Samrat Ray & Ors vs Govt. Of Nct Of Delhi & Anr
2020 Latest Caselaw 186 Del

$~55
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                             Date of decision: 13.01.2020

+      CRL.M.C. 106/2020
       SAMRAT RAY & ORS                               ..... Petitioners
                        Through     Mr.Akash Vajpai, Adv. with
                                    Mr.Askhay Ravi, Adv. with
                                    petitioners in person.

                        versus

       GOVT. OF NCT OF DELHI & ANR                ..... Respondents
                     Through   Mr.Izhar Ahmed, APP for State.
                               SI Akash Deep PS Roop Nagar.
                               Mr.Vishesh Wadhwa, Adv. 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)

1. Vide the present petition, the petitioners seek quashing of FIR

No.267/2018 dated 20.12.2018 registered at Police Station Roop Nagar

instituted for the offences punishable under Sections 498A/406/34 of the

IPC and consequent proceedings arising therefrom.

2. Notice issued.

3. Notice is accepted by learned APP for the State and counsel for the

respondent no.2 and with the consent of the counsel for the parties, the

present petition is taken up for final disposal.

4. The petitioner no.1 and respondent no.2 got married on 15.12.2014 as

per Hindu rites and rituals. Due to extreme incompatibilities between the

petitioners and respondent no.2, they started living separately.

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

wishers and relatives entered into an amicable settlement vide settlement

deed dated 05.08.2019 and settled all their disputes amicably.

6. The complainant/respondent no.2 is present in person with her

counsel and has been identified by SI Akash Deep 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 petitioners

any further.

8. For the reasons afore-recorded, the FIR No.267/2018 dated

20.12.2018 registered at Police Station Roop Nagar instituted for the

offences punishable under Sections 498A/406/34 of the IPC and consequent

proceedings emanating therefrom are quashed.

9. The petition is allowed and disposed of accordingly.

10. Order dasti.

(SURESH KUMAR KAIT) JUDGE JANUARY 13, 2020 ab