Kamal Singh & Ors vs State & Anr
2020 Latest Caselaw 1511 Del

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

                                                Date of decision: 05.03.2020

+      CRL.M.C. 1271/2020
       KAMAL SINGH & ORS                                   ..... Petitioners
                    Through            Mr.Sanjay Shah, Adv. with
                                       petitioners in person.

                           versus

       STATE & ANR                                       ..... Respondents
                           Through     Mr. Amit Chadha, APP for State.
                                       SI Lokesh Singh PS S P Badli.
                                       Respondent no.2 in person.

       CORAM:
       HON'BLE MR. JUSTICE SURESH KUMAR KAIT

                           J U D G M E N T (ORAL)

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

FIR No.845/2017 dated 28.09.2017 registered at Police Station Samaipur

Badli and consequent proceedings arising therefrom.

2. Notice issued.

3. 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.

4. Petitioner no.1 and respondent no.2 got married on 02.03.2014 as per

Hindu rites and rituals. Due to extreme incompatibilities between petitioners

and respondent no.2, they started living separately since June 2016.

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

wishers and relatives entered into a mutual settlement on 21.12.2017 and

settled all their disputes amicably.

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

identified by SI Lokesh Singh/IO and now she is living with her husband,

therefore, she does not wish to prosecute the matter any further.

7. 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.

8. For the reasons afore-recorded, FIR No.845/2017 dated 28.09.2017

registered at Police Station Samaipur Badli and consequent proceedings

emanating therefrom are quashed.

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

10. Order dasti.

(SURESH KUMAR KAIT) JUDGE MARCH 05, 2020/ab