Pankaj Bhardwaj & Ors vs State & Anr
2020 Latest Caselaw 1376 Del

$~43
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                  Date of decision: 28.02.2020
+      CRL.M.C. 1149/2020
       PANKAJ BHARDWAJ & ORS                  ..... Petitioners
                   Through: Ms. Mamta Rani, Ms. Alpana Sharma
                            and Mr. Rajnish Kumar, Advocates.

                          versus

       STATE & ANR                                       ..... Respondents
                          Through:      Mr. Panna Lal Sharma, APP for State
                                        with ASI Vijay Pal Singh from P.S.
                                        CWC Nanak Pura.
                                        Mr. Manav and Ms. Nimisha
                                        Agarwal, Advocates for R-2 with R-2
                                        in person.

       CORAM:
       HON'BLE MR. JUSTICE SURESH KUMAR KAIT

                          J U D G M E N T (ORAL)

Crl. M.A. 4473/2020

1. Allowed, subject to all just exceptions.

2. Application is disposed of.

CRL.M.C.1149/2020

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

FIR No.181/2016 dated 06.10.2016 registered at Police Station CWC Nanak

Pura 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 16.02.2015 as per

Hindu rites and rituals. Due to extreme incompatibilities between petitioners

and respondent no.2, they started living separately from 12.07.2015.

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

wishers and relatives entered into an amicable settlement before the

Mediation Centre, Dwarka Courts, New Delhi vide settlement deed dated

24.12.2018 and settled all their disputes amicably.

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

identified by ASI Vijay Pal Singh 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.181/2016 dated 06.10.2016

registered at Police Station CWC Nanak Pura and consequent proceedings

emanating therefrom are quashed.

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

12. Order dasti

(SURESH KUMAR KAIT) JUDGE FEBRUARY 28, 2020 ssc