Indraj Singh & Ors vs State (Nct Of Delhi) & Anr
2020 Latest Caselaw 1444 Del

$~2
*     IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                 Date of decision: 03.03.2020

+     CRL.M.C. 985/2020
      INDRAJ SINGH & ORS                                   ..... Petitioners
                    Through            Ms.Gulshan Jahan, Adv. with
                                       petitioners in person.

                         versus


      STATE (NCT OF DELHI) & ANR                ..... Respondents
                    Through   Mr.Izhar Ahmed, APP for State.
                              ASI Anil Kumar PS Sangam Vihar.
                              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. 4003-04/2020

1. Allowed, subject to all just exceptions.

2. Application is disposed of.

CRL.M.C.985/2020 & Crl.M.A. 4002/2020

3. Vide the present petition, petitioners seek direction for quashing of

FIR No.529/2017 dated 09.10.2017 registered at Police Station Sangam

Vihar and consequent proceedings arising therefrom.

4. Notice issued.

5. Notice is accepted by learned APP for State and respondent no.2

present in person and with the consent of counsel for parties, present petition

is taken up for final disposal.

6. Petitioner no.1 and respondent no.2 got married on 21.11.2009 as per

Hindu rites and rituals. Two female children were born out of the wedlock.

Due to extreme incompatibilities between petitioners and respondent no.2,

they started living separately.

7. Petitioners and respondent no.2 with the intervention of their well

wishers and relatives, have entered into an amicable settlement vide

compromise deed dated 23.10.2017 and they have settled all their disputes

amicably.

8. Complainant/Respondent no.2 is present in person and has been

identified by ASI Anil Kumar/IO and submits that matter has been settled

and now she is living with her husband, therefore, she does not wish to

prosecute the matter any further.

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

FIR as no useful purpose would be served in prosecuting petitioners any

further.

10. For the reasons afore-recorded, FIR No.529/2017 dated 09.10.2017

registered at Police Station Sangam Vihar and consequent proceedings

emanating therefrom are quashed.

11. The petition is, accordingly, allowed and disposed of.

12. Pending application stands disposed of.

13. Order dasti

(SURESH KUMAR KAIT) JUDGE MARCH 03, 2020 ab