Rahul Arora & Ors. vs State & Anr.
2020 Latest Caselaw 400 Del

$~5
*     IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                 Date of decision: 21.01.2020

+     CRL.M.C. 6731/2019
      RAHUL ARORA & ORS.                                  ..... Petitioners
                         Through       Mr.Abhishek Kr., Adv.

                         versus

      STATE & ANR.                                      ..... Respondents
                         Through       Mr. Izhar Ahmad, APP for State.
                                       W/ASI Roshni Sharma PS CWC
                                       Nanakpura.
                                       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.43589/2019

1. Allowed, subject to all just exceptions.

2. Application is disposed of.

CRL.M.C.6731/2019

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

No.171/2013 dated 26.09.2013 registered at Police Station CAW Cell

Nanakpura and consequent proceedings arising therefrom.

4. Notice issued.

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

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 27.01.2007 as

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

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

15.03.2012.

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

well wishers and relatives have entered into an amicable settlement before

the Mediation Centre, Dwarka Courts, New Delhi vide settlement deed

dated 18.04.2017 and settled all their disputes amicably.

8. The complainant/respondent no.2 is present in person and has been

identified by ASI Roshni of Police Station CAW Nanak Pura and submits

that matter has been settled, 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.171/2013 dated

26.09.2013 registered at Police Station CAW 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 JANUARY 21, 2020 ab