Kuldeep vs State & Anr.
2020 Latest Caselaw 921 Del

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

                                                   Date of decision: 11.02.2020

+     CRL.M.C. 212/2020 & CRL.M.A. 932/2020
      KULDEEP                                             ..... Petitioner
                           Through       Mr. Dilip Kumar Singh, Adv.

                           versus

      STATE & ANR.                                         ..... Respondents
                           Through       Mr. Izhar Ahmed, APP for State
                                         SI G. R. Meena, PS Ranjit Nagar
                                         Respondent no.2 in person

      CORAM:
      HON'BLE MR. JUSTICE SURESH KUMAR KAIT

                           J U D G M E N T (ORAL)

1. Vide the present petition, petitioner seeks quashing of FIR No.

104/2018 dated 06.04.2018 registered at Police Station Ranjit Nagar and

consequent proceedings arising therefrom.

2. Notice issued.

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

who is present in person and with the consent of the counsel for parties, the

present petition is taken up for final disposal.

4. The marriage of petitioner no.1 and respondent no.2 was solemnized

on 01.02.2017 as per Hindu rites and rituals. Due to extreme

incompatibilities between the petitioner and respondent no.2, they have been

living separately since 17.08.2017.

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

wishers and relatives have entered into an amicable settlement before the

Mediation Centre, Tis Hazari vide settlement deed executed on 02.08.2018

settled all their disputes amicably.

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

identified by SI G. R. Meena of Police Station Ranjit Nagar and submits

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

any further.

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

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

any further.

8. For the reasons afore-recorded, the FIR No. 104/2018 dated

06.04.2018 registered at Police Station Ranjit Nagar and consequent

proceedings emanating therefrom are quashed.

9. The petition is allowed and disposed of accordingly.

10. Pending application stands disposed of.

11. Order dasti.

(SURESH KUMAR KAIT) JUDGE FEBRUARY 11, 2020 ms