Yashpal Vats & Anr. vs State ( Govt. Of Nct Of Delhi) & Anr.
2021 Latest Caselaw 526 Del

$~27
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                  Date of decision: 16.02.2021

+      CRL.M.C. 468/2021
       YASHPAL VATS & ANR.                                 ..... Petitioners
                          Through       Mr.Ajay Kumar Chopra, Adv.

                          versus

       STATE (GOVT. OF NCT OF DELHI) & ANR. ..... Respondents
                     Through Mr.Panna Lal Sharma, APP for State.
                             SI Arun/IO of the case.
                             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. 2444/2021

1. Allowed, subject to all just exceptions.

2. Application is disposed of.

CRL.M.C.468/2021

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

FIR No.296/2017 dated 13.09.2017 registered at Police Station Bharat

Nagar and consequent proceedings arising therefrom.

4. Notice issued.

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

present in person through video conferencing 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 15.04.2015 as per

Hindu rites and rituals. Due to extreme incompatibilities between petitioners

and respondent no.2, they started living separately from 08.08.2016.

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

wishers and relatives entered into an amicable settlement before the Family

Courts, North-West, Rohini, Delhi vide settlement deed dated 29.01.2020

and settled all their disputes amicably.

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

conferencing and has been identified by SI Arun/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.296/2017 dated 13.09.2017

registered at Police Station Bharat 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 16, 2021 ab