Anuj Kumar Nanda & Ors. vs State & Anr.
2020 Latest Caselaw 1648 Del

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*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                 Date of decision: 16.03.2020
+      CRL.M.C. 284/2020
       ANUJ KUMAR NANDA & ORS.                ..... Petitioners
                   Through  Mr. U.K. Shandilya, Adv.

                           versus

       STATE & ANR.                                      ..... Respondents
                           Through     Mr.Izhar Ahmed, APP for State
                                       SI Hawa Singh, PS Mangol Puri
                                       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.0924/2018 dated 10.10.2018 registered at Police Station Mangol

Puri 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 15.05.2017, Delhi,

as per Hindu rites and rituals. Due to extreme incompatibilities between

petitioners and respondent no.2, they started living separately.

5. Petitioner no.1 and respondent no.2 with the intervention of their well

wishers and relatives entered into an amicable settlement on 20.11.2018 and

settled all their disputes amicably and are living together as husband and

wife, peacefully and happily.

6. Complainant is present in person and has been identified by SI Hawa

Singh of Police Station Mangol Puri 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.0924/2018 dated 10.10.2018

registered at Police Station Mangol Puri and consequent proceedings

emanating therefrom are hereby quashed.

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

10. Order dasti

(SURESH KUMAR KAIT) JUDGE MARCH 16, 2020/ab