Akash Nahar & Ors vs State & Anr
2020 Latest Caselaw 1031 Del

$~66
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                   Date of decision: 14.02.2020

+      CRL.M.C. 2641/2017
       AKASH NAHAR & ORS                                   .... Petitioners
                   Through               Mr. Aly Mirza, Mr. Anant, Mr. H. D.
                                         Bidi and Ms. Malvika Tiwari, Advs.

                          versus

       STATE & ANR                                   ..... Respondents
                          Through        Mr.Amit Chadha, APP for State.
                                         SI Ram Singh, PS C.R. Park
                                         Mr. Alokin Bhachawat, Adv. for R-2

CORAM:
HON'BLE MR. JUSTICE SURESH KUMAR KAIT

                          J U D G M E N T (ORAL)

CRL.M.A. 3473/2020

1. Vide the present application, the petitioners seek quashing of FIR No.

98/2016 dated 14.04.2016 registered at Police Station Chitranjan Park and

consequent proceedings arising therefrom.

2. Notice issued.

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

respondent no.2 and with the consent of the counsel for the parties, the

present application is taken up for final disposal.

4. Petitioner no.1 and respondent no.2 are permanent resident of USA

and respondent no.2 has settled all her disputes with the petitioners which is

evident from CT Cases 620974/2016 tiled as Gunjan Salgia (Nahar) Vs. Dr.

Akash Nahar Ors.

5. In addition to above, respondent no.2 has sent an affidavit duly

notarized by Patricia A L. McAleer, State of New Jersey on 17.01.2020

whereby she stated that the matter has been settled and marriage between

petitioner no.1 and respondent no.2 is dissolved.

6. Keeping in view the reasons stated in the application, application is

allowed and disposed of.

7. Taking into account the aforesaid facts, this Court is inclined to quash

the FIR as no useful purpose would be served in prosecuting the petitioners

any further.

8. For the reasons afore-recorded, the FIR No. 98/2016 dated

14.04.2016 registered at Police Station Chitranjan Park and consequent

proceedings emanating therefrom are quashed.

9. The application is allowed and disposed of accordingly.

10. Order dasti.

CRL.M.C. 2641/2017

11. In view of order passed in the application mentioned above, the

petition is allowed and disposed of.

12. The date already fixed in the matter stands cancelled.

(SURESH KUMAR KAIT) JUDGE FEBRUARY 14, 2020 ms