Ravi Rakesh & Ors. vs State (Govt. Of Nct Of Delhi) & Anr.
2021 Latest Caselaw 197 Del

$~7
*     IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                 Date of decision: 19.01.2021
+     CRL.M.C. 2458/2020

      RAVI RAKESH & ORS.                                ..... Petitioners
                   Through             Mr.Nishant Anand, Adv.

                         versus

    STATE (GOVT. OF NCT OF DELHI) & ANR. ..... Respondents
                  Through   Mr.Izhar Ahmed, APP for State.
                            Insp.Asha PS CWC Nanakpura.
                            Mr.Shahbaz Ahmad Naik, 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)

Crl. M.A. 17360/2020

1. Allowed, subject to all just exceptions.

2. Application is disposed of.

CRL.M.C.2458/2020 & Crl.M.A. 17359/2020

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

FIR No.203/2016 dated 09.11.2016 registered at Police Station CWC

Nanakpura, and consequent proceedings arising therefrom.

4. Notice issued.

5. Notice is accepted by learned APP for State and by counsel for

respondent no.2 with respondent no.2 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 23.02.2012 as per

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

Master Vansh. Due to extreme incompatibilities between petitioner no.1 and

respondent no.2, they started living separately from 17.12.2014.

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

wishers and relatives entered into an amicable settlement before the

Counselling Cell, Family Courts, Tis Hazari Courts, Delhi vide settlement

deed dated 04.06.2019 and settled all their disputes amicably.

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

identified by Insp.Asha of Police Station CWC 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.203/2016 dated 09.11.2016

registered at Police Station CWC Nanakpura, and consequent proceedings

emanating therefrom are quashed.

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

12. Pending application also stands disposed of.

13. The judgment be uploaded on the website of this Court forthwith.

(SURESH KUMAR KAIT) JUDGE JANUARY 19, 2021 ab