Samoon & Ors. vs State & Anr.
2020 Latest Caselaw 1261 Del

$~31
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                               Date of decision: 25.02.2020

+      CRL.M.C. 133/2020
       SAMOON & ORS.                                      ..... Petitioners
                    Through           Mr.Avinash Kapoor, Adv. with
                                      petitioners in person.

                           versus

       STATE & ANR.                                      ..... Respondents
                           Through    Mr. Amit Chadha, APP for State.
                                      Mr.Shivdeep Tripathi, Adv. for R-2
                                      with R-2 in person.
                                      SI Sandeep PS Fatehpur Beri.

       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.124/2017 dated 25.03.2020 registered at Police Station Fatehpur

Beri and consequent proceedings arising therefrom.

2. Notice issued.

3. 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.

4. Petitioner no.1 and respondent no.2 got married on 13.03.2016 per

Muslim rites and ceremonies. Due to extreme incompatibilities between

petitioners and respondent no.2, they started living separately.

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

wishers and relatives entered into an amicable settlement vide settlement

deed dated 19.12.2019 and settled all their disputes amicably.

6. Complainant/Respondent no.2 is present in person with her father and

for her identification, she has produced her Aadhar Card issued by

Government of India bearing no.496271495022 and her father's Aadhar

Card issued by Government of India bearing no.808453468890 and submits

that matter has been settled, therefore, 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.124/2017 dated 25.03.2020

registered at Police Station Fatehpur Beri and consequent proceedings

emanating therefrom are hereby quashed.

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

10. Order dasti

(SURESH KUMAR KAIT) JUDGE FEBRUARY 25, 2020 ab