Paras & Ors. vs The State Govt Of Nct Of Delhi ...
2021 Latest Caselaw 234 Del

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*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                  Date of decision: 22.01.2021

+      CRL.M.C. 188/2021
       PARAS & ORS.                                        .... Petitioners
                          Through       Mr. Dewan Singh, Adv.

                          versus

       THE STATE GOVT OF NCT OF DELHI THROUGH STANDING
       COUNSEL & ANR.               .... Respondents
                    Through   Mr. Izhar Ahmad, APP with SI Vijay,
                              PS Vijay Vihar, Delhi
                              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. 960/2021 (exemption)

1. Allowed, subject to all just exceptions.

2. Application is disposed of.

CRL.M.C.188/2021

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

FIR No.685/2016 dated 29.08.2016, registered at Police Station Vijay Vihar,

Delhi 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 01.05.2013. Due

to extreme incompatibilities between petitioner no.1 and respondent no.2,

they started living separately since May, 2016.

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

settlement before the Counselling Cell, Family Court, North/West Rohini,

Delhi vide Settlement dated 06.12.2018 and settled all their disputes

amicably.

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

Vijay (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.685/2016 dated 29.08.2016,

registered at Police Station Vijay Vihar, Delhi 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 22, 2021/rk