Satyam & Ors. vs State & Anr.
2020 Latest Caselaw 1026 Del

$~56
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                  Date of decision: 14.02.2020
+      CRL.M.C. 840/2020
       SATYAM & ORS.                                       ..... Petitioners
                          Through       Mr.C.B. Garg, Adv. with Mr.Manish
                                        Kumar, Adv.

                          versus

       STATE & ANR.                                        ..... Respondents
                          Through       Mr. Izhar Ahmed, APP for State.
                                        SI Rekha Chauhan PS New Ashok
                                        Nagar.
                                        SI Satish Kumar PS Mayur Vihar.
                                        Mr.Kuldeep Chhoker, 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. 3423/2020

1. Allowed, subject to all just exceptions.

2. Application is disposed of.

CRL.M.C.840/2020

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

FIR No.360/2016 dated 22.09.2016 registered at Police Station Mayur

Vihar, Phase-I and consequent proceedings arising therefrom.

4. Notice issued.

5. Notice is accepted by learned APP for 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. 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 order dated 30.10.2017

and settled all their disputes amicably.

7. Subsequently, petitioner no.1 and respondent no.2 got married on

02.02.2018 as per Hindu rites and rituals. One female child was born out of

the wedlock.

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

identified by SI Rekha Chauhan and submits that matter has been settled and

now she is living with her husband (petitioner herein), 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.360/2016 dated 22.09.2016

registered at Police Station Mayur Vihar, Phase-I 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