Rajender Kumar & Anr vs The State & Anr
2020 Latest Caselaw 1021 Del

$~53
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                  Date of decision: 14.02.2020

+      CRL.M.C. 832/2020
       RAJENDER KUMAR & ANR                                ..... Petitioners
                          Through       Mr.Shailender Dahiya, Adv.

                          versus

       THE STATE & ANR                                   ..... Respondents
                     Through            Mr. Izhar Ahmed, APP for State.
                                        Mr.Ankur Manav, Adv. for R-2 with
                                        R-2 in person.
                                        ASI Anil Kumar PS Kanjhawala.

       CORAM:
       HON'BLE MR. JUSTICE SURESH KUMAR KAIT

                          J U D G M E N T (ORAL)

Crl. M.A. 3403/2020

1. Allowed, subject to all just exceptions.

2. Application is disposed of.

CRL.M.C.832/2020

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

FIR No.11/2016 dated 04.01.2016 registered at Police Station Kanjhawala

(Outer) and consequent proceedings arising therefrom.

4. Notice issued.

5. Notice is accepted by learned APP for State and by counsel for

respondent no.2. Respondent no.2 present in person and with the consent of

counsel for parties, present petition is taken up for final disposal.

6. Respondent no.2 was married with Mr.Prateek Kumar (now deceased)

on 18.11.2013 as per Hindu rites and rituals. Due to extreme

incompatibilities between them, they started living separately from

18.04.2015

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

wishers and relatives entered into an amicable settlement vide Memorandum

of Settlement dated 01.02.2020 and settled all their disputes amicably.

8. Complainant/Respondent no.2 is present in person and has been

identified by ASI Anil Kumar/IO and submits that matter has been settled,

therefore, 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.11/2016 dated 04.01.2016

registered at Police Station Kanjhawala (Outer) and consequent proceedings

emanating therefrom are quashed.

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

12. Order dasti

(SURESH KUMAR KAIT) JUDGE FEBRUARY 14, 2020 ab