Naveen Kumar And Ors vs State
2021 Latest Caselaw 651 Del

$~11
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                  Date of decision: 24.02.2021

+      CRL.M.C. 554/2021
       NAVEEN KUMAR AND ORS                                .... Petitioners
                          Through       Mr. Babanjeet Singh Mew, Adv.

                          versus

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

       CORAM:
       HON'BLE MR. JUSTICE SURESH KUMAR KAIT

                          J U D G M E N T (ORAL)

Crl. M.A. 2778/2021 (exemption)

1. Allowed, subject to all just exceptions.

2. Application is disposed of.

CRL.M.C.554/2021

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

FIR No.230/2018, registered at Police Station Saket, 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.2 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.2 and respondent no.2, they

started living separately since 2015.

7. Petitioner no.2 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 WSI Nitesh of Police Station Saket 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.230/2018, registered at Police

Station Saket, 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