Sh. Sachin Rathore & Ors. vs The State (Nct Of Delhi) & Anr.
2020 Latest Caselaw 3033 Del

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*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                        Date of decision: 5th November, 2020

+      CRL.M.C. 2124/2020
       SH. SACHIN RATHORE & ORS.                          .... Petitioners
                          Through       Mr. Kapil Kumar, Adv.

                          versus

       THE STATE (NCT OF DELHI) & ANR.            .... Respondents
                     Through   Mr. Hirein Sharma, APP for the State
                               with ASI Ramji Lal, PS Paschim
                               Vihar West
                               Complainant in person

       CORAM:
       HON'BLE MR. JUSTICE SURESH KUMAR KAIT

                          J U D G M E N T (ORAL)

The hearing has been conducted through video conferencing. CRL. M.A.15151/2020

1. Allowed, subject to all just exceptions.

2. Application is disposed of.

CRL.M.C.2124/2020

3. Vide the present petition, petitioners seek direction thereby for

quashing of FIR No.0251/2019 dated 05.06.2019, registered at PS -

Paschim Vihar West, New Delhi and all other proceedings arising

therefrom.

4. Notice issued.

5. Notice is accepted by learned APP for State and by respondent No.2

and with the consent of counsel for parties, the present petition is taken up

for final disposal.

6. Petitioner No.1 and respondent No.2 got married on 12.05.2013 as per

Hindu rites and rituals. They started living separately from 11.10.2018.

7. Petitioners and respondent No.2 with the intervention of their well

wishers and relatives entered into an amicable settlement before the

Counselling Cell, Family Courts, West, THC, Delhi vide settlement deed

dated 19.07.2019 and settled all their disputes amicably.

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

Ramji Lal/IO and submits that matter has been settled. She further submits

that she has been living happily with the petitioner No.1 and she does not

wish to prosecute the matter any further.

9. 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.

10. For the reasons afore-recorded, FIR No.0251/2019 dated 05.06.2019,

registered at PS - Paschim Vihar West, New Delhi and consequent

proceedings emanating therefrom are quashed.

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

12. The order be uploaded on the website forthwith.

(SURESH KUMAR KAIT) JUDGE NOVEMBER 05, 2020/rk