Gajender Singh Yadav vs The State, Nct Of Delhi & Anr.
2021 Latest Caselaw 461 Del

$~36
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                  Date of decision: 10.02.2021

+      CRL.M.C. 396/2021
       GAJENDER SINGH YADAV                                ..... Petitioner
                          Through       Mr.Ankit Tandon, Adv.

                          versus

       THE STATE, NCT OF DELHI & ANR.             .....Respondents
                     Through   Mr.Panna Lal Sharma, APP for State.
                               Mr.Abhishek Bhardwaj, Adv. for R-2
                               with R-2 in person.
                               SI Awinash Kumar PS Jagat Puri.

       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. 2091/2021

1. Allowed, subject to all just exceptions.

2. Application is disposed of.

CRL.M.C. 396/2021

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

FIR No.46/2020 dated 02.3.2020 registered at Police Station Jagat Puri 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 25.11.2016 as per

Hindu rites and rituals. Due to extreme incompatibilities between petitioners

and respondent no.2, they started living separately.

7. Petitioner no.1 and respondent no.2 with the intervention of their well

wishers and relatives entered into an amicable settlement before the Delhi

Mediation Centre, Karkardooma Courts, Delhi vide settlement deed dated

16.10.2020 and settled all their disputes amicably and living together as

husband and wife since 26.6.2020.

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

conferencing and has been identified by SI Avinash Kumar of Police Station

Jagat Puri 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.46/2020 dated o2.03.2020

registered at Police Station Jagat Puri and consequent proceedings

emanating therefrom are quashed.

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

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

(SURESH KUMAR KAIT) JUDGE FEBRUARY 10, 2021 ab