Shiv Kumar Singh vs State & Anr.
2020 Latest Caselaw 1531 Del

$~49
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                  Date of decision: 06.03.2020
+      CRL.M.C. 1312/2020
       SHIV KUMAR SINGH                                 ..... Petitioner
                    Through             Mr. Pankaj Wadhwa, Adv.

                          versus

       STATE & ANR.                                       ..... Respondent
                          Through       Mr. Izhar Ahmed, APP for State
                                        Respondent no.2 in person
                                        ASI Dinesh Kumar, PS Ghazipur
CORAM:
HON'BLE MR. JUSTICE SURESH KUMAR KAIT

                          J U D G M E N T (ORAL)

Crl. M.A. 5029/2020

1. Allowed, subject to all just exceptions.

2. Application is disposed of.

CRL.M.C. 1312/2020

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

FIR No. 48/2015 dated 11.01.2015 registered at Police Station Ghazipur

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 and respondent no.2 got married on 01.11.2013 as per

Hindu rites and rituals. Due to extreme incompatibilities between petitioner

and respondent no.2, they started living separately.

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

wishers and relatives entered into an amicable settlement before the Delhi

Mediation Centre, Karkardooma Courts, Delhi vide settlement deed dated

31.08.2019 and settled all their disputes amicably.

8. Complainant is present in person and has been identified by ASI

Dinesh Kumar of Police Station Ghazipur and submits that matter has been

settled and they are residing together as husband and wife, therefore, she

does not wish to prosecute the matter any further.

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

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

petitioner any further.

10. For the reasons afore-recorded, FIR No. 48/2015 dated 11.01.2015

registered at Police Station Ghazipur and consequent proceedings

emanating therefrom are hereby quashed.

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

12. Order dasti

(SURESH KUMAR KAIT) JUDGE MARCH 06, 2020 ms