Mahender Kumar & Anr. vs State Of Nct Of Delhi And Anr
2020 Latest Caselaw 2773 Del

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*      IN THE HIGH COURT OF DELHI AT NEW DELHI
%                                Date of decision: 30 th September, 2020
+      CRL.M.C. 1887/2020
       MAHENDER KUMAR & ORS.                             .... Petitioners
                          Through       Mr. Anuj Kumar Ranjan, Adv.
                          versus

       STATE OF NCT OF DELHI AND ANR            .... Respondents
                     Through  Mr. Izhar Ahmed, APP for the State
                              with ASI Anand Prakash, PS
                              Ghazipur
                              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.13497/2020 (Exemption)

1. Allowed, subject to all just exceptions.

2. Application is disposed of.

CRL.M.C.1887/2020

3. Vide the present petition, petitioners seek direction thereby for

quashing of FIR No.133/2018 dated 11.04.2018, registered at PS -

Ghazipur, Delhi and all other proceedings arising therefrom.

4. Notice issued.

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

and with the consent of counsel for parties, the present petition is taken up

for final disposal.

6. Petitioner No.1 and respondent No.2 got married on 11.10.2016 as per

Hindu rites and rituals. Due to extreme incompatibilities betw een petitioners

and respondent No.2, they started living separately.

7. Petitioners and respondent No.2 entered into an amicable settlement

before the Delhi Mediation Centre, Karkardooma Courts, Delhi vide

MoU/Compromise Deed dated 27.08.2019 and settled all their disputes

amicably.

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

Anand Prakash of Police Station Ghazipur 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.133/2018 dated 11.04.2018,

registered at PS - Ghazipur, 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, J SEPTEMBER 30, 2020/rk