Izhar Ahmed, APP for State with
                                         SI Manjeet, PS Kanjahwal
                                         Mr. Manish Kumar, Advocate for
                                         respondent No.2 in person

       CORAM:
       HON'BLE MR. JUSTICE SURESH KUMAR KAIT

                          JUDGMENT

(ORAL) CRL. M.A. 36489/2019 (Exemption) Allowed, subject to all just exceptions. Application is disposed of.

CRL.M.C. 4782/2019

1. Vide the present petition, the petitioners seek direction thereby

quashing FIR No. 139/2015 dated 17th February, 2015, registered at PS

Kanjhawala for the offences punishable under Sections 325/34 of the IPC

and consequent proceedings arising therefrom.

2. Notice issued.

3. 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.

4. The petitioner and respondent no.2 got married on 28th November,

2011 as per Hindu rites and rituals.

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

wishers and relatives entered into an amicable settlement orally. Since May,

2016, they have started living together as husband and wife happily and

settled all their disputes amicably.

6. The respondent No. 2/complainant is present in person with his

counsel and has been identified by SI Manjeet of Police Station Kanjahwala

and submits that matter has been settled and he 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. 139/2015 dated 17th

February, 2015, registered at PS Kanjhawala, instituted for the offences

punishable under Sections 325/34 of the IPC and consequent proceedings

emanating therefrom are quashed.

9. Accordingly, the petition is allowed and disposed of.

10. Order dasti.

(SURESH KUMAR KAIT) JUDGE SEPTEMEBR 23, 2019 v