Vijay Laxmi Bussi & Ors. vs State Nct Of Delhi & Anr.
2021 Latest Caselaw 369 Del

$~17
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                  Date of decision: 03.02.2021

+      CRL.M.C. 301/2021
       VIJAY LAXMI BUSSI & ORS.                             .... Petitioners
                          Through       Mr. Ankit Dixit, Adv.

                          versus

       STATE NCT OF DELHI & ANR.                .... Respondents
                     Through  Mr. Izhar Ahmad, APP for State with
                              SI Kunal, PS Bindapur
                              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. 1547/2021

1. Allowed, subject to all just exceptions.

2. Application is disposed of.

CRL.M.C.301/2021

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

quashing of FIR No. 274/2013, registered at PS - Bindapur, Delhi and all

other proceedings arising therefrom.

4. Notice issued.

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

person through video conferencing and with the consent of counsel for

parties, the present petition is taken up for final disposal.

6. The present petition is filed on the ground that parties have settled

their disputes and respondent No. 2 has no objection if the present petition is

allowed.

7. Bharat Bussi (son of petitioner no.1 and brother of petitioner Nos.2

and 3) and respondent no.2 got married on 22.01.2006 as per Hindu rites and

rituals. Due to extreme incompatibilities, respondent no.2 and her husband

started living separately from petitioners since 24.08.2012.

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

wishers and relatives entered into an amicable settlement vide a

Memorandum of Understanding dated 18.01.2021 and settled all their

disputes amicably.

9. Respondent No. 2 is personally present in Court and she has been

identified by SI Kunal/IO 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. 274/2013, registered at PS -

Bindapur, Delhi and consequent proceedings emanating therefrom are

quashed.

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

13. The order be uploaded on the website of this Court forthwith

(SURESH KUMAR KAIT) JUDGE FEBRUARY 03, 2021 rk