Dinesh Kumar & Ors. vs State & Anr
2020 Latest Caselaw 1202 Del

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*     IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                Date of decision: 20.02.2020
+     CRL.M.C. 715/2020
      DINESH KUMAR & ORS.                               ..... Petitioners
                      Through          Ms. Diksha Mathur, Adv.
                      versus
      STATE & ANR                                         ..... Respondents
                      Through          Mr. Izhar Ahmed, APP for State
                                       Insp. Lekh Raj Singh and SI Sushil
                                       Singh, PS Jafrabad
                                       Mr. Abhiesumat Gupta, Adv. for
                                       respondent no.2
                                       Respondent no.2 in person
CORAM:
HON'BLE MR. JUSTICE SURESH KUMAR KAIT

                           J U D G M E N T (ORAL)

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

FIR No.127/2012 dated 13.05.2012 registered at Police Station Jafrabad and

consequent proceedings arising therefrom.

2. Notice issued.

3. 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.

4. Petitioner no.1 and respondent no.2 got married on 17.04.2009 as per

Hindu rites and rituals. Due to extreme incompatibilities between petitioners

and respondent no.2, they started living separately from December, 2011.

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

wishers and relatives, have entered into an amicable settlement before the

Counselling Cell, Karkardooma Court, Delhi on 13.05.2019 and settled all

their disputes amicably.

6. Complainant is present in person and has been identified by SI Sushil

Singh of Police Station Jafrabad and submits that matter has been settled and

she does not wish to prosecute the matter any further.

7. 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.

8. For the reasons afore-recorded, FIR No.127/2012 dated 13.05.2012

registered at Police Station Jafrabad and consequent proceedings emanating

therefrom are quashed.

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

10. Order dasti

(SURESH KUMAR KAIT) JUDGE FEBRUARY 20, 2020 ms