Sh. Tilak Raj & Ors. vs State & Anr.
2020 Latest Caselaw 521 Del

$~55
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                  Date of decision: 27.01.2020
+      CRL.M.C. 423/2020
       SH. TILAK RAJ & ORS.                               ..... Petitioners
                      Through           Mr. Lajpat Rai and Mr. Joginder,
                                        Advs.

                          versus

       STATE & ANR.                                        ..... Respondents
                          Through       Mr. Panna Lal Sharma, APP for State
                                        Ms. Mamta, Adv. for R-2 with
                                        respondent no.2 in person
                                        Mr. Praveen Kumar, IO, PS Madan,
                                        PS Ranhola

       CORAM:
       HON'BLE MR. JUSTICE SURESH KUMAR KAIT

                          J U D G M E N T (ORAL)

Crl. M.A. 1762/2020

1. Allowed, subject to all just exceptions.

2. Application is disposed of.

CRL.M.C. 423/2020

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

No.0581/2017 dated 28.08.2017 registered at Police Station Ranhola 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 25.06.2012 as

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

Paras, in the year 2008. Due to extreme incompatibilities between the

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

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

well wishers and relatives entered into an amicable settlement out of Court

on 05.11.2017 and settled all their disputes amicably.

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

Praveen Kumar of Police Station Rahola and submits that matter has been

settled and now she has been living with her husband, therefore, she does

not wish to prosecute the petitioners 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.0581/2017 dated

28.08.2017 registered at Police Station Ranhola and consequent

proceedings emanating therefrom are quashed.

11. The petition is allowed and disposed of accordingly.

12. Order dasti

(SURESH KUMAR KAIT) JUDGE

JANUARY 27, 2020 MS