Monu & Ors. vs The State & Anr.
2020 Latest Caselaw 2442 Del

$~6
*     IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                 Date of decision: 19.08.2020
+     CRL.M.C. 1657/2020
      MONU & ORS.                                          ..... Petitioners
                         Through       Mr.Lakshay Joshi, Adv. with
                                       petitioners in person through video
                                       conferencing.

                         versus

      THE STATE & ANR.                                   ..... Respondents
                    Through            Mr.Izhar Ahmad, APP for State.
                                       Respondent no.2 in person through
                                       video conferencing.
                                       SI Mohan Lal/IO.

      CORAM:
      HON'BLE MR. JUSTICE SURESH KUMAR KAIT

                         J U D G M E N T (ORAL)

The hearing has been conducted through video conferencing.

Crl. M.A. 11171/2020 (Exemption)

1. Allowed, subject to all just exceptions.

2. Application is disposed of.

CRL.M.C. 1657/2020

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

FIR No.833/2015 dated 19.12.2015 registered at Police Station Bawana

(Outer), New Delhi and consequent proceedings arising therefrom.

4. Notice issued.

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

through Video Conferencing and with the consent of counsel for parties,

present petition is taken up for final disposal.

6. Petitioner no.1 and respondent no.2 got married on 19.01.2008 as per

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

Master Vansh aged 10 years and Ms.Dipti aged 6 years. Due to extreme

incompatibilities between petitioners and respondent no.2, they started

living separately.

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

wishers and relatives entered into an amicable settlement before the Gram

Panchyat and settled all their disputes amicably and started living as

husband and wife.

8. Complainant/respondent no.2 is present in person through video

conferencing and has been identified by SI Mohan Lal/IO and submits that

matter has been settled and she does not wish to prosecute the matter any

further.

9. 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.

10. For the reasons afore-recorded, FIR No.833/2015 dated 19.12.2015

registered at Police Station Bawana (Outer), New Delhi and consequent

proceedings emanating therefrom are quashed.

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

12. Copy of this order be transmitted to the Trial Court for information.

13. The order be uploaded on the website forthwith. Copy of the order be

also forwarded to the learned counsel through email.

(SURESH KUMAR KAIT) JUDGE AUGUST 19, 2020 ab