Rajender Singh @ Rajender Sandhu & ... vs State & Anr
2020 Latest Caselaw 1445 Del

$~33
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                  Date of decision: 03.03.2020

+      CRL.M.C. 1213/2020
       RAJENDER SINGH @ RAJENDER
       SANDHU & ORS                                        ..... Petitioners
                          Through       Mr.Manoj Kumar, Adv. with
                                        petitioners in person.

                          versus

       STATE & ANR                                        ..... Respondents
                          Through       Mr.Izhar Ahmed, APP for State.
                                        W/SI Krishna SI Sandeep Kumar PS
                                        Vikas Puri.
                                        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. 4713/2020

1. Allowed, subject to all just exceptions.

2. Application is disposed of.

CRL.M.C.1213/2020

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

FIR No.528/2016 dated 17.08.2018 registered at Police Station Vikaspuri

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 03.09.2013 as per

Hindu rites and rituals. Due to extreme incompatibilities between petitioners

and respondent no.2, they started living separately from 29.11.2017. One

girl child namely Baby Priyanshi (Date of Birth 20.06.2018) was born out of

the wedlock. The child is presently in custody of her mother/respondent

no.2.

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

wishers and relatives, have entered into an amicable settlement before the

Mediation Centre, Dwarka Courts, New Delhi vide settlement deed dated

01.07.2019 and settled all their disputes amicably.

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

identified by W/SI Krishna/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.528/2016 dated 17.08.2018

registered at Police Station Vikaspuri and consequent proceedings

emanating therefrom are quashed.

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

12. Order dasti

(SURESH KUMAR KAIT) JUDGE MARCH 03, 2020 ab