Tarun Khanna & Ors vs State (Nct Of Delhi) & Anr.
2021 Latest Caselaw 182 Del

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*     IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                 Date of decision: 18.01.2021

+     CRL.M.C. 8/2021
      TARUN KHANNA & ORS                                  .... Petitioners
                         Through       Mr. Pankaj Bagga, Adv.

                         versus

      STATE (NCT OF DELHI) & ANR.              .... Respondents
                    Through   Mr. Izhar Ahmed, APP for State with
                              SI Dinesh Kumar, PS Kalkaji
                              Respondent No.2 in person

      CORAM:
      HON'BLE MR. JUSTICE SURESH KUMAR KAIT

                         J U D G M E N T (ORAL)

Crl. M.A. 17/2021 (exemption)

1. Allowed, subject to all just exceptions.

2. Application is disposed of.

CRL.M.C.8/2021

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

FIR No.509/2017 dated 09.11.2017 registered at Police Station Kalkaji 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 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 20.07.2015. Due

to extreme incompatibilities between petitioner and respondent no.2, they

started living separately from 01.05.2017.

7. Petitioner no.1 and respondent no.2 entered into an amicable

settlement vide Memorandum of Understanding/Settlement Agreement

dated 05.10.2020 and settled all their disputes amicably.

8. Respondent No.2 is present in person and has been identified by SI

Dinesh Kumar (IO) 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.509/2017 dated 09.11.2017

registered at Police Station Kalkaji and consequent proceedings emanating

therefrom are quashed.

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

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

(SURESH KUMAR KAIT) JUDGE JANUARY 18, 2021/rk