Hariom Rathor & Ors. vs The State Government Of Nct Of ...
2021 Latest Caselaw 501 Del

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*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                  Date of decision: 15.02.2021

+      CRL.M.C. 448/2021
       HARIOM RATHOR & ORS.                  ..... Petitioners
                   Through  Mr.Vipin Kumar, Adv.

                          versus

       THE STATE GOVERNMENT OF NCT OF DELHI THROUGH
       HONOURABLE PP FOR THE STATE & ANR. ..... Respondents
                    Through  Mr.Izhar Ahmed, APP for State.
                             SI Sushma
                             Ms.Kamaljot Kaur, Adv. for R-2 with
                             R-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. 2380/2021

1. Allowed, subject to all just exceptions.

2. Application is disposed of.

CRL.M.C.448/2021

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

FIR No.756/2014 dated 17.07.2014 registered at Police Station Uttam Nagar

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 26.08.2013 as per

Hindu rites and rituals. One male child was born out of the wedlock namely

Kanha. Due to extreme incompatibilities between Petitioner no.1 and

respondent no.2, they started living separately from 08.03.2014.

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

wishers and relatives entered into an amicable settlement vide Memorandum

of Understanding dated 14.01.2020 and settled all their disputes amicably.

8. Complainant/respondent no.2 is present in person and has been

identified by SI Sushma/IO 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.756/2014 dated 17.07.2014

registered at Police Station Uttam Nagar 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 15, 2021 ab