Mohd. Hussain & Ors. vs The State (Nct Of Delhi) & Anr.
2020 Latest Caselaw 3523 Del

$~3
*     IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                   Date of decision: 23.12.2020
+     CRL.M.C. 2345/2020
      MOHD. HUSSAIN & ORS.                                 ..... Petitioners
                      Through            Ms. Leelawati and Mr. Durga Prasad
                                         Sharma, Advs.
                  versus
    THE STATE (NCT OF DELHI) & ANR.           ..... Respondents
                  Through   Mr. P. L. Sharma, APP for State.
                            Respondent no.2 in person through
                            VC
                            ASI Hari Singh PS Pul Prahladpur
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.

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

FIR No. 42/2017 dated 26.02.2017 registered at Police Station Pul

Prahladpur and consequent proceedings arising therefrom.

2. Notice issued.

3. Notice is accepted by learned APP for State and 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.

4. Petitioner no.1 and respondent no.2 got married on 20.10.2014 as per

Muslim rites and custom. Due to extreme incompatibilities between

petitioners and respondent no.2, they started living separately since

February, 2015.

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

wishers and relatives entered into an amicable settlement before the

Mediation Centre, Saket Courts, New Delhi vide settlement deed dated

05.12.2019 and settled all their disputes amicably.

6. Complainant is present in person and has been identified by ASI Hari

Singh of Police Station Pul Prahladpur and submits that matter has been

settled and she does not wish to prosecute the matter any further.

7. 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.

8. For the reasons afore-recorded FIR No. 42/2017 dated 26.02.2017

registered at Police Station Pul Prahladpur and consequent proceedings

emanating therefrom are quashed.

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

10. The order be uploaded on the website forthwith.

(SURESH KUMAR KAIT) JUDGE DECEMBER 23, 2020/ms