Satish Kumar & Ors. vs State & Anr.
2020 Latest Caselaw 1378 Del

$~2
*     IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                   Date of decision:28.02.2020
+     CRL.M.C. 1007/2020
      SATISH KUMAR & ORS.                                   .... Petitioners
                           Through       Mr.Brijesh Oberoi and Ms.Lakhshana
                                         Oberoi, Advs. with petitioners in
                                         person
                           versus
      STATE & ANR.                                          ..... Respondent
                           Through       Mr. Panna Lal Sharma, APP for State
                                         with SI Asha (IO) and SI Aman, PS
                                         R.K.Puram
      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. 852/2014 dated 26.11.2014 registered at Police Station R.K. Puram,

Delhi and consequent proceedings arising therefrom.

2. Notice issued.

3. Notice is accepted by learned APP for State and by respondent No. 2,

who is personally present in Court 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 28.11.2005 as per

Hindu rites and rituals. Due to extreme incompatibilities between petitioner

No. 1 and respondent No. 2, they started living separately from 26.07.2014.

5. Petitioners and respondent No. 2 have settled all their disputes

amicably and have started living together w.e.f. May, 2018.

6. Respondent No. 2 is present in person and has been identified by SI

Asha (IO) and submits that matter has been settled and now she is living

with her husband, therefore, she does not wish to prosecute the matter any

further.

7. Taking into account aforesaid facts, this Court is inclined to quash

present FIR as no useful purpose would be served in prosecuting petitioners

any further.

8. For the reasons afore-recorded, FIR No. 852/2014 dated 26.11.2014

registered at Police Station R.K. Puram, Delhi and consequent proceedings

emanating therefrom are quashed.

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

10. Order dasti.

(SURESH KUMAR KAIT) JUDGE FEBRUARY 28, 2020/rk