Suresh Kumar & Ors. vs The State Govt Of Nct Of Delhi & Anr.
2021 Latest Caselaw 1121 Del

$~23
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                            Date of decision: 06th April, 2021

+      CRL.M.C. 1062/2021
       SURESH KUMAR & ORS.                                .... Petitioners
                          Through       Mr. Deep Chand, Adv.

                          versus

       THE STATE GOVT OF NCT OF DELHI
       & ANR.                                    .... Respondents
                    Through   Mr. G.M. Farooqui, APP for State
                              with SI Kuldeep Singh, PS Punjabi
                              Bagh
                              R-2 in person with counsel (name not
                              given)

       CORAM:
       HON'BLE MR. JUSTICE SURESH KUMAR KAIT

                          J U D G M E N T (ORAL)

Crl. M.A. 5436/2021 (exemption)

1. Allowed, subject to all just exceptions.

2. Application is disposed of.

CRL.M.C.1062/2021

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

FIR No.1087/2014 dated 01.12.2014, registered at Police Station Punjabi

Bagh, 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 29.11.2013. Due

to extreme incompatibilities between petitioners and respondent no.2, they

started living separately from 22.02.2014.

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

wishers and relatives entered into an amicable settlement vide Memorandum

of Understanding for Dissolution of Marriage by mutual consent dated

11.08.2019 and settled all their disputes amicably.

8. A demand draft bearing No.483013 dated 05.04.2021, towards

balance settlement amount of ₹2,00,000/- is handed over by the petitioner

No.1 to the respondent no. 2 today in the Court.

9. Complainant/respondent No.2 is present in person and has been

identified by SI Kuldeep Singh and submits that matter has been settled and

she does not wish to prosecute the matter any further.

10. 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.

11. For the reasons afore-recorded, FIR No.1087/2014 dated 01.12.2014,

registered at Police Station Punjabi Bagh, Delhi and consequent proceedings

emanating therefrom are quashed.

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

(SURESH KUMAR KAIT) JUDGE APRIL 06, 2021/rk