Sh. Vikas & Ors. vs State & Anr.
2020 Latest Caselaw 61 Del

$~1
*     IN THE HIGH COURT OF DELHI AT NEW DELHI

                                  Date of decision: 07.01.2020

+     CRL.M.C. 4897/2019
      SH. VIKAS & ORS.                                   .... Petitioners
                    Through             Mr. Rajesh Sharma, Adv.

                         versus

      STATE & ANR.                                  ..... Respondents
                         Through        Mr. Izhar Ahmed, APP for State
                                        WSI Renu, Civil Lines
                                        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. 36938/2019

1. Allowed, subject to all just exceptions.

2. Application is disposed of.

CRL.M.C. 4897/2019

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

191/2016 dated 04.08.2016 registered at Police Station Civil Lines 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 21.04.2015

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

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

07.06.2017.

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

well wishers and relatives have entered into an amicable settlement before

the Delhi Mediation Centre, Tis Hazari Courts vide settlement deed dated

21.08.2018 and settled all their disputes amicably.

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

identified by WSI Renu of Police Station Civil Lines 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. 191/2016 dated

04.08.2016 registered at Police Station Civil Lines and consequent

proceedings emanating therefrom are quashed.

11. The petition is allowed and disposed of accordingly.

12. Order dasti

(SURESH KUMAR KAIT) JUDGE JANUARY 07, 2020 AB