Raju [email protected] Raj Kumar And Others vs State & Anr.
2020 Latest Caselaw 3048 Del

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*     IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                 Date of decision: 06.11.2020

+     CRL.M.C. 2146/2020
      RAJU [email protected] RAJ KUMAR AND OTHERS ..... Petitioners
                  Through Mr. Ram Nath Kushwaha, Adv.

                         versus

      STATE & ANR.                                       ..... Respondent
                         Through       Mr. Hirein Sharma, APP for State.
                                       Insp. Vipin, PS Nangloi,
                                       Respondent no.2/complainant in
                                       person

CORAM:
HON'BLE MR. JUSTICE SURESH KUMAR KAIT

                         J U D G M E N T (ORAL)

Crl. M.A. 15298/2020

1. Allowed, subject to all just exceptions.

2. Application is disposed of.

CRL.M.C. 2146/2020

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

FIR No. 189/2017 dated 24.05.2017 registered at Police Station Nangloi and

consequent 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 12.12.2013 as per

Hindu rites and ceremonies.

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

wishers and relatives entered into an amicable settlement before the

Mediation Centre, Tis Hazari District Courts, Delhi vide a Settlement

Agreement dated 17.01.2020 and settled all their disputes amicably.

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

Vipin/IO and submits that matter has been settled and she does not wish to

prosecute the matter any further. 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.

9. For the reasons afore-recorded, FIR No. 189/2017 dated 24.05.2017

registered at Police Station Nangloi and consequent proceedings emanating

therefrom are quashed.

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

11. The order be uploaded on the website forthwith.

(SURESH KUMAR KAIT) JUDGE NOVEMBER 06, 2020 ms