Shivendra Singh & Ors. vs State & Anr.
2021 Latest Caselaw 525 Del

$~25
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                  Date of decision: 16.02.2021

+      CRL.M.C. 463/2021
       SHIVENDRA SINGH & ORS.                              ..... Petitioners
                          Through       Mr. H.S. Yadav, Adv.

                          versus

       STATE & ANR.                                      ..... Respondents
                          Through       Mr.Izhar Ahmed, APP for State.
                                        SI Manju PSVikasPuri.
                                        Mr. NeerajChoudhary Adv. for R-2
                                        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. 2431/2021

1. Allowed, subject to all just exceptions.

2. Application is disposed of.

CRL.M.C.463/2021

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

FIR No.740/2015 dated 08.08.2015 registered at Police Station

Vikaspuriand 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 28.05.2013 as per

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

namely Aarattrika Singh. Due to extreme incompatibilities between

Petitioner no.1 and respondent no.2, they started living separately from

10.08.2014.

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

wishers and relatives entered into an amicable settlement before the

Counselling Cell, Family Courts, Dwarka Courts, New Delhivide settlement

deed dated 15.10.2019and settled all their disputes amicably.

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

conferencing and has been identified by SI Manjuof Police Station

VikasPuriand 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.740/2015 dated 08.08.2015

registered at Police Station Vikaspuri and consequent proceedingsemanating

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 16, 2021 ab