Naveen Kumar & Ors. vs State Of Nct Delhi & Anr.
2021 Latest Caselaw 615 Del

$~21
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                  Date of decision: 22.02.2021

+      CRL.M.C. 573/2021
       NAVEEN KUMAR & ORS.                                  ..... Petitioners
                  Through               Ms.Annu Sharma, Adv. with
                                        Mr.Prince Gupta, Adv. with
                                        petitioners in person.

                          versus

       STATE OF NCT DELHI & ANR.                 ..... Respondents
                     Through  Mr.Izhar Ahmad, APP for State.
                              Mr.Hitender Sakkarwal, Adv. for R-2
                              with R-2 in person.
                              SI Jagbir PS Bawana.

       CORAM:
       HON'BLE MR. JUSTICE SURESH KUMAR KAIT

                          J U D G M E N T (ORAL)

Crl. M.A. 2844/2021

1. Allowed, subject to all just exceptions.

2. Application is disposed of.

CRL.M.C.573/2021

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

FIR No.430/2016 dated 10.10.2016 registered at Police Station Bawana 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 19.01.2012 as per

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

Darsh. 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 vide memorandum

deed dated 03.11.2020 and started living together as husband and wife.

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

identified by SI Jagbir of Police Station Bawana 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.430/2016 dated 10.10.2016

registered at Police Station Bawana and consequent proceedings emanating

therefrom are quashed.

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

(SURESH KUMAR KAIT) JUDGE FEBRUARY 22, 2021 ab