Varun Malhotra & Anr vs State (Nct Of Delhi) & Anr
2020 Latest Caselaw 291 Del

$~26
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                Date of decision: 16.01.2020

+      CRL.M.C. 4106/2019 & Crl.M.A. 33935/2019
       VARUN MALHOTRA & ANR                              ..... Petitioners
                        Through      Ms.Neela Gokhale, Adv. with
                                     Mr.Ilam Paridi, Adv.

                        versus

       STATE (NCT OF DELHI) & ANR               ..... Respondents
                     Through   Mr. Izhar Ahmad, APP for State.
                               SI Satish Kumar ASI Vidhya PS
                               Paschim Vihar.
                               Mr.Nishima Arora, Adv. with
                               Mr.Sanjay Dewan, 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.194/2019 dated 18.04.2019 registered at Police Station Paschim Vihar

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 02.07.2017 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 07.11.2019 and settled all their disputes amicably.

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

counsel and has been identified by ASI Vidhya 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 concerned FIR as no useful purpose would be served in prosecuting the

petitioners any further.

8. For the reasons afore-recorded, the FIR No.194/2019 dated

18.04.2019 registered at Police Station Paschim Vihar and consequent

proceedings emanating therefrom are quashed.

9. The petition is allowed and disposed of accordingly.

10. Order dasti

11. Pending application stands disposed of.

(SURESH KUMAR KAIT) JUDGE JANUARY 16, 2020 ab