Balwan Singh & Ors vs The State Of Nct (Delhi) & Anr
2020 Latest Caselaw 497 Del

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*     IN THE HIGH COURT OF DELHI AT NEW DELHI


                               Date of decision: 24.01.2020.

+     CRL.M.C. 6528/2019
      BALWAN SINGH & ORS                               .... Petitioners

                        Through      Mr. Ahmed Faud Faizi, Mr. Amir
                                     Chaudhary, Mr. Aman Ahmad, Mr.
                                     Vidur Dwivedi and Mr. Faiq
                                     Shervani, Advs.
                        Versus

      THE STATE OF NCT (DELHI) & ANR            ..... Respondents
                    Through   Mr. Izhar Ahmed, APP for State
                              ASI Raghubir, PS Naraina
                              Respondent no.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.464/2015 dated 31.08.2015 registered at Police Station Naraina, Delhi

and consequent proceedings arising therefrom.

2. Notice issued.

3. 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.

4. The petitioner no.1 and respondent no.2 got married on 05.11.2013 as

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

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

29.01.2015.

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

well wishers and relatives have entered into an amicable settlement vide

memorandum of understanding dated 13.12.2019 and settled all their

disputes amicably.

6. The complainant is present in person and has been identified by ASI

Raghubir of Police Station Naraina and submits that she has started residing

in matrimonial house with her husband and since the matter has been settled,

therefore, she does not wish to prosecute the petitioners 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, FIR No.464/2015 dated 31.08.2015

registered at Police Station Naraina, Delhi and consequent proceedings

emanating therefrom are quashed.

9. The petition is allowed and disposed of accordingly.

10. Order dasti.

(SURESH KUMAR KAIT) JUDGE JANUARY 24, 2020 ms