Akhil Aggarwal & Ors. vs State (Nct Of Delhi) & Anr.
2020 Latest Caselaw 2463 Del

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*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                  Date of decision: 21.08.2020
+      CRL.M.C. 1676/2020
       AKHIL AGGARWAL & ORS.                     ..... Petitioners
                   Through   Mr. Bhupender Singh, Adv. With
                             petitioners in person through VC

                          versus

       STATE (NCT OF DELHI) & ANR.                ..... Respondents
                     Through   Mr. Izhar Ahmad, APP for State
                               Mr. Vinod Kumar Goyal with Mr.
                               Balraj Puri, Advs. For R-2
                               Respondent no.2/complainant in
                               person through VC


CORAM:
HON'BLE MR. JUSTICE SURESH KUMAR KAIT

                          J U D G M E N T (ORAL)

Crl. M.A. 11348/2020 (Exemption)

1. Allowed, subject to all just exceptions.

2. Application is disposed of.

CRL.M.C. 1676/2020

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

No.0344/2018 dated 18.11.2018 registered at Police Station Jagat Puri and

consequent proceedings arising therefrom.

4. Notice issued.

5. Notice is accepted by learned APP for State and by counsel for

Respondent no. 2 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 06.02.2017 as per

Hindu rites and rituals. Due to extreme incompatibilities between petitioner

no. 1 and respondent no.2, they started living separately from 25.04.2018.

7. Apart from the above-mentioned FIR, respondent no. 2 also filed

complaint u/s 12 of DV Act. During the proceedings of the complaint, the

matter was referred to mediation before the Delhi Mediation Centre,

Karkardooma Courts. Therefore, the parties amicably and voluntarily settled

all their matrimonial disputes vide mediation settlement dated 25.05.2019.

8. Complainant is present in person through video conferencing and has

been identified by W/SI Shivangi of Police Station Jagat Puri 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.0344/2018 dated 18.11.2018

registered at Police Station Jagat Puri and consequent proceedings emanating

therefrom are quashed.

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

(SURESH KUMAR KAIT) JUDGE AUGUST 21, 2020 ms