Rajesh Kumar & Ors. vs State & Anr.
2020 Latest Caselaw 888 Del

$~69
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                  Date of decision: 10.02.2020
+      CRL.M.C. 729/2020
       RAJESH KUMAR & ORS.                                ..... Petitioners
                   Through              Mr. B. P.Pandey and Mr. Ranjan
                                        Kumar, Advs.

                          versus

       STATE & ANR.                                 ..... Respondents
                          Through       Mr. Izhar Ahmad, APP for State.
                                        ASI Vijay Pal, Crime Women Cell
                                        Respondent no.2 in person

CORAM:
HON'BLE MR. JUSTICE SURESH KUMAR KAIT

                          J U D G M E N T (ORAL)

Crl. M.A. 2999/2020

1. Allowed, subject to all just exceptions.

2. Application is disposed of.

CRL.M.C. 729/2020

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

131/2009 dated 10.09.2009 registered at Police Station Crime Women

Cell, Nanakpura and consequent proceedings arising therefrom.

4. Notice issued.

5. Notice is accepted by learned APP for the State and respondent no.2

who is present in Court. With the consent of the counsel for the parties, the

present petition is taken up for final disposal.

6. Petitioner no.1 and respondent no.2 got married on 08.03.2007 as per

Hindu rites and rituals. Due to extreme incompatibilities between the

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

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

24.11.2015 and settled all their disputes amicably.

8. The complainant is present in person before the Court and has been

identified by SI Vijay of Police Station Crime Women Cell and submits that

matter has been settled and she does not wish to prosecute the matter any

further.

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

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

further.

10. For the reasons afore-recorded, the FIR No 131/2009 dated

10.09.2009 registered at Police Station Crime Women Cell, Nanakpura and

consequent proceedings emanating therefrom are quashed.

11. The petition is allowed and disposed of accordingly.

12. Order dasti

(SURESH KUMAR KAIT) JUDGE FEBRUARY 10, 2020 ms