Shakil & Ors. vs The State & Anr.
2021 Latest Caselaw 119 Del

$~32
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                  Date of decision: 12.01.2021

+      CRL.M.C. 84/2021
       SHAKIL & ORS.                                       ..... Petitioners
                          Through       Mr. Shyam Lal Jain, Adv.

                          versus

       THE STATE & ANR.                                   ..... Respondent
                     Through            Mr. Izhar Ahmad, APP for State with
                                        SI Sonu and ASI Deepak Kumar,
                                        Seema Puri, Delhi
                                        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. 383/2021 (Exemption)

1. Allowed, subject to all just exceptions.

2. Application is disposed of.

CRL.M.C.84/2021

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

FIR No.0287/2017 dated 05.05.2017, registered at Police Station Seemapuri

and consequent proceedings arising therefrom.

2. Notice issued.

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

and with the consent of counsel for parties, present petition is taken up for

final disposal.

4. Petitioner no.1 and respondent no.2 got married on 29.08.2012 as per

Muslim rites and ceremonies. Due to extreme incompatibilities between

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

23.07.2016.

5. Petitioners and respondent no.2 with the intervention of their well

wishers and relatives entered into an amicable settlement vide Compromise

Deed/MoU dated 27.08.2020 and settled all their disputes amicably.

6. Respondent no.2 is present in person and has been identified by SI

Sonu (IO) and submits that matter has been settled and she does not wish to

prosecute the matter any further.

7. 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.

8. For the reasons afore-recorded, FIR No.0287/2017 dated 05.05.2017,

registered at Police Station Seemapuri and consequent proceedings

emanating therefrom are quashed.

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

10. The order be uploaded on the website of this Court forthwith.

(SURESH KUMAR KAIT) JUDGE JANUARY 12, 2021/rk