Sh. Sandeep Rawal vs State & Anr.
2020 Latest Caselaw 614 Del

$~28
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                  Date of decision: 29.01.2020

+      CRL.M.C. 232/2020
       SH. SANDEEP RAWAL                                    ..... Petitioner
                     Through:           Mr. Vivek Malhotra, Adv. with
                                        petitioner in person
                          versus

       STATE & ANR.                                      ..... Respondents
                          Through:      Mr. Izhar Ahmed, APP for State with
                                        ASI Karamvir Singh, Inspector Usha
                                        Sharma, PS - North Rohini
                                        R-2 in person

       CORAM:
       HON'BLE MR. JUSTICE SURESH KUMAR KAIT

                          J U D G M E N T (ORAL)

CRL. M.A. 1042/2020

1. Allowed, subject to all just exceptions.

2. Application is disposed of.

CRL.M.C. 232/2020

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

252/2016 dated 11.06.2016 registered at Police Station - North Rohini,

Delhi and consequent proceedings arising therefrom.

4. Notice issued.

5. Notice is accepted by learned APP for the State.

6. Respondent no. 2 is present in person.

7. With the consent of the counsel for the parties, the present petition is

taken up for final disposal.

8. The petitioner no.1 and respondent no.2 got married on 12.11.2005 as

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

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

17.07.2010.

9. The petitioner and respondent no.2 with the intervention of their well

wishers and relatives entered into an amicable settlement vide settlement

deed dated 06.01.2020 and settled all their disputes amicably. Respondent

No. 2 submits that she has received the settlement amount.

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

Karamvir, Police Station - North Rohini and submits that matter has been

settled and she does not wish to prosecute the matter any further.

11. Taking into account the aforesaid facts, this Court is inclined to quash

the FIR as no useful purpose would be served in prosecuting the petitioner

any further.

12. For the reasons afore-recorded, the FIR No. 252/2016 dated

11.06.2016 registered at Police Station - North Rohini, Delhi and consequent

proceedings arising therefrom are quashed.

13. The petition is allowed and disposed of accordingly.

Dasti.

(SURESH KUMAR KAIT) JUDGE

JANUARY 29, 2020 PB