Navneet Singh Anand & Anr. vs The State(Govt. Of Nct) & Anr.
2021 Latest Caselaw 1665 Del

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*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                  Date of decision: 04.06.2021
+      CRL.M.C. 1403/2021
       NAVNEET SINGH ANAND & ANR.            ..... Petitioners
                    Through  Ms. Vivya Nagpal, Adv.

                           versus

       THE STATE (GOVT. OF NCT) & ANR. ..... Respondents
                     Through  Mr. Panna Lal Sharma, APP for State
                              with ASI Sher Singh
                              Mr. Rajesh Kumar, 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)

1. Vide the present petition, petitioners seek direction thereby for

quashing of FIR No. 126/2018, registered at PS - Pul Prahladpur, Delhi and

all other proceedings arising therefrom.

2. Notice issued.

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

person through video conferencing with her counsel and with the consent of

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

4. 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.

5. Petitioner no.1 and respondent no.2 got married on 17.04.2009 as per

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

Ikansh Anand.

6. Petitioners and respondent no.2 with the entered into an amicable

settlement vide Memorandum of Understanding dated 10.02.2020 and

settled all their disputes amicably.

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

and she has been identified by ASI Sher Singh/IO and submits that matter

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

8. 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.

9. For the reasons afore-recorded, FIR No. 126/2018, registered at PS -

Pul Prahladpur, Delhi and consequent proceedings emanating therefrom are

quashed.

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

(SURESH KUMAR KAIT) JUDGE JUNE 04, 2021/rk