Anand Singh Tomar & Ors. vs State & Anr.
2020 Latest Caselaw 1177 Del

$~52
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                  Date of decision: 19.02.2020
+      CRL.M.C. 932/2020
       ANAND SINGH TOMAR & ORS.               ..... Petitioners
                    Through Mr. Suraj Kaushal, Adv.

                          versus

       STATE & ANR.                                       ..... Respondent
                          Through       Mr. Izhar Ahmed, APP for State
                                        SI Ranbir, Sagarpur
                                        Mr. Vikram Singh, Adv. for R-2
                                        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. 3801/2020

1. Allowed, subject to all just exceptions.

2. Application is disposed of.

CRL.M.C. 932/2020

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

FIR No. 138/2014 dated 06.04.2014 registered at Police Station Sagar Pur

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. Petitioner no.1 and respondent no.2 got married on 14.01.2009 as per

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

Kanishka

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

wishers and relatives entered into an amicable settlement on 27.09.2017 and

settled all their disputes amicably.

8. Complainant is present in person and has been identified by SI Ranbir

of Police Station Sagar Pur and submits that matter has been settled and now

she is living with her husband, 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. 138/2014 dated 06.04.2014

registered at Police Station Sagar Pur 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