Ravi Kumar & Ors. vs State & Anr
2020 Latest Caselaw 748 Del

$~42
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                  Date of decision: 04.02.2020

+      CRL.M.C. 604/2020
       RAVI KUMAR & ORS.                                   ..... Petitioners
                    Through:            Mr. Pankaj Srivastav, Adv.

                          versus

       STATE & ANR                                        ..... Respondents
                          Through:      Mr. Hirein Sharma, APP for State
                                        with SI Saurabh Kumar, PS - Lodhi
                                        Colony, New Delhi
                                        R-2 in person

       CORAM:
       HON'BLE MR. JUSTICE SURESH KUMAR KAIT

                          J U D G M E N T (ORAL)

CRL. M.A. 2507/2020

1. Allowed, subject to all just exceptions.

2. Application is disposed of.

CRL.M.C. 604/2020

3. Vide the present petition, the petitioners seek quashing of FIR No.

256/2017 dated 02.06.2017 registered at Police Station - Sangam Vihar,

New Delhi and consequent proceedings arising therefrom.

4. Notice issued.

5. Notice is accepted by learned APP for the State.

6. Respondent No. 2 is present in person.

7. With the consent of the counsel for the parties, the present petition is

taken up for final disposal.

8. The complainant / respondent No. 2 gave a written complaint against

the petitioners/parents in-law before CAW Cell on 13.09.2016. The matter

could not be settled before CAW Cell and thereafter, FIR No. 256/2017 was

registered against the petitioners at Police Station - Sangam Vihar on

02.06.2017.

9. The petitioners and respondent No.2 have entered into an amicable

settlement vide compromise deed dated 09.08.2018 attested on 29.01.2020

filed as Annexure P-2 with the present petition. It is further submitted that

petitioner No. 1 and respondent No. 2 are living in a rented accommodation

happily since one year.

10. The complainant is present in person with her counsel and has been

identified by SI Saurabh Kumar and submits that matter has been settled and

she does not wish to prosecute the matter any further.

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

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

any further.

12. For the reasons afore-recorded, the FIR No. 256/2017 dated

02.06.2017 registered at Police Station - Sangam Vihar, New Delhi and

consequent proceedings therefrom are quashed.

13. The petition is allowed and disposed of accordingly.

Dasti.

(SURESH KUMAR KAIT) JUDGE

FEBRUARY 04, 2020 PB