Arjun Kumar Giri & Ors. vs State & Anr.
2020 Latest Caselaw 3495 Del

$~47
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                  Date of decision: 22.12.2020
+      CRL.M.C. 2521/2020
       ARJUN KUMAR GIRI & ORS.                 ..... Petitioners
                   Through    Mr. Raj Kumar, Adv.

                          versus

       STATE & ANR.                                  ..... Respondents
                          Through       Mr. Izhar Ahmad, APP for State
                                        SI Kiran Pal, PS Jagat Puri
                                        Respondent no.2 in person through
                                        V.C.


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. 17841/2020

1. Allowed, subject to all just exceptions.

2. Application is disposed of.

CRL.M.C. 2521/2020

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

FIR No.262/2018 dated 13.09.2018 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 respondent no.2

present in person through V.C. 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 14.12.2015 as per

Hindu rites and rituals. Due to extreme incompatibilities between petitioners

and respondent no.2, they started living separately from 01.05.2017.

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

wishers and relatives entered into an amicable settlement vide compromise

deed dated 21.09.2020 and settled all their disputes amicably.

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

Pal 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.262/2018 dated 13.09.2018

registered at Police Station Jagat Puri 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 22, 2020 ms