Mayank Chadha And Others vs State And Another
2021 Latest Caselaw 650 Del

$~9
*     IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                 Date of decision: 24.02.2021

+     CRL.M.C. 47/2021
      MAYANK CHADHA AND OTHERS                            ..... Petitioners
                         Through       Mr.Praveen Suri, Adv.

                         versus

      STATE AND ANOTHER                                 ..... Respondents
                   Through             Mr.Izhar Ahmad, APP for State.
                                       Mr.Manoj Singh, Adv. for R-2.
                                       ASI Krishan PS Hari Nagar.

      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. 222/2021 & 224/2021

1. Allowed, subject to all just exceptions.

2. Applications are disposed of.

CRL.M.C.47/2021

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

FIR No. 70/2019 dated 07.02.2019 registered at Police Station Hari Nagar

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 12.12.2016 as per

Hindu rites and rituals. They got registered their marriage under section 18

of the Special Marriage Act and they performed Nikah on 30.07.2017 as per

Muslim rites and ceremonies. Due to extreme incompatibilities between

petitioners and respondent no.2, they started living separately since

December 2017.

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

wishers and relatives entered into an amicable settlement on 14.08.2019 and

settled all their disputes amicably.

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

conferencing and has been identified by ASI Krishan of Police Station Hari

Nagar 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. 70/2019 dated 07.02.2019

registered at Police Station Hari Nagar and consequent proceedings

emanating therefrom are quashed.

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

12. Pending application, if any, stands disposed of.

(SURESH KUMAR KAIT) JUDGE FEBRUARY 24, 2021 ab