Vikas Rathi & Ors. vs The State Nct Of Delhi Through ...
2021 Latest Caselaw 646 Del

$~12
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                  Date of decision: 24.02.2021

+      CRL.M.C. 574/2021
       VIKAS RATHI & ORS.                                  ..... Petitioners
                          Through       Mr.Dewan Singh, Adv.

                          versus

       THE STATE NCT OF DELHI THROUGH
       STANDING COUNSEL & ANR.                  ..... Respondents
                     Through  Mr.Izhar Ahmad, APP for State.
                              SI Parveen PS Vijay Vihar.
                              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. 2853/2021

1. Allowed, subject to all just exceptions.

2. Application is disposed of.

CRL.M.C. 574/2021

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

FIR No.39/2019 dated 15.02.2019 registered at Police Station Vijay Vihar

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 22.06.2018 as per

Hindu rites and rituals. Due to extreme incompatibilities between petitioners

and respondent no.2, they started living separately from 24.07.2018.

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

wishers and relatives entered into an amicable settlement before the

Counselling Cell, Family Courts, North West, Rohini, Delhi vide settlement

deed dated 04.12.2019 and settled all their disputes amicably.

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

identified by SI Parveen of Police Station Vijay Vihar 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.39/2019 dated 15.02.2019

registered at Police Station Vijay Vihar and consequent proceedings

emanating therefrom are quashed.

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

(SURESH KUMAR KAIT) JUDGE FEBRUARY 24, 2021 ab