Sandeep Kumar & Ors. vs State (Govt. Of Nct Of Delhi) & Anr.
2020 Latest Caselaw 3238 Del

$~36
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                       Date of decision: 25th November, 2020
+      CRL.M.C. 2294/2020

       SANDEEP KUMAR & ORS.                               .... Petitioners

                          Through       Mr. Ankit Mutreja, Mr. Aditya
                                        Agarwal and Mr. APS Shergill, Advs.
                          versus

       STATE (GOVT. OF NCT OF DELHI) & ANR. .... Respondents
                     Through   Mr. Panna Lal Sharma, APP for State
                               with SI Sandeep,
                               Mr. (name not given), Adv. for
                               Respondent No.2 with Respondent
                               No.2 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. 16255/2020 (exemption)

1. Allowed, subject to all just exceptions.

2. Application is disposed of.

CRL.M.C.2294/2020

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

FIR No.328/2014 dated 31.05.2014 registered at Police Station Mayur Vihar

Phase-I, Delhi and consequent proceedings arising therefrom.

4. Notice issued.

5. Notice is accepted by learned APP for State and by counsel for

respondent no.2 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 21.02.2011 as per

Hindu rites and rituals. One child was born out of the wedlock. Due to

extreme incompatibilities between petitioners and respondent no.2, they

started living separately from 2012.

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

wishers and relatives entered into an amicable settlement and settled all their

disputes amicably.

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

Sandeep/IO 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.328/2014 dated 31.05.2014

registered at Police Station Mayur Vihar Phase-I, 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 25, 2020/akanshasingh