Sumit Verma And Ors vs The State & Anr
2020 Latest Caselaw 3081 Del

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*     IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                 Date of decision: 10.11.2020

+     CRL.M.C. 2169/2020
      SUMIT VERMA AND ORS                              ..... Petitioners
                   Through             Mr. Vinvek Anand Ray, Adv.

                         versus

      THE STATE & ANR                                    ..... Respondents
                    Through            Mr. Hirein Sharma, APP for State.
                                       IO
                                       Complainant/respondent no.2 in
                                       person through VC
                                       SHO/Insp. Vijender

CORAM:
HON'BLE MR. JUSTICE SURESH KUMAR KAIT

                         J U D G M E N T (ORAL)

Crl. M.A. 15467/2020

1. Allowed, subject to all just exceptions.

2. Application is disposed of.

CRL.M.C. 2169/2020

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

FIR No. 828/2015 dated 29.06.2015 registered at Police Station Uttam

Nagar and consequent proceedings arising therefrom.

4. Notice issued.

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

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.2 got married on 18.01.2014 as per

Hindu rites and rituals. Due to extreme incompatibilities between petitioners

and respondent no.2, they started living separately.

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

wishers and relatives entered into an amicable settlement before the

Mediation Centre, Dwarka Courts, New Delhi vide settlement deed dated

19.12.2019 and settled all their disputes amicably.

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

SHO/Insp. Vijender of Police Station Uttam Nagar 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. 828/2015 dated 29.06.2015

registered at Police Station Uttam Nagar 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 10, 2020 ab