Javed Adil Khan & Ors vs State (Govt. Of Nct Of Delhi) & Anr
2020 Latest Caselaw 1174 Del

$~50
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                  Date of decision: .19.02.2020

+      CRL.M.C. 919/2020
       JAVED ADIL KHAN & ORS                 ..... Petitioners
                    Through  Mr. M. U. Rehman, Adv.

                          versus

       STATE (GOVT. OF NCT OF DELHI) & ANR        ..... Respondents
                     Through   Mr. Panna Lal Sharma, APP for State
                               ASI Har Phool Singh, PS Vasant
                               Kunj South
                               Mr. Vinay, Adv. for R-2 with
                               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. 3769/2020

1. Allowed, subject to all just exceptions.

2. Application is disposed of.

CRL.M.C. 919/2020

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

FIR No. 249/2017 dated 04.06.2017 registered at Police Station Vasant

Kunj South and consequent proceedings arising therefrom.

4. Notice issued.

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

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

parties, present petition is taken up for final disposal.

6. Petitioner no.1 and respondent no.2 got married on 16.11.2014 as per

Muslim rites and ritualsDue to extreme incompatibilities between petitioners

and respondent no.2, they started living separately from 29.01.2015

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

wishers and relatives entered into an amicable settlement before the

Mediation Centre, Patiala House Courts, New Delhi, on 10.05.2019 and

settled all their disputes amicably.

8. Complainant is present in person and has been identified by ASI Har

Phool Singh of Police Station Vasant Kunj 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 petitioners any

further.

10. For the reasons afore-recorded, FIR No. 249/2017 dated 04.06.2017

registered at Police Station Vasant Kunj and consequent proceedings

emanating therefrom are quashed.

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

12. Order dasti

(SURESH KUMAR KAIT) JUDGE FEBRUARY 19, 2020 ms