Sanjeev Saini & Anr vs The State (N.C.T Of Delhi) & Anr
2020 Latest Caselaw 1032 Del

$~54
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                  Date of decision: 14.02.2020

+      CRL.M.C. 835/2020
       SANJEEV SAINI & ANR                                 ..... Petitioners
                          Through       Dr.Ram Avtar Sharma, Adv.

                          versus

       THE STATE (N.C.T OF DELHI) & ANR          ..... Respondents
                      Through  Mr.Panna Lal Sharma, APP for State.
                               SI Vinod Kumar SI Ajay Kumar.
                               Respondent no.2 in person

CORAM:
HON'BLE MR. JUSTICE SURESH KUMAR KAIT

                          J U D G M E N T (ORAL)

Crl. M.A. 3416/2020

1. Allowed, subject to all just exceptions.

2. Application is disposed of.

CRL.M.C. 835/2020

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

FIR No. 456/2013 dated 30.10.2013 registered at Police Station Burari and

consequent proceedings arising therefrom.

4. Notice issued.

5. Notice is accepted by learned APP for State and respondent no.2 who

is present in person and with the consent of counsel for parties, the present

petition is taken up for final disposal.

6. Petitioner no.1 and respondent no.2 got married on 23.04.2008 as per

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

Pranav. Due to extreme incompatibilities between petitioners and respondent

no.2, they started living separately since 20.01.2012

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

wishers and relatives entered into an amicable settlement vide memorandum

of understanding dated 28.08.2015 and settled all their disputes amicably.

8. A demand draft bearing No.507759 dated 10.02.2020 for balance

amount of ₹50,000/- (Rupees Fifty Thousand Only) is handed over to

respondent No. 2 today in the Court.

9. Complainant/respondent no.2 is present in person with her counsel

and has been identified by SI Vinod Kumar of Police Station Burari and

submits that matter has been settled and she does not wish to prosecute the

matter any further.

10. 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.

11. For the reasons afore-recorded, FIR No. 456/2013 dated 30.10.2013

registered at Police Station Burari and consequent proceedings emanating

therefrom are quashed.

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

13. Order dasti.

(SURESH KUMAR KAIT) JUDGE FEBRUARY 14, 2020 ab