Aman Singh & Ors. vs The State & Anr.
2021 Latest Caselaw 1004 Del

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*     IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                 Date of decision: 24.03.2021

+     CRL.M.C. 734/2021
      AMAN SINGH & ORS.                                ..... Petitioners
                   Through             Mr.Samson Honey, Adv.

                         versus

      THE STATE & ANR.                                   ..... Respondents
                    Through            Mr. Panna Lal Sharma, APP for State
                                       SI Veer Pal Singh PS Gandhi Nagar.
                                       Mr.Akash Verma, 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. 3660/2021

1. Allowed, subject to all just exceptions.

2. Application is disposed of.

CRL.M.C.734/2021

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

FIR No.451/2017 dated 14.10.2017 registered at Police Station Gandhi

Nagar and consequent proceedings arising therefrom.

4. Notice issued.

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

respondent no.2 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 29.05.2014 as per

Hindu rites and rituals. Due to extreme incompatibilities between petitioners

and respondent no.2, they started living separately since 2017.

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

wishers and relatives entered into an amicable settlement before the Family

Courts, Karkardooma Courts, Delhi vide settlement deed dated 28.02.2020

and settled all their disputes amicably.

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

identified by SI Veer Pal Singh of Police Station Gandhi Nagar 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

the present FIR as no useful purpose would be served in prosecuting

petitioners any further.

10. For the reasons afore-recorded, FIR No.451/2017 dated 14.10.2017

registered at Police Station Gandhi Nagar and consequent proceedings

emanating therefrom are quashed.

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

(SURESH KUMAR KAIT) JUDGE MARCH 24, 2021 ab