Prince Taneja & Ors. vs State
2020 Latest Caselaw 3399 Del

$~21
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                  Date of decision: 14.12.2020
+      CRL.M.C. 2439/2020
       PRINCE TANEJA & ORS                                ..... Petitioners
                     Through:           Mr. T. R. Arora, Adv.
                     versus
       STATE                                              ..... Respondent

Through: Mr. P. L. Sharma, APP for State.

SI Brij Mohan Negi, PS Geeta Colony Respondent no.2 in person through VC CORAM:

HON'BLE MR. JUSTICE SURESH KUMAR KAIT

J U D G Ms E N T (ORAL) Crl. M.A. 17271/2020

1. Allowed, subject to all just exceptions.

2. Application is disposed of.

CRL.M.C. 2439/2020

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

FIR No. 79/2017 dated 19.02.2017 registered at Police Station Geeta Colony

and consequent proceedings arising therefrom.

4. Notice issued.

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

present in person 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 05.03.2016 as per

Hindu rites and rituals. Due to extreme incompatibilities between petitioners

and respondent no.2, they started living separately from 12.10.2016.

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

wishers and relatives entered into an amicable settlement before the

Mediation Centre, Karkardooma Courts, Delhi vide settlement deed dated

07.01.2020 and settled all their disputes amicably.

8. Complainant is present in person and has been identified by SI Brij

Mohan Negi of Police Station Geeta Colony 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. 79/2017 dated 19.02.2017

registered at Police Station Geeta Colony 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.

(SURESH KUMAR KAIT) JUDGE DECEMBER 14, 2020 ms