Sanjeev Kumar Sharma & Ors vs The State Of Nct Of Delhi & Ors
2020 Latest Caselaw 1532 Del

$~52
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                  Date of decision: 06.03.2020
+      CRL.M.C. 1321/2020
       SANJEEV KUMAR SHARMA & ORS           ..... Petitioners
                   Through Mr. Vikram Singh Bhatia and Ms.
                           Megha Tyagi, Advs.

                          versus


    THE STATE OF NCT OF DELHI & ORS         ..... Respondents
                  Through  Mr. Izhar Ahmed, APP for State
                           Respondent nos.2 &3 in person
                           SI Mukesh, PS Neb Sarai
CORAM:
HON'BLE MR. JUSTICE SURESH KUMAR KAIT

                          J U D G M E N T (ORAL)

Crl. M.A. 5051/2020

1. Allowed, subject to all just exceptions.

2. Application is disposed of.

CRL.M.C. 1321/2020

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

FIR No. 176/2016 dated 20.02.2016 registered at Police Station Neb Sarai

and consequent proceedings arising therefrom.

4. Notice issued.

5. Notice is accepted by learned APP for State and respondent nos.2 & 3

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.3 got married on 18.11.2011 as per

Hindu rites and rituals. Due to extreme incompatibilities between

petitioners and respondent no.3, they have been living separately since

10.04.2015.

7. Petitioner no.1 and respondent no.3 with the intervention of their well

wishers and relatives entered into an amicable settlement on 23.05.2016 and

settled all their disputes amicably.

8. Complainant/ respondent no.3 is present in person and has been

identified by SI Mukesh of Police Station Neb Sarai and submits that matter

has been settled and she does not wish to prosecute the matter any further.

Respondent No. 3 has produced her Aadhar Card issued by Government of

India bearing No. 237612339227 which is seen in original and returned.

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

petitioners any further.

10. For the reasons afore-recorded, FIR No. 176/2016 dated 20.02.2016

registered at Police Station Neb Sarai 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