Raj Kumar vs State & Anr.
2019 Latest Caselaw 4706 Del

$~1
*     IN THE HIGH COURT OF DELHI AT NEW DELHI
                                                   Date of decision: 30.09.2019
+     CRL.M.C. 4349/2019
      RAJ KUMAR                                         ..... Petitioner
                           Through:      Mr.Prem Kumar Chaudhary, Adv.
                           versus
      STATE & ANR.                                        ..... Respondents
                           Through:      Mr.Panna Lal Sharma, APP for State.
                                         SI Rajender PS Malviya Nagar.
      CORAM:
      HON'BLE MR. JUSTICE SURESH KUMAR KAIT
                           J U D G M E N T (ORAL)

1. Vide the present petition, the petitioner seeks direction thereby

quashing FIR No.75/2015 dated 19.01.2015, registered at PS - Vasant

Vihar, for the offences punishable under Sections 354 IPC and all other

proceedings emanating 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 23.10.2015 as per

Hindu rites and rituals. Two children were born out of the wedlock namely

Khushi Kumari and Ayush Kumar.

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

wishers and relatives entered into an amicable settlement by mutual consent.

They had started living together as husband and wife happily and settled all

their disputes amicably.

6. Respondent No.2 is personally present in Court with learned counsel

and she has been identified by SI Rajender/IO 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

petitioner any further.

8. For the reasons afore-recorded, the FIR No.75/2015 dated 19.01.2015,

registered at PS - Vasant Vihar, for the offences punishable under Sections

354 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 30, 2019 ab