Ram Naresh Chaurasia vs State And Anr
2021 Latest Caselaw 668 Del

$~24
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                  Date of decision: 25.02.2021
+      CRL.M.C. 626/2021
       RAM NARESH CHAURASIA                  ..... Petitioner
                   Through  Mr.Ajay Kumar Pipaniya, Adv. with
                            Ms.Nikita Garg, Adv. with petitioner
                            in person.

                          versus

       STATE AND ANR                                       ..... Respondents
                    Through             Mr.Izhar Ahmad, APP for State.
                                        SI Mohit PS Vijay Vihar.
                                        Mr.Varun Mittal, Adv. with
                                        Mr.Prateek Goswami, Adv. for R-2
                                        with R-2 in person.

       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. 3065/2021

1. Allowed, subject to all just exceptions.

2. Application is disposed of.

CRL.M.C.626/2021 & Crl.M.A. 3066/2021

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

FIR No.961/2015 dated 16.07.2015 registered at Police Station Vijay Vihar

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 22.04.2008 as per

Hindu rites and rituals. One male child was born out of the wedlock namely

Sambhav. Due to extreme incompatibilities between petitioners and

respondent no.2, they started living separately from 01.01.2009.

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 08.06.2018 and settled all their disputes

amicably.

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

identified by SI Mohit of Police Station Vijay Vihar 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.961/2015 dated 16.07.2015

registered at Police Station Vijay Vihar and consequent proceedings

emanating therefrom are quashed.

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

12. Pending application stands disposed of.

(SURESH KUMAR KAIT) JUDGE FEBRUARY 25, 2021 ab