Sangeeta And Anr vs State And Anothers & Anr.
2021 Latest Caselaw 653 Del

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*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                  Date of decision: 24.02.2021

+      CRL.M.C. 595/2021
       SANGEETA                                            .... Petitioner
                          Through       Mr. Vaibhav Nautiyal, Adv.

                          versus

       STATE & ANR.                                       .... Respondents
                          Through       Mr. G.M. Farooqui, APP for State
                                        with SI Varun, PS Hauz Khas
                                        R-2 in person

       CORAM:
       HON'BLE MR. JUSTICE SURESH KUMAR KAIT

                          J U D G M E N T (ORAL)

Crl. M.A. 2977/2021 (exemption)

1. Allowed, subject to all just exceptions.

2. Application is disposed of.

CRL.M.C.595/2021

3. Vide the present petition, petitioner seeks directions for quashing of

FIR No.125/2017, registered at Police Station Hauz Khas, 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 and son of respondent no.2 got married on 17.04.2005 and

they are living separately since 2015. The present petition has been filed on

the ground that the parties have settled the matter.

7. Petitioner and son of 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 Varun 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 the petitioner any

further.

10. For the reasons afore-recorded, FIR No.125/2017, registered at Police

Station Hauz Khas, 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