Sumit Sharma & Ors. vs State & Anr.
2020 Latest Caselaw 1259 Del

$~53
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                  Date of decision: 25.02.2020

+      CRL.M.C. 1054/2020
       SUMIT SHARMA & ORS.                              ..... Petitioners
                   Through              Mr.Udaipal Chaudhary, Adv.

                          versus

       STATE & ANR.                                       ..... Respondents
                          Through       Mr. Panna Lal Sharma, APP for State.
                                        SI Sandeep Kr. PS Malviya 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. 4182/2020

1. Allowed, subject to all just exceptions.

2. Application is disposed of.

CRL.M.C.1054/2020

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

FIR No.451/2018 dated 30.12.2018 registered at Police Station Malviya

Nagar and consequent proceedings arising therefrom.

4. Notice issued.

5. Notice is accepted by learned APP for State and 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 04.12.2017 as per

Hindu rites and rituals. Due to extreme incompatibilities between petitioners

and respondent no.2, they started living separately from 10.02.2018.

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

wishers and relatives entered into an amicable settlement vide settlement

deed dated 02.03.2019 and settled all their disputes amicably.

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

identified by SI Sandeep Kumar/IO and submits that matter has been settled,

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.451/2018 dated 30.12.2018

registered at Police Station Malviya Nagar and consequent proceedings

emanating therefrom are quashed.

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

12. Order dasti

(SURESH KUMAR KAIT) JUDGE FEBRUARY 25, 2020 ab