Dinesh Kumar Chauhan & Ors vs State & Ors
2020 Latest Caselaw 439 Del

$~50
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                  Date of decision: 22.01.2020
+      CRL.M.C. 220/2020
       DINESH KUMAR CHAUHAN & ORS            ..... Petitioners
                   Through: Mr. Shashi Kaushik and Ms. Rachna
                            Jasaiwal, Advs.
                   versus

       STATE & ORS                                         ..... Respondents
                          Through:      Mr. Panna Lal Sharma, APP for State
                                        with Inspector Jaspal Singh, PS -
                                        Mangol Puri
                                        Ms. Jyotsana Gupta, 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)

CRL. M.A. 981/2020

1. Allowed, subject to all just exceptions.

2. Application is disposed of.

CRL.M.C. 220/2020

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

106/2016 dated 18.01.2016 registered at Police Station - Mangol Puri and

consequent proceedings arising therefrom.

4. Notice issued.

5. 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.

6. The petitioner no.1 and respondent no.2 got married on 15.02.2002 as

per Hindu rites and rituals. Three children were born out of the wedlock,

namely, Tamanna, Mehak and Lakshita. Respondent no. 2 was thrown out of

the matrimonial home with her daughters on 26.06.2005.

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

well wishers and relatives entered into an amicable settlement vide

compromise deed dated 22.11.2019 and settled all their disputes amicably.

Petitioner No.1 and respondent No.2 started living together from

30.07.2018.

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

identified by Inspector Jaspal Singh of Police Station - Mangol Puri and

submits that matter has been settled and 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. 106/2016 dated

18.01.2016 registered at Police Station - Mangol Puri and consequent

proceedings arising therefrom are quashed.

11. The petition is allowed and disposed of accordingly.

Dasti.

(SURESH KUMAR KAIT) JUDGE

JANUARY 22, 2020 PB