Pawan Kumar & Anr. vs State (Gnct) Of Delhi & Anr.
2021 Latest Caselaw 663 Del

$~21
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                  Date of decision: 25.02.2021

+      CRL.M.C. 621/2021
       PAWAN KUMAR & ANR.                                  ..... Petitioners
                          Through       Ms.Upasna Shukla, Adv.

                          versus

       STATE (GNCT) OF DELHI & ANR.              ..... Respondents
                     Through   Mr.Panna Lal Sharma, APP for State.
                               Respondent no.2 in person.
                               WSI Sunita PS Nanakpura.

       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. 3053/2021

1. Allowed, subject to all just exceptions.

2. Application is disposed of.

CRL.M.C.621/2021

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

FIR No.80/2017 dated 07.07.2017 registered at Police Station CAW Cell-

Nanakpura and consequent proceedings arising therefrom.

4. Notice issued.

5. Notice is accepted by learned APP for State and by respondent no.2

who is present in person 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 11.06.2015 as per

Hindu rites and rituals. Due to extreme incompatibilities between petitioners

and respondent no.2, they started living separately from 15.11.2015.

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

wishers and relatives entered into an amicable settlement vide compromise-

cum-settlement deed dated 06.02.2020 and settled all their disputes

amicably.

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

identified by W/SI Sunita of Police Station Nanakpura 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.80/2017 dated 07.07.2017

registered at Police Station CAW Cell-Nanakpura and consequent

proceedings emanating therefrom are quashed.

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

(SURESH KUMAR KAIT) JUDGE FEBRUARY 25, 2021 ab