Vishal Sharma & Ors. vs State Of Nct Of Delhi & Anr.
2020 Latest Caselaw 3239 Del

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*     IN THE HIGH COURT OF DELHI AT NEW DELHI

                                               Date of decision: 25.11.2020
+     CRL.M.C. 2170/2020
      VISHAL SHARMA & ORS.                       ..... Petitioners
                      Through Mr. Nalin Tripathi, Adv.

                           versus

      STATE OF NCT OF DELHI & ANR.              ..... Respondent
                    Through   Mr. Izhar Ahmad, APP for State
                              SI Dhananjay, PS Krishna Nagar
                              Mr. Rahul, Adv. for R-2 with R-2 in
                              person

CORAM:
HON'BLE MR. JUSTICE SURESH KUMAR KAIT

                           J U D G M E N T (ORAL)

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

FIR No.502/2016 dated 10.10.2016 registered at Police Station Krishna

Nagar and consequent proceedings arising therefrom.

2. Notice issued.

3. 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.

4. Petitioner no.1 and respondent no.2 got married on 07.07.2014 as per

Hindu rites and rituals.

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

wishers and relatives entered into an amicable settlement vide compromise

deed dated 05.07.2019 and settled all their disputes amicably.

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

Dhananjay of Police Station Krishan Nagar and submits that matter has been

settled and she does not wish to prosecute the matter any further.

7. 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.

8. For the reasons afore-recorded, FIR No.502/2016 dated 10.10.2016

registered at Police Station Krishna Nagar and consequent proceedings

emanating therefrom are quashed.

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

10. The order be uploaded on the website forthwith.

(SURESH KUMAR KAIT) JUDGE NOVEMBER 25,2020/ms