Manjeet Singh & Ors. vs State & Anr.
2020 Latest Caselaw 1260 Del

$~51
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                  Date of decision: 25.02.2020

+      CRL.M.C. 1048/2020
       MANJEET SINGH & ORS.                             ..... Petitioners
                    Through             Mr.Anil Kumar Duggal, Adv.

                          versus

       STATE & ANR.                                        ..... Respondents
                          Through       Mr. Izhar Ahmad, APP for State.
                                        Mr.Kuldeep Rana, Adv. for R-2 with
                                        R-2 in person.
                                        ASI Giri Raj IO, SI Madan Mohan PS
                                        Ranhola.

       CORAM:
       HON'BLE MR. JUSTICE SURESH KUMAR KAIT

                          J U D G M E N T (ORAL)

Crl. M.A. 4170/2020

1. Allowed, subject to all just exceptions.

2. Application is disposed of.

CRL.M.C.1048/2020

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

FIR No.662/2018 dated 22.12.2018 registered at Police Station Ranhola 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 20.05.2015 as per

Hindu rites and rituals. Due to extreme incompatibilities between petitioners

and respondent no.2, they started living separately.

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

wishers and relatives entered into an amicable settlement before the Delhi

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

22.11.2019 and settled all their disputes amicably.

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

identified by ASI Giri Raj/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.662/2018 dated 22.12.2018

registered at Police Station Ranhola 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