Vikas & Ors vs The State & Ors
2020 Latest Caselaw 318 Del

$~62
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                        Date of decision: 17.01.2020

+      CRL.M.C. 209/2020
       VIKAS & ORS                                       ..... Petitioners
                          Through       Mr. Arbind Kumar Garg, Adv.

                          versus

       THE STATE & ORS                                    ..... Respondents
                     Through            Mr. Izhar Ahmed, APP for State
                                        SI Sandeep Rawal, SI Amit Kumar,
                                        PS Kalyanpuri
                                        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. 912/2020

1. Allowed, subject to all just exceptions.

2. Application is disposed of.

CRL.M.C. 209/2020

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

170/2017 dated 01.06.2017 registered at Police Station Kalyanpuri and

consequent proceedings arising therefrom.

4. Notice issued.

5. Notice is accepted by learned APP for the State and with the consent

of the counsel for the parties, the present petition is taken up for final

disposal.

6. The petitioner no.1 and respondent no.2 got married on 14.02.2014 as

per Hindu rites and rituals. One male child was born out of the wedlock.

Due to extreme incompatibilities between the petitioners and respondent

no.2, they started living separately from 2016.

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

well wishers and relatives have entered into an amicable settlement before

the Counselling Cell, Family Courts, Vishwas Nagar, Delhi vide settlement

deed dated 12.10.2018 and settled all their disputes amicably.

8. The complainant is present in person and has been identified by SI

Amit of Police Station Kalyanpuri and submits that matter has been settled

and now she is living with her husband, therefore, 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 the petitioners

any further.

10. For the reasons afore-recorded, the FIR No. 170/2017 dated

01.06.2017 registered at Police Station Kalyanpuri and consequent

proceedings emanating therefrom are quashed.

11. The petition is allowed and disposed of accordingly.

12. Order dasti

(SURESH KUMAR KAIT) JUDGE JANUARY 17, 2020 ms