Akhil Arora vs The State (Nct Of Delhi) & Anr
2020 Latest Caselaw 1125 Del

$~49
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                  Date of decision: .18.02.2020

+      CRL.M.C. 908/2020 & Crl.M.A.3713/2020
       AKHIL ARORA                                      ..... Petitioner
                          Through       Mr. Mahesh Yadav, Adv.

                          versus

       THE STATE (NCT OF DELHI) & ANR             ..... Respondents
                     Through   Mr. Panna Lal Sharma, APP for State
                               SI Pankaj, PS Kirti Nagar
                               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. 3712/2020

1. Allowed, subject to all just exceptions.

2. Application is disposed of.

CRL.M.C. 908/2020

3. Vide the present petition, petitioner seeks direction for quashing of

FIR No.302/2013 dated 04.09.2013 registered at Police Station Kirti Nagar

and consequent proceedings arising therefrom.

4. Notice issued.

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

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

is taken up for final disposal.

6. Petitioner and respondent no.2 got married on 16.11.2001 as per

Hindu rites and rituals. Due to extreme incompatibilities between petitioners

and respondent no.2, they started living separately from 28.04.2013

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

wishers and relatives entered into an amicable settlement before the

Mediation Centre, Tis Hazari Courts, Delhi vide settlement deed dated

26.04.2017 and settled all their disputes amicably.

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

identified by SI Pankaj of Police Station Kirti Nagar 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 petitioner any

further.

10. For the reasons afore-recorded, FIR No.302/2013 dated 04.09.2013

registered at Police Station Kirti Nagar and consequent proceedings

emanating therefrom are quashed.

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

12. Pending application stands disposed of.

13. Order dasti

(SURESH KUMAR KAIT) JUDGE FEBRUARY 18, 2020 ms