Nadeem Ansari And Others vs State Of Nct Of Delhi And Others
2020 Latest Caselaw 3068 Del

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*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                  Date of decision: 09.11.2020

+      CRL.M.C. 2151/2020
       NADEEM ANSARI AND OTHERS               ..... Petitioners
                   Through  Mr. Ashutosh Jha, Adv.

                          versus

    STATE OF NCT OF DELHI AND OTHERS          ..... Respondent
                  Through  Mr. Hirein Sharma, APP for State.
                           Insp. Jitender Kashyap, PS
                           Complainant / respondent no.3 in
                           person through VC
CORAM:
HON'BLE MR. JUSTICE SURESH KUMAR KAIT

                          J U D G M E N T (ORAL)

Crl. M.A. 15352/2020

1. Allowed, subject to all just exceptions.

2. Application is disposed of.

CRL.M.C. 2151/2020

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

FIR No.27/2019 dated 14.02.2019 registered at Police Station Shaheen Bagh

and consequent proceedings arising therefrom.

4. Notice issued.

5. Notice is accepted by learned APP for State and respondent no.3

present in person through video conferencing 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 17.04.2016 as per

Muslim rites and customs. Due to extreme incompatibilities between

petitioners and respondent no.3, they started living separately from

07.07.2018.

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

wishers and relatives entered into an amicable settlement before the

Counselling Cell, Family Courts, Saket, New Delhi vide settlement deed

dated 15.09.2020 and settled all their disputes amicably.

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

Jitender Kashyap of Police Station Shaheen Bagh and submits that matter

has been settled 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.27/2019 dated 14.02.2019

registered at Police Station Shaheen Bagh 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 09, 2020 ms