Harish Kumar vs State And Anothers & Anr.
2021 Latest Caselaw 647 Del

$~15
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                  Date of decision: 24.02.2021

+      CRL.M.C. 596/2021
       HARISH KUMAR & ORS.                                 ..... Petitioners
                          Through       Mr. Babanjeet Singh Mew, Adv.

                          versus

       STATE & ANR.                                        .... Respondents
                          Through
                          Through       Mr. Panna Lal Sharma, APP with SI
                                        Rahul
                                        R-2 in person

       CORAM:
       HON'BLE MR. JUSTICE SURESH KUMAR KAIT

                          J U D G M E N T (ORAL)

Crl. M.A. 2978/2021 (exemption)

1. Allowed, subject to all just exceptions.

2. Application is disposed of.

CRL.M.C.596/2021

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

FIR No.689/2016, registered at Police Station Neb Sarai, Delhi 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 17.04.2005. Two

children (one boy and one girl) were born out of the said wedlock. Due to

extreme incompatibilities between petitioner no.1 and respondent no.2, they

started living separately since 2015.

7. Petitioner no.1 and respondent no.2 entered into an amicable

settlement vide settlement dated 27.01.2020 before the Mediation Centre,

Saket Courts, New Delhi.

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

identified by SI Rahul 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.689/2016, registered at Police

Station Neb Sarai, Delhi and consequent proceedings emanating therefrom

are quashed.

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

(SURESH KUMAR KAIT) JUDGE FEBRUARY 24, 2021 rk