Sunny @ Sunny Yadav & Ors. vs State Govt. Nct Of Delhi & Anr.
2021 Latest Caselaw 232 Del

$~36
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                  Date of decision: 22.01.2021

+      CRL.M.C. 189/2021
       SUNNY @ SUNNY YADAV & ORS.                          ..... Petitioners
                          Through       Mr. Parveen Bhati, Adv.

                          versus

       STATE GOVT. NCT OF DELHI & ANR.         .....Respondents
                     Through  Mr. Izhar Ahmad, APP for State with
                              SI Mukesh, PS Vasant Kunj
                              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. 963/2021

1. Allowed, subject to all just exceptions.

2. Application is disposed of.

CRL.M.C.189/2021

3. Vide the present petition, petitioner seeks direction thereby for

quashing of FIR No. 429/2020 dated 17.06.2020, registered at PS - Vasant

Kunj, Delhi and all other proceedings arising therefrom.

4. Notice issued.

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

person through video conferencing and with the consent of counsel for

parties, the present petition is taken up for final disposal.

6. The present petition is filed on the ground that parties have settled

their disputes and respondent No. 2 has no objection if the present petition is

allowed.

7. Petitioner no.1 and respondent no.2 got married on 07.02.2014 as per

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

Tiya. Due to extreme incompatibilities between petitioners and respondent

no.2, they started living separately from 04.08.2016.

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

wishers and relatives entered into an amicable settlement vide settlement

deed dated 06.10.2020 and settled all their disputes amicably.

9. Respondent No. 2 is personally present in Court with learned counsel

and she has been identified by SI Mukesh/IO and submits that matter has

been settled and she does not wish to prosecute the matter any further.

10. 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.

11. For the reasons afore-recorded, FIR No. 429/2020 dated 17.06.2020,

registered at PS - Vasant Kunj, Delhi and consequent proceedings

emanating therefrom are quashed.

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

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

(SURESH KUMAR KAIT) JUDGE JANUARY 22, 2021 ab