Dinesh Sharma & Ors. vs State & Anr.
2020 Latest Caselaw 2523 Del

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

                                                  Date of decision: 28.08.2020

+      CRL.M.C. 1715/2020
       DINESH SHARMA & ORS.                               ..... Petitioners
                   Through              Mr. Manoj Khatri, Adv.

                          versus

       STATE & ANR.                                        ..... Respondents
                          Through       Mr. P. L. Sharma, APP for State.
                                        Mr. S. K. Gautam with Mr. Manoj
                                        Kumar, Advs. For R-2 with
                                        respondent no.2 in person through VC
                                        SI Tinku Shokeen, PS Tilak Nagar

CORAM:
HON'BLE MR. JUSTICE SURESH KUMAR KAIT

                          J U D G M E N T (ORAL)

Crl. M.A. 11758/2020 (Exemption)

1. Allowed, subject to all just exceptions.

2. Application is disposed of.

CRL.M.C. 1715/2020

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

No. 1687/2015 dated 27.11.2015 registered at Police Station Tilak Nagar and

consequent proceedings arising therefrom.

4. Notice issued.

5. Notice is accepted by learned APP for the 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 03.12.2014 as per

Hindu rites and rituals. Due to extreme incompatibilities between petitioners

and respondent no.2, they started living separately from 22.03.2020.

7. Petitioners and respondent No. 2 have entered into an amicable

settlement vide settlement deed dated 16.09.2019

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

been identified by SI Tinku Shokeen of Police Station Tilak Nagar 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. 1687/2015 dated 27.11.2015

registered at Police Station Tilak Nagar and consequent proceedings

emanating therefrom are quashed.

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

12. 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 28, 2020 ms