Anuj Lamba & Ors. vs State & Anr.
2020 Latest Caselaw 1001 Del

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*     IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                 Date of decision: 13.2.2020

+     CRL.M.C. 50/2020
      ANUJ LAMBA & ORS.                                   .... Petitioners
                         Through       Ms.Rashmi Jain, Adv.

                         versus

      STATE & ANR.                                       .... Respondents
                         Through       Ms.Neelam Sharma, APP for State
                                       SI Gaurav, PS Rani Bagh in person
                                       Mr.Naveen Dalal, Adv. for R-2 with
                                       R-2 in person
      CORAM:
      HON'BLE MR. JUSTICE SURESH KUMAR KAIT

                         J U D G M E N T (ORAL)

CRL. M.A. 236/2020

1. Allowed, subject to all just exceptions.

2. Application is disposed of.

CRL.M.C.50/2020

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

No. 960/2015 dated 30.11.2015 registered at Police Station Rani Bagh,

Delhi 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 31.7.2006 as per

Hindu rites and rituals. One female child was born out of the wedlock,

namely Relgneth @ Pari on 15.3.2008. Due to extreme incompatibilities

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

16.3.2015.

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

wishers and relatives entered into an amicable settlement and settled all their

disputes amicably.

8. Respondent no.2 is present in person with her counsel and has been

identified by SI Gaurav (IO) 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. 960/2015 dated 30.11.2015

registered at Police Station Rani Bagh, Delhi and consequent proceedings

emanating therefrom are quashed.

11. The petition is allowed and disposed of accordingly.

Dasti.

(SURESH KUMAR KAIT) JUDGE

FEBRUARY 13, 2020 rk