Vikram Singh And Others vs Govt. Of Nct Of Delhi And Another
2020 Latest Caselaw 3253 Del

$~22
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                  Date of decision: 26.11.2020

+      CRL.M.C. 2313/2020
       VIKRAM SINGH AND OTHERS                             ..... Petitioners
                          Through       Mr.Satya Bhushan, Adv. with
                                        petitioners through VC.

                          versus

       GOVT. OF NCT OF DELHI AND ANOTHER         ..... Respondents
                     Through  Mr.Izhar Ahmad, APP for State.
                              SI Amit PS Kalyanpuri.
                              Mr.Ramnath, Adv. for R-2 with R-2
                              in person through VC.

       CORAM:
       HON'BLE MR. JUSTICE SURESH KUMAR KAIT

                         J U D G M E N T (ORAL)

Crl. M.A. 16353/2020

1. Allowed, subject to all just exceptions.

2. Application is disposed of.

CRL.M.C.2313/2020

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

FIR No.344/2016 dated 06.08.2016 registered at Police Station Kalyan Puri

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 with her counsel 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 08.02.2015 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, Karkardooma Court, Delhi vide settlement deed dated

22.08.2020 and settled all their disputes amicably.

8. Complainant/respondent no.2 is present in person through video

conferencing and has been identified by SI Amit of Police Station

Kalyanpuri 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.344/2016 dated 06.08.2016

registered at Police Station Kalyan Puri and consequent proceedings arising

therefrom are quashed.

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

12. The order be uploaded on the website forthwith.

SURESH KUMAR KAIT, J NOVEMBER 26, 2020/ab