Gaurav Bansal And Others vs The State & Anr.
2020 Latest Caselaw 2349 Del

$~12
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                         Date of decision: 05.08.2020
+      CRL.M.C. 1631/2020 & CRL.M.A. 10458/2020
    GAURAV BANSAL AND OTHERS                ..... Petitioners
                  Through Ms. Indu Bala, Adv.
                  versus
    THE STATE & ANR.                        ..... Respondents
                  Through Mr. Izhar Ahmad, APP for State
                          Respondent no.2 in person through
                          VC
CORAM:
HON'BLE MR. JUSTICE SURESH KUMAR KAIT

                           J U D G M E N T (ORAL)

1. Vide the present petition, petitioners seek direction for quashing of

FIR No. 131/2019 dated 05.06.2019 registered at Police Station Vijay Vihar

and consequent proceedings arising therefrom.

2. Notice issued.

3. Notice is accepted by learned APP for State and by respondent no.2

present in person through video conferencing and with the consent of

counsel for parties, present petition is taken up for final disposal.

4. Petitioner no.1 and respondent no.2 got married on 11.05.2018 as per

Hindu rites and rituals. Due to extreme incompatibilities between petitioners

and respondent no.2, they started living separately from 18.12.2018.

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

wishers and relatives entered into an amicable settlement vide

MoU/settlement deed dated 20.12.2019 and settled all their disputes

amicably.

6. Complainant is present in person and has been identified by WSI

Anju of Police Station Vijay Vihar 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

FIR as no useful purpose would be served in prosecuting petitioners any

further.

8. For the reasons afore-recorded, FIR No. 131/2019 dated 05.06.2019

registered at Police Station Vijay Vihar and consequent proceedings

emanating therefrom are quashed.

9. The petition is, accordingly, allowed and disposed of.

10. Pending application stands disposed of.

(SURESH KUMAR KAIT) JUDGE AUGUST 05, 2020/ms