Rahul Kumar Bairwa And Others vs The State Nct Of Delhi And Others
2020 Latest Caselaw 2726 Del

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*     IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                 Date of decision: 24.09.2020

+     CRL.M.C. 1864/2020
      RAHUL KUMAR BAIRWA AND OTHERS         ..... Petitioners
                  Through Mr. Vikas Jain, Adv.

                         versus

    THE STATE NCT OF DELHI AND OTHERS        ..... Respondents
                  Through  Mr. Izhar Ahmad, APP for State
                           SI Ajit, PS Mehrauli.
                           Mr. Denson Joseph, Adv. for R-2
                           with respondent no.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. 13218/2020

1. Allowed, subject to all just exceptions.

2. Application is disposed of.

CRL.M.C. 1864/2020

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

FIR No. 98/2017 dated 08.02.2017 registered at Police Station Mehrauli and

consequent proceedings arising therefrom.

4. Notice issued.

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

respondent no.2, 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 22.11.2015 as per

Hindu rites and rituals. Due to extreme incompatibilities between petitioners

and respondent no.2, they started living separately from 29.04.2016.

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

wishers and relatives entered into an amicable settlement vide settlement

deed dated 04.08.2018 and settled all their disputes amicably.

8. Complainant is present in person through video conferencing and has

been identified by SI Ajit of Police Station Mehrauli 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

the FIR as no useful purpose would be served in prosecuting petitioners any

further.

10. For the reasons afore-recorded, FIR No. 98/2017 dated 08.02.2017

registered at Police Station Mehrauli 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 SEPETEMBER 24, 2020 ms