Rohit & Ors. vs State & Anr.
2020 Latest Caselaw 1512 Del

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*     IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                Date of decision: 05.03.2020
+     CRL.M.C. 67/2020
      ROHIT & ORS.                                        .... Petitioners
                           Through     Ms.Deepti Rani, Adv.
                           versus
      STATE & ANR.                                        .... Respondents
                           Through     Mr.Izhar Ahmed, APP for State with
                                       ASI Nand Kishor, Najafgarh
                                       Mr.Deepak Bhardwaj, Adv. for R-2
                                       with R-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. 1065/2014 dated 14.11.2014 registered at Police Station Najafgarh,

Delhi and consequent proceedings arising therefrom.

2. Notice issued.

3. Notice is accepted by learned APP for State and by counsel for

respondent No. 2 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 25.11.2013 as per

Hindu rites and rituals. Due to extreme incompatibilities between petitioner

No. 1 and respondent No. 2, they started living separately from 30.03.2014.

5. Petitioner No.1 and respondent No.2 have entered into an amicable

settlement vide a settlement before Principal Judge, South-West District,

Family Court, Dwarka, New Delhi on 25.05.2019 and have settled all their

disputes amicably.

6. Respondent No. 2 is present in person and has been identified by ASI

Nand Kishor (IO) and submits that matter has been settled and she does not

wish to prosecute the matter any further.

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

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

petitioners any further.

8. For the reasons afore-recorded, FIR No. 1065/2014 dated 14.11.2014

registered at Police Station Najafgarh, Delhi 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/rk